Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax vs Indus Towers Limited on 21 January, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.8 COURT NO.5 SECTION XIV
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). 34285/2018
(Arising out of impugned final judgment and order dated 12-01-2018
in RP No. 485/2017 29-05-2017 in WP(C) No. 1560/2014 passed by the
High Court Of Delhi At New Delhi)
DEPUTY COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
INDUS TOWERS LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.4309/2019-CONDONATION OF DELAY IN
FILING and IA No.4310/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.4307/2019-CONDONATION OF DELAY IN
REFILING)
Date : 21-01-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Vikramjit Banerji, ASG
Mr. Arijit Prasad, Adv.
Ms. Rekha Pandey, 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 Petitions are dismissed.
Pending application stands disposed of.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.01.21 16:05:43 IST Reason: