Supreme Court - Daily Orders
The Asst. Commissioner Of Income Tax vs Vijay Television Private Ltd. on 8 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.37 COURT NO.2 SECTION XII
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). 2907/2019
(Arising out of impugned final judgment and order dated 23-04-2018
in WA No. 1329/2014 passed by the High Court of Judicature At
Madras)
THE ASST. COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
VIJAY TELEVISION PRIVATE LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.16071/2019-CONDONATION OF DELAY
IN FILING and IA No.16073/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 08-02-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Mahabir Singh, Sr. Adv.
Mr. Sibo Shankar Mishra, Adv.
Mr. A.K. Srivastava, Adv.
Mr. M. Popli, Adv.
Mr. V.N. Mishra, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice limited to the question as to whether the final assessment order could be treated as void ab-initio and nullity on the ground that the draft assessment order is published or the matter should have been remanded to the Assessing Officer for fresh consideration.
Issue notice in the application for condonation of delay as well.
Tag along with S.L.P.(C) Diary No. 10327/2018.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2019.02.09 13:52:37 IST Reason: (SUSHIL KUMAR RAKHEJA) (INDU KUMARI POKHRIYAL) AR CUM PS ASSISTANT REGISTRAR