Supreme Court - Daily Orders
C.I.T, Mumbai City 11 vs M/S Zee Telefilms P. Ltd. Thr. Its ... on 23 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 1612-1613 OF 2009
THE COMMISSIONER OF INCOME TAX,
MUMBAI CITY 11 Appellant(s)
VERSUS
M/S ZEE TELEFILMS LTD. Respondent(s)
O R D E R
Heard learned counsel for the appellant. The appeals arise from the judgment of the High Court rejecting the appeal(s) on the ground of unexplained delay of nine months.
We have perused the application for condonation of delay filed before the High Court. The reasons stated therein to say the least are preposterous. The High Court justly rejected the application for condonation of delay on the ground of unexplained delay.
Hence, no interference is warranted. The appeals are dismissed. Pending applications, if any, stand disposed of.
…...................J (A.M. KHANWILKAR) Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.10.24 17:29:10 IST Reason: …...................J (DINESH MAHESHWARI) New Delhi October 23, 2019 ITEM NO.101 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 Civil Appeal No(s). 1612-1613/2009 C.I.T, MUMBAI CITY 11 Appellant(s) VERSUS M/S ZEE TELEFILMS P. LTD. THR. ITS MANAGER Respondent(s) ([ AT TOP ] ) Date : 23-10-2019 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Vikramjeet Banerjee, ASG Mr. Arijit Prasad, Sr. Adv. Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R (DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)