Supreme Court - Daily Orders
Commissioner Of Income Tax Iii Banglore vs M/S Sapthagiri Distilleries Ltd on 17 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.19 COURT NO.9 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)....../2014
(CC No(s). 18009/2014)
(Arising out of impugned final judgment and order dated 07/04/2014
in ITA No. 795/2007 passed by the High Court Of Karnataka Circuit
Bench At Dharwad)
COMMISSIONER OF INCOME TAX III BANGLORE AND ANR Petitioner(s)
VERSUS
M/S SAPTHAGIRI DISTILLERIES LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 17/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. P.S. Narasimha,ASG
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. P.S. Narasimha, learned Additional Solicitor General appearing on behalf of the petitioners and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2014.11.18
10:22:34 IST
Reason: