Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Omaxe Buildhome Pvt. Ltd. on 9 January, 2017
Bench: Kurian Joseph, A.M. Khanwilkar
ITEM NO.37 COURT NO.7 SECTION IIIA
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)....../2017
(CC No.248/2017)
(Arising out of impugned final judgment and order dated 20/05/2016
in ITA No. 327/2016 passed by the High Court of Delhi at New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL-3 Petitioner(s)
VERSUS
OMAXE BUILDHOME PVT. LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 09/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Tushar Mehta,ASG
Mr. B.B. Sawhney,Adv.
Mr. Rupesh Kumar,Adv.
Ms. Purnima Bhatt,Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Anita Malhotra) (Renu Diwan) Court Master Assistant Registrar Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.01.12 16:17:40 IST Reason: