Supreme Court - Daily Orders
Principal Commissioner Of Income Tax - 1 vs M/S Kilburn Engineering Ltd on 8 August, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
1
ITEM NO.15 COURT NO.11 SECTION XVI
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. 35606/2025
[Arising out of impugned final judgment and order dated 13-09-2022
in ITA No. 1/2019 passed by the High Court at Calcutta]
PRINCIPAL COMMISSIONER OF INCOME TAX - 1 PETITIONER(S)
VERSUS
M/S KILBURN ENGINEERING LTD. RESPONDENT(S)
(IA No. 184241/2025 - CONDONATION OF DELAY IN FILING)
Date : 08-08-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) Mr. N Venkataraman, A.S.G.
Mr. Rupesh Kumar, Sr. Adv.
Ms. Madhulika Upadhyay, AOR
Mr. Padmesh Mishra, Adv.
Mr. Navanjay Mahapatra, Adv.
Mr. Shubhankar Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. There is a delay of 929 days in filing the special leave petition which has not been explained satisfactorily.
2. Accordingly, the delay condonation application(IA No. 184241/2025) is rejected and the Signature Not Verified special leave petition stands dismissed as barred Digitally signed by SNEHA DAS Date: 2025.08.08 17:54:08 IST Reason: by time.
3. However, the question of law is kept open to 2 be adjudicated in an appropriate case.
4. Pending application(s), if any, shall stand closed.
(SNEHA DAS) (NIDHI MATHUR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)