Supreme Court - Daily Orders
Asstt. Commissioner Of Income Tax vs Fis Global Business Solutions India ... on 25 February, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.14 COURT NO.12 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). 4174/2019
(Arising out of impugned final judgment and order dated 10-08-2018
in WPC No. 11055/2017 passed by the High Court Of Delhi At New
Delhi)
ASSTT. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
FIS GLOBAL BUSINESS SOLUTIONS INDIA PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.31041/2019-CONDONATION OF DELAY
IN FILING and IA No.31052/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 25-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s)
Mr. Aman Lekhi, ASG
Ms. Swarupama Chaturvedi, Adv.
Mr. Vikrant Yadav, Adv.
Mr. S. Chaturvedi, Adv.
Mr. Parthiv Goswami, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this petition under Article 136 of the Constitution of India.
The Special Leave Petition is, accordingly, dismissed. Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.02.26 Pending application(s), if any, shall stand disposed of.
17:32:40 IST Reason: (MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER