Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Supreme Court - Daily Orders

Commissioner Of Income ... vs Cotton Textiles Export Promotion ... on 24 July, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.13                               COURT NO.5                  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(s). 23026/2018

     (Arising out of impugned final judgment and order dated 29-11-2017
     in ITA No. 1250/2015 passed by the High Court Of Judicature At
     Bombay)

     COMMISSIONER OF INCOME TAX(EXEPMPTIONS), MUMBAI                        Petitioner(s)

                                                     VERSUS

     COTTON TEXTILES EXPORT PROMOTION COUNCIL                              Respondent(s)

     (IA No.92848/2018-CONDONATION OF DELAY IN FILING and
     IA No.92849/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDG.)

     Date : 24-07-2018 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. Vikramjit Banerjee,ASG
                                         Mr. Ayush Anand,Adv.
                                         Mr. Vimla Sinha,Adv.
                                         Mr. T.C. Sharma,Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                              O R D E R

It is argued by Mr. Vikramjit Banerjee, learned Additional Solicitor General, that the High Court has ignored the fact that the expenses were not allowed on the ground that the provisions of Section 11 of the Income Tax Act, 1961 were violated.

Delay condoned.

Issue notice.

Signature Not Verified

Digitally signed by MAHABIR SINGH Date: 2018.07.25 17:16:03 IST Reason:

     (MAHABIR SINGH)                                                    (RAJINDER KAUR)
     COURT MASTER (SH)                                                  BRANCH OFFICER