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The Principal Commissioner Of Income ... vs M/S Paragon Steels Pvt.Ltd on 14 September, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NO.30                              COURT NO.7                SECTION XII

                                   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). 29902/2018

     (Arising out of impugned final judgment and order dated 07-12-2017
     in TCA No. 579/2017 passed by the High Court Of Judicature At
     Madras)

     THE PRINCIPAL COMMISSIONER OF INCOME TAX 1                          Petitioner(s)

                                                    VERSUS

     M/S PARAGON STEELS PVT.LTD                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.122640/2018-CONDONATION OF DELAY
     IN FILING )

     Date : 14-09-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MS. JUSTICE INDU MALHOTRA


     For Petitioner(s)                 Mr. Vikramjit Banerjee, ASG
                                       Mr. Ayush Anand, Adv.
                                       Mr. Tara Chandra Sharma, Adv.
                                       Ms. Nachiketa Joshi, Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

In this Special Leave Petition, the tax effect is less than rupees one Crore and is covered by the Circular of CBDT.

Accordingly, the Special Leave Petition is dismissed.

(MANAV SHARMA) 17:06:41 IST Reason: (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER