Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 4 vs M/S Indraprashta Power Generation Co. ... on 24 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.6 COURT NO.5 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). 22823/2018
(Arising out of impugned final judgment and order dated 24-03-2017
in ITA No. 189/2017 passed by the High Court of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
M/S INDRAPRASHTA POWER GENERATION CO. LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.91221/2018-CONDONATION OF DELAY
IN FILING and IA No.91222/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 24-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. A.N.S.Nadkarni, ASG
Mr. D.L. Chidananda, Adv.
Mr. H.Raghavendra Rao, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed both on the ground of delay as well as on merits.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.07.25
18:07:59 IST
Reason: