Supreme Court - Daily Orders
Chintels India Ltd. vs Deputy Commissioner Of Income Tax ... on 15 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.4 COURT NO.12 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(s). 38757/2017
(Arising out of impugned final judgment and order dated 19-07-2017
in ITA No. 707/2016 passed by the High Court Of Delhi At New Delhi)
CHINTELS INDIA LTD. Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 8 Respondent(s)
( IA No.132229/2017-CONDONATION OF DELAY IN FILING)
Date : 15-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Dharmendra Kumar Sinha, AOR
Mr. Subodh K. Pathak, Adv.
Mr. Rajiv K. Jha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.01.15 16:39:45 IST Reason: