Supreme Court - Daily Orders
Commissioner Of Income Tax Iv Hyderabad vs M/S Nagarjuna Fertilizers And ... on 4 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.2 COURT NO.7 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(s). 32776/2014
(Arising out of impugned final judgment and order dated 23/04/2014
in ITTA No. 286/2014 passed by the High Court of A.P. at Hyderabad)
COMMISSIONER OF INCOME TAX IV HYDERABAD Petitioner(s)
VERSUS
M/S NAGARJUNA FERTILIZERS AND CHEMICALS LTD Respondent(s)
Date : 04/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Vikramjit Banerjee, Adv.
Ms. Purnima Bhat Kak, Adv.
Mr. Arijit Prasad, Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. A. Subba Rao, Adv.
Ms. Ankita Chadha, Adv.
Mr. Annam D. N. Rao,Adv.
Mr. A. Venkatesh, Adv.
Mr. Sudipto Sircar, Adv.
Mr. K.L.D.S. Vinober, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Pending application(s), if any, stand
Signature Not Verified disposed of.
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.02.04
17:27:10 IST
Reason:
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master