Supreme Court - Daily Orders
Director Of Income Tax (International ... vs M/S Mitsui And Co. on 3 July, 2018
Bench: Adarsh Kumar Goel, S. Abdul Nazeer
ITEM NO.20 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). 18432/2018
(Arising out of impugned final judgment and order dated 12-10-2017
in ITA No. 902/2009 passed by the High Court Of Delhi At New Delhi)
DIRECTOR OF INCOME TAX
(INTERNATIONAL TAXATION) 2 NEW DELHI Petitioner(s)
VERSUS
M/S MITSUI AND CO. Respondent(s)
(With Interim Relief and IA No.75988/2018-CONDONATION OF DELAY IN
FILING)
Date : 03-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. A.N.S. Nadkarni,ASG
Ms. Shirin Khajuria,Adv.
Mr. H.Raghavendra Rao,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Mayank Nagi,Adv.
Mr. S.Prit Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard. Delay condoned.
The special leave petition is dismissed having regard to the the peculiar facts without going into the question of law raised.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.07.03
15:47:39 IST
Reason: