Supreme Court - Daily Orders
Commissioner Of Income Tax (Tds) Ii vs Rajesh Projects (India) Pvt Ltd on 18 September, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.15 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 24443/2017
(Arising out of impugned final judgment and order dated 16-02-2017
in WP(C) No. 8085/2014 passed by the High Court Of Delhi At New
Delhi)
COMMISSIONER OF INCOME TAX (TDS) II & ORS. Petitioner(s)
VERSUS
RAJESH PROJECTS (INDIA) PVT LTD & ANR. Respondent(s)
( IA No.86453/2017-CONDONATION OF DELAY IN FILING and IA
No.86456/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 18-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Ms. Swarupama Chaturvedi, Adv.
Ms. Anita Sahni, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag along with C.A. No. 9199/2017.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.09.19 17:13:26 IST Reason: