Supreme Court - Daily Orders
Commissioner Of Income Tax vs Bharat Hotels Ltd. on 30 June, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.33 COURT NO.11 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).
9859/2016
(Arising out of impugned final judgment and order dated 02/12/2015
in ITA No. 393/2009 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
BHARAT HOTELS LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 30/06/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Tushar Mehta, ASG
Ms. Purnima Bhat Kak, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
However, the question of law is kept open.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2016.07.04
16:09:40 IST
Reason: