Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Kochi I vs M/S Trinity Arcade Pvt. Ltd. on 9 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.11 COURT NO.9 SECTION XI-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(s). 14958/2018
(Arising out of impugned final judgment and order dated 24-10-2017
in ITA No. 150/2016 passed by the High Court Of Kerala At
Ernakulam)
PR. COMMISSIONER OF INCOME TAX KOCHI I Petitioner(s)
VERSUS
M/S TRINITY ARCADE PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.85343/2018-CONDONATION OF DELAY
IN FILING and IA No.85347/2018-CONDONATION OF DELAY IN REFILING )
Date : 09-07-2018 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. Vikramjit Banerjee, ASG
Ms. Vimla Sinha, Adv.
Mr. H.R. Rao, Adv.
Ms. Shruti Agarwal, 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.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.07.09 16:55:32 IST Reason: