Supreme Court - Daily Orders
Commissioner Of Income Tax-Iv vs M/S. Delhi Tourism And Transportation ... on 18 December, 2019
Bench: Arun Mishra, Indira Banerjee
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9671 OF 2019
[@ SPECIAL LEAVE PETITION (C) NO. 4691 OF 2015]
COMMISSIONER OF INCOME TAX-IV Appellant (s)
VERSUS
M/S. DELHI TOURISM AND TRANSPORTATION
DEVELOPMENT CORPORATION LTD. Respondent(s)
WITH
CIVIL APPEAL NO. 9672 OF 2019
[@ SPECIAL LEAVE PETITION (C) NO. 6597 OF 2015]
O R D E R
Leave granted.
In view of the Judgment rendered by this Court on 24.11.2017 in Civil Appeal No. 19763 of 2017 (& Batch), titled as “Commissioner of Income Tax II Vs. M/s Modipon Ltd.”, these appeals are dismissed.
.......................J. [ ARUN MISHRA ] .......................J. [ INDIRA BANERJEE ] New Delhi;
DECEMBER 18, 2019.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.12.23 16:41:42 IST Reason: ITEM NO.37 COURT NO.3 SECTION XIV 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). 4691/2015
(Arising out of impugned final judgment and order dated 09-07-2014 in ITA No. 268/2014 passed by the High Court Of Delhi At New Delhi) COMMISSIONER OF INCOME TAX-IV Petitioner(s) VERSUS M/S. DELHI TOURISM AND TRANSPORTATION DEVELOPMENT CORPORATION LTD. Respondent(s) WITH SLP(C) No. 6597/2015 (XIV) Date : 18-12-2019 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MS. JUSTICE INDIRA BANERJEE For Petitioner(s) Ms. Rachna Srivastava, Adv.
Ms. Archana Pathak Dave, Adv. Mrs. Anil Katiyar, AOR For Respondent(s) Ms. Prem Lata Bansal, Sr. Adv.
Mr. Ashutosh Goel, Adv.
Mr. Sanjeev Bansal, Adv.
Mr. Ram Avtar Bansal, AOR Mr. Vaibhav Joshi, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
In view of the Judgment rendered by this Court on 24.11.2017 in Civil Appeal No. 19763 of 2017 (& Batch), titled as “Commissioner of Income Tax II Vs. M/s Modipon Ltd.”, these appeals are dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)