Supreme Court - Daily Orders
M/S Hyundai Heavy Industries Co. Ltd. vs Director Income Tax (International ... on 24 September, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.12 COURT NO.5 SECTION X
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) No(s).23366/2018
(Arising out of impugned final judgment and order dated 17-05-2018
in ITA No. 30/2011 passed by the High Court Of Uttarakhand At
Nainital)
M/S HYUNDAI HEAVY INDUSTRIES CO. LTD. Petitioner(s)
VERSUS
DIRECTOR INCOME TAX (INTERNATIONAL TAXATION) Respondent(s)
(With appln for exemption from filing c/c of the impugned judgment)
Date : 24-09-2018 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. Arvind Datar,Sr.Adv.
Mr. Shashim Kapila,Adv.
Mr. R.R. Maurya,Adv.
Mr. Sudesh Poojari,Adv.
Mr. Siddharth Kapila,Adv.
Mr. Sushil Kumar,adv.
Mr. Vikas Mehta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed. Pending application (s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.09.25 15:33:40 IST Reason: (B.PARVATHI) (RAJINDER KAUR) COURT MASTER BRANCH OFFICER