Supreme Court - Daily Orders
Commissioner Of Income Tax vs Saw Pipes Ltd on 7 January, 2020
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.9 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C).... Diary No.43959/2019
(Arising out of impugned final judgment and order dated 22-04-2019
in ITA No.1247/2007 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
SAW PIPES LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.195024/2019-CONDONATION OF DELAY
IN FILING and IA No.195025/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.195026/2019-PERMISSION TO FILE LENGTHY
LIST OF DATES)
Date : 07-01-2020 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. Vikramjit Banerjee, ASG
Ms. Swarupama Chaturvedi, Adv.
Ms. Rekha Pandey, Adv.
Mr. Siddhartha Sinha, Adv.
Mr. Prashant Rawat, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
R-1 Ms. Devika Jain, Adv.
Ms. Kavita Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.01.07(ARJUN BISHT) 16:00:08 IST Reason: (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER