Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 6 vs Mitsui Prime Advanced Composites India ... on 21 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.30 COURT NO.13 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 18776/2017
(Arising out of impugned final judgment and order dated 17-01-2017
in ITA No. 913/2016 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 6 Petitioner(s)
VERSUS
MITSUI PRIME ADVANCED COMPOSITES INDIA PVT LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.51600/2017-CONDONATION OF DELAY
IN FILING and IA No.51604/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 21-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. P.S. Narsimha, ASG
Mr. Anish Kumar Gupta, Adv.
Ms. Arunima Dwivedi, Adv.
Mr. R.K. Rajwanshi, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Mayank Nagi, Adv.
Mr. Shekhar Prit Jha, Adv.
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 COURT MASTER Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.07.22 12:41:58 IST Reason: