Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Central ... vs M/S Krutika Land Pvt. Ltd. Manager on 12 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
ITEM NO.28 COURT NO.11 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). 6110/2018
(Arising out of impugned final judgment and order dated 23-06-2017
in ITA No. 122/2014 passed by the High Court of Judicature at
Bombay)
PR. COMMISSIONER OF INCOME TAX CENTRAL III Petitioner(s)
VERSUS
M/S KRUTIKA LAND PVT. LTD. MANAGER Respondent(s)
(IA No.30199/2018-CONDONATION OF DELAY IN FILING and IA
No.30201/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 12-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Maninder Singh, ASG.
Mr. H.R. Rao, Adv.
Mr. Zoheb Hossain, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is submitted that in the present case, the issue is not of 153(C) of the Income Tax Act, 1961 but of assessment under Section 143(3) of the Income Tax Act 1961, which has been overlooked in the impugned judgment.
Delay condoned.
Issue notice.
Signature Not Verified(SWETA DHYANI) Digitally signed by (PARVEEN KUMARI PASRICHA) SWETA DHYANI SENIOR PERSONAL ASSISTANT Date: 2018.03.12 16:50:40 IST BRANCH OFFICER Reason: