Supreme Court - Daily Orders
Principal Commissioner Of The Income ... vs M/S Rohtak Chain Co. (P) Ltd on 5 August, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.10 COURT NO.8 SECTION IV-A
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.23136/2019
(Arising out of impugned final judgment and order dated 07-08-2018
in ITA No.113/2018 passed by the High Court Of M.P At Indore)
PRINCIPAL COMMISSIONER OF THE INCOME TAX (1) Petitioner(s)
VERSUS
M/s. ROHTAK CHAIN CO. (P) LTD. Respondent(s)
(IA No.111991/2019-CONDONATION OF DELAY IN FILING; and, IA
No.111993/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 05-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. K.M. Nataraj, Adv.
Mr. Zoheb Hossain, Adv.
Ms. Praveena Gautam, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified(MUKESH NASA) (SUMAN JAIN) Digitally signed by MUKESH KUMAR Date: 2019.08.06 COURT MASTER BRANCH OFFICER 17:56:57 IST Reason: