Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Panchmahal Steel Ltd. on 29 March, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.14 COURT NO.5 SECTION III
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). 5715/2019
(Arising out of impugned final judgment and order dated 18-09-2018
in TA No. 1157/2018 passed by the High Court Of Gujarat At
Ahmedabad)
THE PRINCIPAL COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
PANCHMAHAL STEEL LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.45132/2019-CONDONATION OF DELAY
IN FILING)
Date : 29-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Rupesh Kumar, Adv.
Mr. Kamlendra Mishra, Adv.
Mr. Chiranjeev Chauhan, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.03.30 12:57:55 IST Reason: