Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 1 vs B.G. Shirke Construction Technology ... on 16 July, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.6 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 16621/2019
(Arising out of impugned final judgment and order dated 08-08-2018
in ITA No. 199/2016 passed by the High Court Of Judicature At
Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX 1 Petitioner(s)
VERSUS
B.G. SHIRKE CONSTRUCTION TECHNOLOGY PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.87193/2019-CONDONATION OF DELAY
IN FILING and IA No.87194/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 16-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Sanjay Jain, ASG
Mr. A.K. Kaul, Adv.
Mr. Ranvijay Singh, Adv.
Mr. T.M. Singh, Adv.
Mr. Yuvraj Sharma, Adv.
Ms. Saniya Scott, Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2019.07.18 16:13:00 IST Reason: (SUKHBIR PAUL KAUR) (SUMAN JAIN) AR CUM PS BRANCH OFFICER