Supreme Court - Daily Orders
Commissioner Of Income Tax 19 vs M/S Itd Cem India Jv on 23 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.28 COURT NO.6 SECTION IX
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. 11892/2018
(Arising out of impugned final judgment and order dated 04-09-2017
in ITA No. 1826/2014 passed by the High Court of Judicature at
Bombay)
COMMISSIONER OF INCOME TAX-19[2] Petitioner(s)
VERSUS
M/S ITD CEM INDIA JV Respondent(s)
(With IA No.54654/2018-CONDONATION OF DELAY IN FILING and IA
No.54656/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 23-04-2018 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)
Ms. Pinky Anand, ASG.
Mr. Ritesh Kumar, Adv.
Mr. Balendu Shekhar, Adv.
Ms. Kirti Dua, Adv.
Mrs. Anil Katiyar, AOR
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.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2018.04.24 16:22:23 IST Reason: