Supreme Court - Daily Orders
Principal Commissioner Of Income Tax vs M/S Oil India Ltd. on 6 September, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.19+52 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. 28292/2019
(Arising out of impugned final judgment and order dated 20-02-2019
in ITA No. 7/2016 passed by the Gauhati High Court)
PRINCIPAL COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S OIL INDIA LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.131701/2019-CONDONATION OF DELAY
IN FILING and IA No.131702/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No. 27775/2019
(FOR ADMISSION and I.R. and IA No.130510/2019-CONDONATION OF DELAY
IN FILING and IA No.130511/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 06-09-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. Zoheb Hossain, Adv.
Mr. Chinmayee Chandra, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Gaurav Jain, Adv.
Mr. Aniket D. Agrawal, Adv.
Ms. Kavita Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Signature Not VerifiedTag the matters along with SLP (C)No. 21409 of 2019.
Digitally signed by R NATARAJAN Date: 2019.09.12 13:28:17 IST Reason:(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR