Supreme Court - Daily Orders
Roger Enterprises P. Ltd. vs Commissioner Of Income Tax -V on 8 September, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.12 COURT NO.12 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). 23851/2016
(Arising out of impugned final judgment and order dated 03-03-2016
in ITA No. 157/2014 03-03-2016 in ITA No. 158/2014 passed by the
High Court of Delhi at New Delhi)
ROGER ENTERPRISES P. LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX -V Respondent(s)
( IA No.81710/2017-CONDONATION OF DELAY IN FILING and IA
No.81711/2017-CONDONATION OF DELAY IN REFILING)
Date : 08-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms. Kavita Jha, AOR
Mr. Vaibhav Kulkarni, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We find no ground to interfere. The special leave petition is dismissed. Pending application, if any, stands disposed of.
Signature Not Verified (USHA RANI BHARDWAJ) (SAROJ KUMARI GAUR) Digitally signed by USHA RANI BHARDWAJ Date: 2017.09.09 AR CUM PS BRANCH OFFICER 12:07:26 IST Reason: