Supreme Court - Daily Orders
Krishan Kumar Aggarwal vs Assessing Officer Income Tax on 1 May, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.105 COURT NO.13 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 988/2005
KRISHAN KUMAR AGGARWAL Appellant(s)
VERSUS
ASSESSING OFFICER INCOME TAX Respondent(s)
(with office report)
Date : 01/05/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. S.K.Bagaria,Sr.Adv.
Mr. Vivek Jain,Adv.
Mr. Shashank Manish,Adv.
Mr. Mahesh Agarwal,Adv.
Mr. K. L. Janjani,Adv.
For Respondent(s) Mr. Yashank Adhyaru,Sr.Adv.
Mr. T.M.Singh,Adv.
Mr. Anil Katiyar,Adv.
Mr. P.L.Chidananda,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
(SUMAN WADHWA) (SUMAN JAIN) AR-cum-PS COURT MASTER Signed order is placed on the file.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.05.05 11:22:42 IST Reason:IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 988 OF 2005 Krishan Kumar Aggarwal Appellant(s) VERSUS Assessing Officer Income Tax Respondent(s) O R D E R Tax effect is very nominal. Even otherwise, there is no substantial question of law which arises for consideration.
This appeal is dismissed accordingly.
….....................J. (A.K.SIKRI) …......................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 1.5.2015.