Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 2 vs M/S Central Warehousing Corporation on 25 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.7 + 12 COURT NO.5 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(s). 23664/2018
(Arising out of impugned final judgment and order dated 01-08-2017
in ITA No. 589/2017 passed by the High Court of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 2 Petitioner(s)
VERSUS
M/S CENTRAL WAREHOUSING CORPORATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.94298/2018-CONDONATION OF DELAY
IN FILING and IA No.94304/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
S.L.P. Diary No. 22859/2018
(IA No. 98501/2018-CONDONATION OF DELAY IN FILING and IA No.
98502/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 25-07-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Shruti Agarwal, Adv.
Mr. Shekhar Vyas, Adv.
Mr. D.L. Chidananda, Adv.
Mrs. Anil Katiyar, AOR
Mr. Mayank Nagi, Adv.
Mr. Shekhar Prit Jha, Adv.
Mr. Hardeep Chawla, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed both on the ground of delay and merits.
Signature Not Verified
Pending applications, if any, stand disposed of.
Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.07.25 18:03:10 IST Reason: (SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-cum-PS BRANCH OFFICER