Supreme Court - Daily Orders
Commissioner Of Income Tax vs Sikshya O Anusandhan on 9 May, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.16 COURT NO.11 SECTION XI-A
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). 13510/2019
(Arising out of impugned final judgment and order dated 28-08-2018
in ITA No. 135/2007 passed by the High Court Of Orissa At Cuttack)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
SIKSHYA O ANUSANDHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.75843/2019-CONDONATION OF DELAY
IN FILING )
Date : 09-05-2019 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)
Ms. Pinky Anand, ASG
Mr. H.R. Rao, Adv.
Mr. Saurabh Mishra, Adv.
Mr. Hemant Arya, 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 the present case, we see no reason to entertain the Special Leave Petition.
The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.05.10 19:58:39 IST Reason: (MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER