Supreme Court - Daily Orders
Prinicpal Commissioner Of Income Tax 5 vs M/S Lg Electronics India Pvt Ltd on 20 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6850 OF 2018
(Arising out of SLP(Civil)No.19027 of 2018 @ Diary No.18927 of
2018)
PRINCIPAL COMMISSIONER OF INCOME TAX 5 & ORS. ... Appellant(s)
Versus
M/S. LG ELECTRONICS INDIA PVT. LTD. ... Respondent(s)
O R D E R
Delay condoned.
Leave granted.
Having heard Shri Vikramjit Banerjee, learned ASG
appearing on behalf of the appellant, and giving
credence to the fact that he has argued before us that
the administrative Circular will not operate as a fetter
on the Commissioner since it is a quasi judicial
authority, we only need to clarify that in all cases
like the present, it will be open to the authorities, on
Signature Not Verifiedthe facts of individual cases, to grant deposit orders
Digitally signed by
SHASHI SAREEN
of a lesser amount than 20%, pending appeal.
Date: 2018.07.25
15:11:01 IST
Reason:
The appeal is disposed of accordingly.
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Pending application, if any, shall stand disposed
of.
......................J.
(ROHINTON FALI NARIMAN)
......................J.
(INDU MALHOTRA)
New Delhi,
Dated: 20th July, 2018.
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ITEM NO.21 COURT NO.9 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). 18927/2018
(Arising out of impugned final judgment and order dated 08-08-2017
in WP(C) No. 6778/2017 passed by the High Court Of Delhi At New
Delhi)
PRINICPAL COMMISSIONER OF INCOME TAX 5 & ORS. Petitioner(s)
VERSUS
M/S LG ELECTRONICS INDIA PVT LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.84115/2018-CONDONATION OF DELAY
IN FILING and IA No.84116/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 20-07-2018 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) Mr. Vikramjit Banerjee, ASG,
Mr. Arijit Prasad, Adv.
Mr. Manish Pushkarna, Adv.
Mr. Praveena Gautam, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Deepak Chopra, Adv.
Ms. Rashmi Chopra, Adv.
Mr. Amit Srivastava, Adv.
Mr. Ankul Goyal, Adv.
Mr. Harpreet Singh Ajmani, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of in terms of the signed order. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)