Supreme Court - Daily Orders
Sky Light Hospitality Llp vs Assistant Commissioner Of Income Tax on 6 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.24 COURT NO.6 SECTION XIV
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. 7409/2018
(Arising out of impugned final judgment and order dated 02-02-2018
in WP(C) No. 10870/2017 passed by the High Court of Delhi at New
Delhi)
SKY LIGHT HOSPITALITY LLP Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX Respondent(s)
(With IA No.39881/2018-PERMISSION TO FILE LENGTHY LIST OF DATES and
IA No.39882/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 06-04-2018 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. C. S. Aggarwal, Sr. Adv.
Mr. Gautam Jain, Adv.
Mr. Piyush Kamal, Adv.
Mr. Uma Shankar, Adv.
Mr. Madhur Aggarwal, Adv.
Mr. Bhargava V. Desai, Adv.
Mr. Akshat Malpani, Adv.
For Respondent(s) Mr. Tushar Mehta, ASG.
Mr. A. Prasad, Adv.
Mr. Zoheb Hossain, Adv.
Ms. Anil Katiyar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In the peculiar facts of this case, we are convinced that wrong name given in the notice was merely a clerical error which could be corrected under Section 292B of the Income Tax Act.
The special leave petition is dismissed.
Signature Not Verified Digitally signed by Pending applications stand disposed of. NIDHI AHUJA Date: 2018.04.09 09:09:41 IST Reason: (NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER