Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 6 vs M/S Meenakshi Overseas Pvt Ltd on 1 December, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.14 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.36080/2017
(Arising out of impugned final judgment and order dated 26-05-2017
in ITA No. 692/2016 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 6 Petitioner(s)
VERSUS
M/S MEENAKSHI OVERSEAS PVT LTD Respondent(s)
( IA No.126275/2017-CONDONATION OF DELAY IN FILING and IA
No.126276/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 01-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Gurukrishna Kumar, Sr. Adv.
Mrs. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2017.12.01 17:17:25 IST Reason: