Supreme Court - Daily Orders
M/S Mahabir Industries vs Principal Commissioner Of Income Tax ... on 16 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.21 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
Petition(s) for Special Leave to Appeal (C) No(s). 17497/2018
(Arising out of impugned final judgment and order dated 22-12-2017
in ITA No. 63/2017 passed by the High Court Of Himachal Pradesh At
Shimla)
M/S MAHABIR INDUSTRIES Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX SHIMLA Respondent(s)
(FOR ADMISSION and I.R. and IA No.77144/2018-CONDONATION OF DELAY
IN FILING and IA No.77658/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS )
Date : 16-07-2018 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. Jay Savla, AOR
Ms. Renuka Sahu, Adv.
Mr. Prabhat Chaurasia, Adv.
Mr. Jasdeep Singh Dhillon, Adv.
For Respondent(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Deepak Prakash, Adv.
Ms. Purnima Bhat Kak, Adv.
Ms. Anil Katiyar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Ms. Purnima Bhat Kak, Advocate accepts notice on behalf of Mrs. Anil Katiyar for the respondent. Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.07.18 17:05:27 IST Reason: Since the matter is covered by the judgment dated 18.05.2018 given by this Court in the case of “Mahabir Industries versus Principal Commissioner of Income Tax” (C.A. No. 4765-4766 of 2018), 2 we have heard the learned counsel for the parties at this stage. Leave granted.
It could not be disputed by the learned counsel for the parties that the judgment dated 18.05.2018 squarely covers this case.
This appeal is allowed in terms of the above said judgment. (ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file) 3 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S).6708/2018 (Arising out of Special Leave Petition (C) No(s). 17497/2018) M/S MAHABIR INDUSTRIES APPELLANT(s) VERSUS PRINCIPAL COMMISSIONER OF INCOME TAX, SHIMLA RESPONDENT(s) O R D E R Delay condoned.
Issue notice.
Ms. Purnima Bhat Kak, Advocate accepts notice on behalf of Mrs. Anil Katiyar for the respondent. Since the matter is covered by judgment dated 18.05.2018 given by this Court in the case of “Mahabir Industries versus Principal Commissioner of Income Tax” (C.A. No. 4765-4766 of 2018), we have heard the learned counsel for the parties at this stage. Leave granted.
It could not be disputed by the learned counsel for the parties that the judgment dated 18.05.2018 squarely covers this case.
This appeal is allowed in terms of the above said judgment.
......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;
JULY 16, 2018