Supreme Court - Daily Orders
Commissioner Of Income Tax 2 Lucknow vs M/S U.P. State Bridge Corporation Ltd on 10 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.12 COURT NO.5 SECTION XI
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). 24275/2018
(Arising out of impugned final judgment and order dated 02-02-2017
in ITA No. 140/2008 passed by the High Court of Judicature At
Allahabad, Lucknow Bench)
COMMISSIONER OF INCOME TAX 2 LUCKNOW Petitioner(s)
VERSUS
M/S U.P. STATE BRIDGE CORPORATION LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.105196/2018-CONDONATION OF DELAY
IN FILING )
Date : 10-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. H. Raghavendra Rao, Adv.
Mr. Debashish Bharuka, Adv.
Mrs. Anil Katiyar, AOR
Mr. Adity Singala, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed both on the ground of delay and merits.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS Signature Not Verified BRANCH OFFICER Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.10 17:01:28 IST Reason: