Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax vs Tata Elxsi Ltd. on 22 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.48 COURT NO.2 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 17387/2015
(Arising out of impugned final judgment and order dated 20-10-2014
in ITA No. 1131/2008 passed by the High Court of Karnataka At
Bengaluru)
ASSISTANT COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
TATA ELXSI LTD. Respondent(s)
Date : 22-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Dhruv Pal, Adv.
Mr. Ashok K. Srivastava, Adv.
Mr. Shiv Mangal Sharma, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. S. Sukumaran, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
Ms. Meera Mathur, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is disposed of in terms of the judgment in Commissioner of Income Tax & Anr. vs. Yokogawa India Ltd., (2017) 2 SCC 1.
Pending applications, if any, shall also stand disposed of.
(SUSHIL KUMAR RAKHEJA)
Signature Not Verified
(RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
Digitally signed by
DEEPAK SINGH
Date: 2019.02.25
15:00:06 IST
Reason: