Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax I vs Gujarat Paghuthan Energy Corporation ... on 8 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.28 COURT NO.2 SECTION III
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).1574/2019
(Arising out of impugned final judgment and order dated 07-05-2018
in TA No. 452/2018 passed by the High Court Of Gujarat At
Ahmedabad)
PR. COMMISSIONER OF INCOME TAX-1 Petitioner(s)
VERSUS
GUJARAT PAGHUTHAN ENERGY CORPORATION PVT. LTD. Respondent(s)
(FORMERLY KNOWN AS GUJARAT ENERGY CORP. PVT. LTD.)
(FOR ADMISSION and I.R. and IA No.15898/2019-CONDONATION OF DELAY
IN FILING SLP)
WITH SLP(C) NO………../2019 Diary No.1569/2019 (III)
(FOR ADMISSION and I.R. and IA No.16330/2019-CONDONATION OF DELAY
IN FILING SLP)
Date : 08-02-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. K.M. Nataraj, ASG
Mr. Shibashish Misra, Adv.
Ms. Priyanka Deepanwita, 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 petitions are dismissed.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
Signature Not Verified(SANJAY KUMAR-II) Digitally signed by SANJAY KUMAR Date: 2019.02.08 (INDU KUMARI POKHRIYAL) COURT MASTER (SH) 17:45:52 IST Reason: ASSISTANT REGISTRAR