Supreme Court - Daily Orders
Principal Commissioner Of Income Tax-7 vs Hanil Era Textiles Ltd. on 6 December, 2019
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.20 COURT NO.8 SECTION IX
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). 39991/2019
(Arising out of impugned final judgment and order dated 15-04-2019
in ITA No. 203/2017 passed by the High Court Of Judicature At
Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX-7 Petitioner(s)
VERSUS
HANIL ERA TEXTILES LTD. Respondent(s)
(FOR I.R. and IA No.183903/2019-CONDONATION OF DELAY IN FILING )
Date : 06-12-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. K.M. Nataraj, ASG
Mr. Shailesh Madiyal, Adv.
Mr. Manish, 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.
Pending application stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2019.12.10 16:39:09 IST Reason: