Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 6 vs Nalwa Sons Investments Ltd. on 17 January, 2020
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.57 COURT NO.6 SECTION XIV
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). 24462/2019
(Arising out of impugned final judgment and order dated 26-03-2019
in ITA No. 1142/2018 passed by the High Court Of Delhi At New
Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 6 Petitioner(s)
VERSUS
NALWA SONS INVESTMENTS LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.146957/2019-CONDONATION OF DELAY
IN FILING )
Date : 17-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Rekha Pandey, Adv.
Mr. Bhakti Vardhan Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, AOR
Mr. Anant Mann, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. K. Radhakrishnan, learned Senior Advocate appearing for the petitioner prays for and is granted time to file affidavit in rejoinder.
List on 19.02.2020
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2020.01.18
(INDU MARWAH)
14:15:16 IST
Reason: (SUMAN JAIN)
COURT MASTER BRANCH OFFICER