Supreme Court - Daily Orders
Commissioner Of Income Tax 1 Jaipur vs M/S Kanoria Sugar And General ... on 14 May, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
ITEM NO.22 COURT NO.11 SECTION XV
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). 13501/2018
(Arising out of impugned final judgment and order dated 23-05-2017
in DBITA No. 138/2008 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
COMMISSIONER OF INCOME TAX 1 JAIPUR Petitioner(s)
VERSUS
M/S KANORIA SUGAR AND GENERAL MANUFACTURING COMPANY LTD
Respondent(s)
(FOR ADMISSION and I.R. and IA No.66365/2018-CONDONATION OF DELAY
IN FILING
Date : 14-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. ANS Nadkarni, ASG,
Mr. Devashish Bharukha, adv.
Mr. Z.Hussain, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2018.05.14
16:56:28 IST
Reason: