Supreme Court - Daily Orders
Regional Manager Maharashtra State Co ... vs Assistant Commissioner Of Income Tax on 9 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.6 COURT NO.9 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). 22197/2017
(Arising out of impugned final judgment and order dated 11-01-2017
in ITA No. 59/2009 passed by the High Court Of Judicature At Bombay
At Nagpur)
REGIONAL MANAGER, MAHARASHTRA STATE CO OPERATIVE
TRIBAL DEVELOPMENT CORPORATION LTD. Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX Respondent(s)
(FOR ADMISSION and I.R. and IA No.74099/2017-CONDONATION OF DELAY
IN FILING and IA No.74101/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.74103/2017-PERMISSION TO FILE LENGTHY
LIST OF DATES)
WITH
Diary No(s). 22198/2017 (IX)
Date : 09-07-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, AOR
Mr. Varun Mathur, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petitions are dismissed. Pending applications stand disposed of. (R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by R NATARAJAN Date: 2018.07.09 16:55:33 IST Reason: