Supreme Court - Daily Orders
Labh Lease And Finance Ltd vs Commissioner Of Income Tax Ahmedabad Ii on 29 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.14 COURT NO.11 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).2461/2019
(Arising out of impugned final judgment and order dated 10-05-2018
in TA No.1242/2007 passed by the High Court Of Gujarat At
Ahmedabad)
LABH LEASE AND FINANCE LTD Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX AHMEDABAD II Respondent(s)
(FOR ADMISSION and I.R. and IA No.45839/2019-CONDONATION OF DELAY
IN FILING and IA No.45840/2019-CONDONATION OF DELAY IN REFILING)
Date : 29-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. Jayant Bhushan, Sr. Adv.
Mr. P. Roychaudhury, Adv.
Mr. Dharmendra Kumar Sinha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.05.01 12:36:01 IST Reason: