Supreme Court - Daily Orders
The Commissioner Of Income Tax I vs M/S Indo Continental Hotels And Resorts ... on 16 March, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.15 COURT NO.10 SECTION XV
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). 5025/2018
(Arising out of impugned final judgment and order dated 30-05-2017
in DBITA No. 630/2011 passed by the High Court of Judicature for
Rajasthan at Jaipur)
THE COMMISSIONER OF INCOME TAX I Petitioner(s)
VERSUS
M/S INDO CONTINENTAL HOTELS AND RESORTS LTD. Respondent(s)
(IA No.31813/2018-CONDONATION OF DELAY IN FILING)
Date : 16-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Vikramjit Banerjee, ASG.
Mr. Shekhar Vyas, Adv.
Ms. Yukti Bishnoi, Adv.
Mr. Sameer Abhyankar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the record.
Delay condoned.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications, if any, are also stand disposed of.
(SWETA DHYANI) Signature Not Verified (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT Digitally signed by BRANCH OFFICER SWETA DHYANI Date: 2018.03.17 12:54:18 IST Reason: