Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Central 1 vs M/S. Moonstar Securities Trading And ... on 20 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.24 COURT NO.5 SECTION XIV
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). 27408/2018
(Arising out of impugned final judgment and order dated 24-01-2018
in ITA No. 81/2018 passed by the High Court of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX CENTRAL 1 Petitioner(s)
VERSUS
M/S. MOONSTAR SECURITIES TRADING AND
FINANCE CO. PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.111608/2018-CONDONATION OF DELAY
IN FILING )
Date : 20-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Zoheb Hossain, Adv.
Mr. Debashish Bharukha, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Insofar as the question decided in the impugned judgment is concerned, we are not inclined to interfere with the same.
However, it is pointed out by Mr. A.N.S. Nadkarni, learned Additional Solicitor General, that the issue of Section 115-JB of Signature Not Verified the Income Tax Act, 1961, was also raised which was not decided by Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.20 17:58:47 IST Reason: the High Court. In that view of the matter, it will always be open to the petitioner to approach the High Court. 2 With the aforesaid observations, the Special Leave Petition stands disposed of.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER