Supreme Court - Daily Orders
C.I.T.-Large Tax Payers Unit vs Power Finance Corp.Ltd. on 10 March, 2014
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ITEM NO.40 COURT NO.2 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil)......
CC 18848/2013
(From the judgement and order dated 01/04/2011 in ITA No.593/2011 of The
HIGH COURT OF DELHI AT N. DELHI)
C.I.T.-LARGE TAX PAYERS UNIT Petitioner(s)
VERSUS
POWER FINANCE CORP.LTD. Respondent(s)
With I.A. 1 (c/delay in filing SLP,c/delay in refiling SLP and office
report ))
Date: 10/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. R.P Bhatt, Sr. Adv.
Mr. Rahul Kaushik, Adv.
Ms. Gargi Khanna, Adv.for
Mrs Anil Katiyar,Adv.
For Respondent(s) Mr. Mayank Nagi, Adv. for
Mr. Shekhar Prit Jha, Adv.
UPON hearing counsel the Court made the following
O R D E R
On 3.2.2014, time was granted to the learned senior counsel for the petitioner to find out whether the revenue has filed special leave petition against the judgment of the High Court in Lachman Dass Bhatia vs. Assistant Commissioner of Income Tax [ITA No. 724 of 2010 decided on 6.8.2010] and if not, the reasons therefore.
Mr. R.P. Bhatt, learned senior counsel for the revenue submits that no information has been received by him as to whether the judgment in Lachman Dass (supra) has been challenged before this Court or not.
Special leave petition is dismissed on the ground of delay in refiling as well as for the reasons stated above. Question of law is kept open.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |