Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 2 vs M/S Caraf Builders And Constructions ... on 30 August, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.12 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. 25130/2019
(Arising out of impugned final judgment and order dated 13-11-2018
in ITA No. 1260/2018 passed by the High Court of Delhi at New
Delhi)
PR. COMMISSIONER OF INCOME TAX 2 Petitioner(s)
VERSUS
M/S CARAF BUILDERS AND CONSTRUCTIONS PVT. LTD. Respondent(s)
(With IA No.116777/2019-CONDONATION OF DELAY IN FILING)
Date : 30-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. Sanjay Jain, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Akshay Amritanshu, Adv.
Mr. H. R. Rao, Adv.
Mr. Amit Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Ms. Kavita Jha, AOR
Ms. Devika Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(NIDHI AHUJA) (RENU DIWAN) Signature Not Verified COURT MASTER (SH) ASSISTANT REGISTRAR Digitally signed by R NATARAJAN Date: 2019.09.03 14:34:37 IST Reason: