Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax vs M/S. Vododra District Co-Op Sugarcane ... on 8 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
1
ITEM NO.16 + 34 COURT NO.12 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
22863/2015
(Arising out of impugned final judgment and order dated 12/06/2015
in SCA No. 4446/2015 passed by the High Court Of Gujarat At
Ahmedabad)
DEPUTY COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S. VODODRA DISTRICT CO-OP SUGARCANE GROWERS
UNION LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
with
SLP (C)....CC 132 of 2016
(with appln. (s) for c/delay in filing SLP and office report)
Date : 08/01/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. N. K. Kaul, ASG
Mr. Nitin Sangra, Adv.
Mr. Samar K., ADv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. J. P. Shah, Adv.
Mr. Manish J. Shah, Adv.
Mr. D. N. Ray, Adv.
Mr. Lokesh K. Choudhary, Adv.
Ms. Sumita Ray, Adv.
UPON hearing counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2016.01.09 11:47:58 IST Reason: Delay condoned.
We find no reason to entertain these Special Leave Petitions, which are, accordingly, dismissed. 2 However, the question of law is kept open. It is further made clear that the Judgment referred to by the High Court shall be limited to the facts of the case and the same shall not be treated as a precedent.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master