Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs Vardhman Industires Ltd. on 9 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.3 COURT NO.12 SECTION IV-B
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). 39790/2017
(Arising out of impugned final judgment and order dated 25-04-2017
in ITA No. 310/2016 passed by the High Court of Punjab & Haryana At
Chandigarh)
PR. COMMISSIONER OF INCOME TAX (CENTRAL) LUDHIANA Petitioner(s)
VERSUS
VARDHMAN INDUSTIRES LTD. Respondent(s)
(IA No.139019/2017-CONDONATION OF DELAY IN FILING and IA
No.139022/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 09-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Maninder Singh, ASG.
Mr. Rajiv Nanda, Adv.
Ms. Anita Shani, 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 applications, if any, shall also stand disposed of.
(SWETA DHYANI) (SAROJ KUMARI GAUR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by MADHU BALA Date: 2018.01.09 17:17:08 IST Reason: