Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs M/S West Bengal Housing Infrastructure ... on 5 April, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.22 COURT NO.11 SECTION XVI
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). 10127/2019
(Arising out of impugned final judgment and order dated 09-08-2018
in ITA No. 84/2018 passed by the High Court At Calcutta)
PRINCIPAL COMMISSIONER OF INCOME TAX KOLKATA 05 Petitioner(s)
VERSUS
M/S WEST BENGAL HOUSING INFRASTRUCTURE
DEVELOPMENT CORPORATION LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.52422/2019-CONDONATION OF DELAY
IN FILING and IA No.52423/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 05-04-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. K.M. Nataraj, ASG
Mr. H.R. Rao, Adv.
Mr. N.K. Karhail, Adv.
Mr. Atul Jha, Adv.
Mr. Sharath N. Nambiar, Adv.
Ms. Indira Bhakar, Adv.
Mr. Debashis R., Adv.
Mr. A.K. Sharma, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In the facts and circumstances of this case, we do not find any reason to entertain the Special Leave Petition under Article 136 of the Constitution of India.
Signature Not Verified
The Special Leave Petition is, accordingly, dismissed. Digitally signed by MANISH SETHI Date: 2019.04.06 12:37:20 IST Reason: Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SUNIL KUMAR RAJVANSHI)
COURT MASTER (SH) BRANCH OFFICER