Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs M/S. Bnr Infotech Pvt. Ltd. on 21 October, 2019
Bench: Rohinton Fali Nariman, V. Ramasubramanian
ITEM NO.9 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). 25071/2019
(Arising out of impugned final judgment and order dated 12-02-2018
in ITA No. 167/2018 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX (CENTRAL) 1 Petitioner(s)
VERSUS
M/S. BNR INFOTECH PVT. LTD. Respondent(s)
(FOR ADMISSION & I.R.
IA No. 116114/2019 - CONDONATION OF DELAY IN FILING
IA No. 116116/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 21-10-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Atmaram Nadkarni, ASG
Mr. Adit Khorana, Adv.
Mr. Jatin Singhal, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Kansana Roy Gawai
Ms. Vasudha Sen, Adv.
Mr. Ujjwal Jain, Adv.
Ms. Divya Roy, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as well as low tax effect.
Pending application stands disposed of. (R. NATARAJAN) Signature Not Verified (NISHA TRIPATHI) COURT MASTER (SH) Digitally signed by R NATARAJAN Date: 2019.10.21 BRANCH OFFICER 16:53:59 IST Reason: