Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax, vs Mastek Ltd. on 27 February, 2015
Bench: Anil R. Dave, Amitava Roy
ITEM NO.46 COURT NO.3 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)No........../2015
(CC No(s).8326/2013)
(Arising out of impugned final judgment and order dated 21/08/2012
& 28/08/2012 in ITA No.242/2000 passed by the High Court Of Gujarat
At Ahmedabad)
DEPUTY COMMISSIONER OF INCOME TAX, Petitioner(s)
VERSUS
MASTEK LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 27/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Dhruv Mehta,Sr.Adv.
Mr. D.L. Chidananda,Adv.
Ms. Rekha Pandey,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain this petition. The Special Leave Petition is, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.02.28 10:44:25 IST Reason: