Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 4 vs M/S. Indian Sugar Exim Corporation Ltd. on 7 February, 2020
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.21 COURT NO.9 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(s).1080/2020
(Arising out of impugned final judgment and order dated 22-07-2019
in ITA No.1443/2018 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
M/S. INDIAN SUGAR EXIM CORPORATION LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.14272/2020-CONDONATION OF DELAY
IN FILING)
Date : 07-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. K.M. Nataraj, ASG
Ms. Nisha Bagchi, Adv.
Mr. B.S. Sanjanwala, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.02.07 16:03:51 IST Reason: