Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 6 vs Mercantile Capital And Financial ... on 4 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.20 COURT NO.5 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. 36596/2017
(Arising out of impugned final judgment and order dated 16-05-2017
in ITA No. 264/2017 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX 6 Petitioner(s)
VERSUS
MERCANTILE CAPITAL AND FINANCIAL
SERVICES PVT. LTD. Respondent(s)
(With IA No.135619/2017-CONDONATION OF DELAY IN FILING and IA
No.135621/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 04-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Yashank Adhyaru, Sr. Adv.
Mr. Deepak Prakash, Adv.
Ms. Niranjana Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since many matters are being filed by the Income Tax Department on the same issue which pertains to interpretation of Section 14A of the Income Tax Act, it would be in the fitness of things if these matters are decided finally so that a particular view is taken on these matters.
List all the connected matters along with this special Signature Not Verified leave petition on 16.01.2018.
Digitally signed by ASHWANI KUMAR Date: 2018.01.06 12:46:05 IST Reason: (NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER