Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 4 Delhi vs M/S Inductis India Pvt Ltd on 29 November, 2019
Bench: Ashok Bhushan, M.R. Shah
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).40025/2019
(Arising out of impugned final judgment and order dated 12-02-2019
in ITA No.144/2019 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 4 DELHI Petitioner(s)
VERSUS
M/S INDUCTIS INDIA PVT LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.177569/2019-CONDONATION OF DELAY
IN FILING)
Date : 29-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Ms. Rekha Pandey, Adv.
Mr. Jitendra Kr. Tripathi, Adv.
Ms. Kirti Dua, 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 petition is dismissed on the ground of low tax effect. Question of law is left open.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2019.11.29
16:52:20 IST
Reason: