Supreme Court - Daily Orders
M/S Aaspas Multimedia Ltd. vs Deputy Commissioner Of Income Tax on 20 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.56 COURT NO.6 SECTION III
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). 33843/2017
(Arising out of impugned final judgment and order dated 09-06-2017
in SCA No. 21052/2016 passed by the High Court Of Gujarat At
Ahmedabad)
M/S AASPAS MULTIMEDIA LTD. Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX Respondent(s)
(IA No.117794/2017-CONDONATION OF DELAY IN FILING and IA
No.117795/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
Diary No(s). 33852/2017 (III)
Date : 20-11-2017 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. Jaideep Gupta, Sr. Adv.
Mr. Amar Dave, Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Mr. Bharat Sood, Adv.
Ms. Shruti Jose, Adv.
Mr. Avinash Das, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petitions are dismissed.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.11.21 16:57:57 IST Reason:(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER