Supreme Court - Daily Orders
Shirish Madhukar Dalvi vs Assistant Commr.Of Income Tax . on 3 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 5150/2007
SHIRISH MADHUKAR DALVI APPELLANT(S)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX & ORS. RESPONDENT(S)
O R D E R
By the impugned assessment, which has been upheld till the High Court, addition of only Rs.3.85 lakhs to the income of the assessee/appellant was made and the tax effect thereof would still be much less.
The appeal is dismissed on this ground alone.
......................J. [A.K. SIKRI] ......................J. [ROHINTON FALI NARIMAN] NEW DELHI;
NOVEMBER 03, 2015 Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.11.05 16:44:43 IST Reason: ITEM NO.106 COURT NO.13 SECTION IIIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 5150/2007 SHIRISH MADHUKAR DALVI Appellant(s) VERSUS ASSISTANT COMMR.OF INCOME TAX & ORS. Respondent(s) Date : 03/11/2015 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Shekhar Naphade, Sr. Adv.
Mr. Rahul Chitnis, Adv.
Mr. B.Y. Kulkarni,Adv.
For Respondent(s) Mr. A.K. Sanghi, Sr. Adv.
Ms. Swarupama.Chaturvedi, Adv. Mr. T.M. Singh, Adv.
Ms. Anil Katiyar, Adv.
Mr. B. V. Balaram Das,Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed in terms of the signed order.
Interlocutory Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Renu Diwan)
COURT MASTER COURT MASTER
(Signed order is placed on the file)