Supreme Court - Daily Orders
Commissioner Of Income Tax (Exemption) vs Petrotech on 14 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.31 COURT NO.7 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). 29906/2018
(Arising out of impugned final judgment and order dated 20-12-2017
in ITA No. 1172/2017 passed by the High Court Of Delhi At New
Delhi)
COMMISSIONER OF INCOME TAX (EXEMPTION) Petitioner(s)
VERSUS
PETROTECH Respondent(s)
(FOR ADMISSION and I.R. and IA No.124601/2018-CONDONATION OF DELAY
IN FILING)
Date : 14-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. P.S. Narsimha, Sr.Adv.
Mr. Guru Krishna Kumar, Sr.Adv.
Ms. Vimla Sinha, Adv.
Mr. Ritesh Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No. 9284/2017(MANAV SHARMA) Signature Not Verified (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) Digitally signed by R NATARAJAN Date: 2018.09.17 BRANCH OFFICER 17:06:30 IST Reason: