Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 4 vs Gap International Sourcing (India) ... on 23 August, 2019
Bench: Navin Sinha, B.R. Gavai
ITEM NO.6 COURT NO.13 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).22002/2019
(Arising out of impugned final judgment and order dated 07-12-2018
in ITA No. 970/2018 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
GAP INTERNATIONAL SOURCING (INDIA) PVT. LTD. Respondent(s)
(WITH I.R. and IA No.104492/2019-CONDONATION OF DELAY IN FILING)
Date : 23-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Sanjay Jain, ASG
Mr. Devashish Bharuka, Adv.
Ms. Khusboo Kapoor, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. S. Ganesh, Sr. Adv.
Mr. Prashant Meharchandani, Adv.
Mr. Divyansh Singh, Adv.
Mr. Rajat Mittal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of the order passed by this Court in SLP(C) Diary No.38113/2018 [Principal Commissioner of Income Tax 4 Vs. GAP International sourcing India Pvt. Ltd., decided on 2nd August, 2019, the special leave petition is Signature Not Verified dismissed.
Digitally signed by SANJAY KUMAR Date: 2019.08.23 16:49:49 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER