Supreme Court - Daily Orders
Commissioner Of Income Tax vs International Tractors Ltd on 28 March, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.27+30+62 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.27:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 8923/2018
(Arising out of impugned final judgment and order dated 20-07-2017
in ITA No. 1082/2005 passed by the High Court of Delhi at New
Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
INTERNATIONAL TRACTORS LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.40804/2018-CONDONATION OF DELAY
IN FILING and IA No.40805/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Item No.30:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 9002/2018
(FOR ADMISSION and I.R. and IA No.39363/2018-CONDONATION OF DELAY
IN FILING and IA No.39364/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Item No.62:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 9429/2018
(IA No.42737/2018-CONDONATION OF DELAY IN FILING)
Date : 28-03-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. P.S.Narsimha,ASG
Mr. Manish Pushkarna,Adv.
Mr. Parthiv K.Goswami,Adv.
Ms. Anita Sahani,Adv.
Mr. Merusagar Samantrey,Adv.
Ms. Lhingneivah,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s)
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2018.03.28
16:00:27 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of the judgment dated 5th December, 2017 in Civil Appeal No.20854 of 2017 in the case of Deputy Commissioner of Income Tax, Circle 11(1) Bangalore v. M/s. Ace Multi Axes Systems Ltd. (2018) 2 SCC 158, these matters stand disposed of in the same terms.
Pending applications stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
2