Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 2 Delhi vs M/S Clix Finance India Pvt. Ltd. ... on 6 January, 2020
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.22 COURT NO.9 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(s).43175/2019
(Arising out of impugned final judgment and order dated 16-07-2019
in ITA No.635/2019 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 2 DELHI Petitioner(s)
VERSUS
M/S CLIX FINANCE INDIA PVT. LTD. (FORMERLY KNOWN AS
M/S GE CAPITAL SERVICES INDIA PVT. LTD.) Respondent(s)
(FOR ADMISSION and I.R. and IA No.193313/2019-CONDONATION OF DELAY
IN FILING)
Date : 06-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Vikramjit Banerjee, Adv.
Ms. Rekha Pandey, Adv.
Mr. Nalin Kohli, Adv.
Mr. Purnima Bhat Kak, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Diary No.14978/2018.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.01.06 16:38:49 IST Reason: