Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Deputy Commissioner Of Income Tax vs S.C. Johnson Products P. Ltd. (Formerly ... on 3 January, 2019

Bench: Uday Umesh Lalit, Indu Malhotra

                                                                                              1

     ITEM NO.19                               COURT NO.9                   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.44874/2018

     (Arising out of impugned final judgment and order dated 16-11-2017
     in WP(C) No.8177/2008 passed by the High Court Of Delhi At New
     Delhi)

     DEPUTY COMMISSIONER OF INCOME TAX                                      Petitioner(s)

                                                      VERSUS

     S.C. JOHNSON PRODUCTS P. LTD.
     (FORMERLY KARAMCHAND APPLIANCES PRIVATE LIMITED)             & ANR.    Respondent(s)

     (FOR ADMISSION and                    I.R.;   and,   IA   No.180089/2018-CONDONATION   OF
     DELAY IN FILING)

     WITH

     Diary No(s). 40483/2018 (XIV)

     (FOR ADMISSION and I.R.; IA No.167393/2018-CONDONATION OF DELAY IN
     FILING; and, IA No.182748/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 03-01-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MS. JUSTICE INDU MALHOTRA


     For Petitioner(s)                 Mr.   ANS Nadkarni, ASG
                                       Mr.   Devashish Bharuka, Adv.
                                       Mr.   H.R. Rao, Adv.
                                       for   Mrs. Anil Katiyar, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified Delay condoned.

We do not see any reason to interfere in the matter. The special leave petitions are, accordingly, dismissed.

Pending application(s), if any, shall stand disposed of.

(MUKESH KUMAR)                                  (SUMAN JAIN)
 COURT MASTER                                  BRANCH OFFICER