Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 6 vs Tomorrow Land Technologies Export Ltd ... on 5 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
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). 38021/2017
(Arising out of impugned final judgment and order dated 09-05-2017
in ITA No. 273/2017 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX-6 Petitioner(s)
VERSUS
TOMORROW LAND TECHNOLOGIES EXPORT LTD.
(EARLIER KNOWN AS M.S. SHOES EAST LTD.) Respondent(s)
(With IA No.134645/2017-CONDONATION OF DELAY IN FILING and IA
No.134648/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 05-01-2018 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. S. Gurukrishna Kumar, Sr. Adv.
Ms. Diksha Rai, Adv.
Mr. T. M. Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.01.06 12:44:50 IST Reason: