Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax ... vs Rohtas Project Ltd. on 16 November, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.4 COURT NO.7 SECTION XI
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). 34314/2018
(Arising out of impugned final judgment and order dated 27-04-2017
in ITA No. 30203/2016 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
THE PRINCIPAL COMMISSIONER OF INCOME TAX
(CENTRAL) & ORS. Petitioner(s)
VERSUS
ROHTAS PROJECT LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.158127/2018-CONDONATION OF DELAY
IN FILING and IA No.158129/2018-CONDONATION OF DELAY IN REFILING )
Date : 16-11-2018 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. V. Shankar, Sr.Adv.
Ms. Rekha Pandey, Adv.
Mr. Bhuvan Mishra, Adv.
Ms. Praveen G., Adv.
Mr. Vinay Kumar Yadav, Adv.
Mr. Prithviraj Singh, Adv.
Mr. Shashank Shekhar, Adv.
Mr. Shakti Pandey, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on delay as well as on merits.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.11.17 10:03:17 IST Reason:(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR