Supreme Court - Daily Orders
Spinacom India Pvt. Ltd.(Formerly ... vs Commissioner Of Income Tax 1 on 20 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.7 COURT NO.9 SECTION XIV
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 (C) No(s). 17072/2018
(Arising out of impugned final judgment and order dated 19-09-2017
in ITA No. 939/2016 passed by the High Court Of Delhi At New Delhi)
SPINACOM INDIA PVT. LTD.(FORMERLY KNOWN AS AGNITY INDIA
TECHNOLOGIES PRIVATE LIMITED) Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX 1 Respondent(s)
(FOR ADMISSION and I.R. )
Date : 20-07-2018 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. Sumit Lalchandaani, Adv.
Ms. Anaanya Kapoor, Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated on behalf of the petitioner seeking adjournment on the ground of indisposition, list the matter after three weeks.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2018.07.21
11:04:28 IST
Reason: