Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs M/S Munisuvrat Corporation on 10 February, 2020
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.12 COURT NO.9 SECTION III
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).1075/2020
(Arising out of impugned final judgment and order dated 23-07-2019
in TA No.187/2019 passed by the High Court Of Gujarat At Ahmedabad)
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S MUNISUVRAT CORPORATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.20774/2020-CONDONATION OF DELAY
IN FILING and IA No.20778/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 10-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Adit Khorana, Adv.
Mr. Kumar Shashank, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.02.11 14:55:42 IST Reason: