Supreme Court - Daily Orders
Commissioner Of Income Tax (It)4 vs M/S. Reliance Telecom Ltd. on 24 October, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.1 COURT NO.4 SECTION IX
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). 13963/2018
(Arising out of impugned final judgment and order dated 08-08-2017
in WP No. 1432/2017 passed by the High Court Of Judicature At
Bombay)
COMMISSIONER OF INCOME TAX (IT)4 Petitioner(s)
VERSUS
M/S. RELIANCE TELECOM LTD. & ANR. Respondent(s)
WITH
SLP(C) No. 13960/2018 (IX)
SLP(C) No. 13962/2018 (IX)
(FOR ADMISSION and I.R. and IA No.56629/2018-CONDONATION OF DELAY
IN FILING)
Date : 24-10-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Zoheb Hossain, Adv.
Mr. Ritesh Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Ajay Vohra, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Ms. Shally Bhasin, Adv.
Ms. Sayaree Basu Mallik, Adv.
Ms. Surabhi Limaye, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by ASHWANI KUMAR Date: 2018.10.24 16:35:07 IST Reason: SLP(C) No. 13960/2018 The Special Leave Petition is dismissed on the ground of low 2 tax effect.
Pending application(s), if any, shall be disposed of accordingly.
SLP(C) No. 13963/2018 & SLP(C) No. 13962/2018 Two weeks' time is granted to file Rejoinder affidavit. List the matters after two weeks.
(ASHWANI THAKUR) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER