Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax I vs M/S Agra Development Authority on 28 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.16 COURT NO.8 SECTION XI
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). 32312/2018
(Arising out of impugned final judgment and order dated 07-12-2017
in ITA No. 134/2013 passed by the High Court Of Judicature At
Allahabad)
ASSISTANT COMMISSIONER OF INCOME TAX I Petitioner(s)
VERSUS
M/S AGRA DEVELOPMENT AUTHORITY Respondent(s)
(FOR ADMISSION and I.R. and IA No.133496/2018-CONDONATION OF DELAY
IN FILING )
Date : 28-09-2018 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. Aman Lekhi, ASG,
Mr. Devashish Bharukha, Adv.
Mr. A.K.Srivastava, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 3347 of 2018.
(SHASHI SAREEN) (TAPAN KUMAR CHAKRABORTY) AR CUM PS BRANCH OFFICER Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2018.09.29 12:56:19 IST Reason: