Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 1 vs M/S Gee Square Exports on 13 November, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.11 COURT NO.7 SECTION IX
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). 38352/2018
(Arising out of impugned final judgment and order dated 13-03-2018
in TA No. 1224/2015 passed by the High Court Of Judicature At
Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX 1 Petitioner(s)
VERSUS
M/S GEE SQUARE EXPORTS Respondent(s)
(FOR ADMISSION and I.R. and IA No.156108/2018-CONDONATION OF DELAY
IN FILING and IA No.156109/2018-PERMISSION TO FILE LENGTHY LIST OF
DATES)
Date : 13-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Shekhar Vyas, Adv.
Ms. Diksha Rai, 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.
Pending application shall stand disposed of.
(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.11.13 16:03:51 IST Reason: