Supreme Court - Daily Orders
Commissioner Of Income Tax, Central-I, ... vs Nirma Credit & Capital Ltd. on 3 August, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.17 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
Petition(s) for Special Leave to Appeal (C)......
CC No. 13497/2015
(Arising out of impugned final judgment and order dated 04/12/2014
in TA No. 481/2006 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF INCOME TAX, CENTRAL-I, AHMEDABAD Petitioner(s)
VERSUS
NIRMA CREDIT & CAPITAL LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 03/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Tushar Mehta, ASG.
Mr. Tara Chandra Sharma, Adv.
Mr. Manish Pushkarna, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.08.04 17:38:13 IST Reason: