Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax-2 vs M/S. Bachtel India Pvt. Ltd. on 21 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.41 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)....../2017
CC No(s). 4956/2017
(Arising out of impugned final judgment and order dated 21-07-2016
in ITA No. 379/2016 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX-2 Petitioner(s)
VERSUS
M/S. BACHTEL INDIA PVT. LTD. Respondent(s)
Date : 21-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms.Pinky Anand, Sr.Adv.
Ms. Liz Mathew, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Snidha Mehra, Adv.
Mr.Anil Katiyar, AOR
For Respondent(s) Mr.Himanshu Sinha, Adv.
Mr. Manan Jain, Adv.
Mr. Divyanshu Aggarwal, Adv.
Mr. Raman Shree Aggarwal, Adv.
Mr. Durgesh Pandey, Adv.
Ms. Pooja Singh, Adv.
Mr. Anurag Mishra, Adv.
Mr.Pawanshree Agrawal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are in agreement with the High Court that as far as Question-B concerning adjustment for interest on receivables is concerned the Tribunal has returned a finding of fact. Consequently, no substantial question of law therefore, arises, on the facts of this case.
Signature Not VerifiedThe special leave petition is dismissed.
Digitally signed by USHA RANI BHARDWAJ Date: 2017.07.22 12:02:02 IST Reason: (USHA RANI BHARDWAJ) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER