Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Hindustan Coca Cola Beverages Pvt. ... on 13 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.20 COURT NO.9 SECTION XV
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). 25314/2018
(Arising out of impugned final judgment and order dated 11-07-2017
in DBITA No. 6/2008 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S HINDUSTAN COCA COLA BEVERAGES PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.109098/2018-CONDONATION OF DELAY
IN FILING and IA No.109099/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 13-08-2018 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.K. Mullick, Adv.
Mr. Amarjeet Singh, Adv.
Ms. Swati Ghildiyal, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, AOR
Mr. Gaurav Jain, Adv.
Mr. Aditya Vohra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed. Pending application stands disposed of. (R. NATARAJAN) Signature Not Verified (SAROJ KUMARI GAUR) COURT MASTER (SH) Digitally signed by R NATARAJAN Date: 2018.08.13 BRANCH OFFICER 16:52:38 IST Reason: