Supreme Court - Daily Orders
Commissioner Of Income Tax Central Iii ... vs M/S Radio Khaitan Limited on 23 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.28 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). 26744/2018
(Arising out of impugned final judgment and order dated 13-07-2017
in WP No. 7207/2008 passed by the High Court of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX CENTRAL III NEW DELHI Petitioner(s)
VERSUS
M/S RADIO KHAITAN LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.109421/2018-CONDONATION OF DELAY
IN FILING )
Date : 23-08-2018 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. D.L. Chidananda, Adv.
Mr. S.A. Haseeb, Adv.
Mr. Nikhil Rohatgi, Adv.
Mrs. Anil Katiyar, AOR
Mr. Shashank Khurana, Adv.
For Respondent(s) Mr. Udit Naresh, Adv.
Ms. Kavita Jha, Adv.
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 as well as on merit.
Pending applications, if any, stand disposed of.
Signature Not Verified(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.23 17:30:24 IST Reason: AR-CUM-PS BRANCH OFFICER