Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Nishant Construction Pvt. Ltd. on 14 December, 2018
Bench: Ashok Bhushan, Ajay Rastogi
ITEM NO.14 COURT NO.11 SECTION II-C
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). 42776/2018
(Arising out of impugned final judgment and order dated 09-04-2018
in ITA No. 898/2017 passed by the High Court Of Gujarat At
Ahmedabad)
THE PRINCIPAL COMMISSIONER OF INCOME TAX 3 Petitioner(s)
VERSUS
NISHANT CONSTRUCTION PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.175071/2018-CONDONATION OF DELAY
IN FILING and IA No.175072/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 14-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. P.S. Narsimha, Sr. Adv.
Mr. Sarad Kumar Singhama, 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.
We do not find any good ground to interfere with the impugned order passed by the High Court.
The Special Leave Petition is, accordingly, dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2018.12.17 13:15:17 IST Reason: (ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)