Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 4 vs M/S Vaishnodevi Refoils And Solvex on 9 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.34 COURT NO.9 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). 22842/2018
(Arising out of impugned final judgment and order dated 28-11-2017
in ITA No. 846/2017 passed by the High Court Of Gujarat At
Ahmedabad)
PRINCIPAL COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
M/S VAISHNODEVI REFOILS AND SOLVEX Respondent(s)
( IA No.85460/2018-CONDONATION OF DELAY IN FILING )
Date : 09-07-2018 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) Ms. Pinky Anand, ASG
Ms. Gargi Khanna, Adv.
Mr. Balendu Shekhar, Adv.
Mr. Sumit Teterwal, 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 Petition is dismissed.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.07.09 16:55:40 IST Reason: