Supreme Court - Daily Orders
The Assistant Commissioner Of Income ... vs Vijay Television Pvt. Ltd. on 8 April, 2019
Bench: S.A. Bobde, S. Abdul Nazeer
ITEM NO.16 COURT NO.2 SECTION XII
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(s).2909/2019
(Arising out of impugned final judgment and order dated 23-04-2018
in WA No. 1328/2014 passed by the High Court Of Judicature At
Madras)
THE ASSISTANT COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
VIJAY TELEVISION PVT. LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.32766/2019-CONDONATION OF DELAY
IN FILING SLP)
Date : 08-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Ms. Aishwarya Bhati, Sr. Adv.
Mr. Ashok K. Srivastava, Adv.
Ms. Niranjana Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Arvind P. Datar, Sr. Adv.
Mr. Divesh Chawla, Adv.
Mr. Rustom B. Hathikhanawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice limited to the question as to whether the final assessment order could be treated as void ab-initio and nullity on the ground that the draft assessment order is published or the matter should have been remanded to the Assessing Officer for fresh consideration.
Issue notice in the application for condonation of delay as well.
Signature Not Verified
Tag with SLP(C) Diary No.2907/2019. Digitally signed by SANJAY KUMAR Date: 2019.04.09 16:23:39 IST Reason: (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR