Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Jaipur3 vs M/S Aditya Popcon Pvt. Ltd. on 6 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.36 COURT NO.9 SECTION XV
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). 21071/2018
(Arising out of impugned final judgment and order dated 07-11-2017
in DBITA No. 309/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
PR. COMMISSIONER OF INCOME TAX JAIPUR3 Petitioner(s)
VERSUS
M/S ADITYA POPCON PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.82789/2018-CONDONATION OF DELAY
IN FILING)
Date : 06-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. K.Radhakrishnan, Sr. Adv.
Mr. Parthiv K.Goswami, Adv.
MS. Anita Sahni, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2018.07.07
10:51:42 IST
Reason: