Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 4 vs M/S Gyan Enterprises Pvt. Ltd on 3 July, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.14 COURT NO.5 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). 17347/2019
(Arising out of impugned final judgment and order dated 17-05-2018
in ITA No. 940/2016 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
M/S GYAN ENTERPRISES PVT. LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.82623/2019-CONDONATION OF DELAY
IN FILING )
WITH
Diary No(s). 20145/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.88622/2019-CONDONATION OF DELAY
IN FILING and IA No.88623/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 03-07-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. K.M. Natraj, ASG
Mr. Manish Pushkarna, Adv.
Ms. Akanksha Kaul, 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 Petitions are dismissed.
Pending application stands disposed of.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.07.03 16:14:17 IST Reason: