Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 7 vs M/S Oracle (Ofss) Bpo Service Pvt. Ltd. ... on 30 November, 2018
Bench: Ashok Bhushan, Ajay Rastogi
ITEM NO.18 COURT NO.14 SECTION XIV
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).32469/2018
(Arising out of impugned final judgment and order dated 05-02-2018
in ITA No.124/2018 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 7 Petitioner(s)
VERSUS
M/S ORACLE (OFSS) BPO SERVICE PVT. LTD.
THROUGH DIRECTOR Respondent(s)
(With appln for c/delay in filing SLP)
Date : 30-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Arijit Prasad,Adv.
Mr. Manish Pushkarna,Adv.
Ms. Aishwarya Bhati,Adv.
Mr. Damodar Solanki,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Kamal Swahney,Adv.
Mr. Rajat Mittal, AOR
Mr. Prashant Meharchandani,Adv.
Mr. Divyansh Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is, accordingly, Signature Not Verified Digitally signed by dismissed. Pending application, if any, stands disposed of. BALA PARVATHI Date: 2018.12.01 12:15:32 IST Reason: (B.Parvathi) (Renu Kapoor) Court Master Branch Officer