Supreme Court - Daily Orders
Commnr. Of Income Tax, Rajasthan vs M/S. Mewar Oil & General Mills Ltd. on 14 July, 2015
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2486 OF 2005
COMMISSIONER OF INCOME TAX, RAJASTHAN ... Appellant
VERSUS
M/S. MEWAR OIL & GENERAL MILLS LTD. ... Respondent(s)
WITH
CIVIL APPEAL NO. 2792 OF 2005
O R D E R
Since the tax effect in the instant appeals is a meagre amount, the appeals stand dismissed on this ground alone.
........................, J. [ A.K. SIKRI ] ........................, J. [ N. V. RAMANA ] New Delhi;
July 14, 2015.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.07.15 17:49:14 IST Reason: ITEM NO.106 COURT NO.12 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). 2486/2005 COMMNR. OF INCOME TAX, RAJASTHAN Appellant(s) VERSUS M/S. MEWAR OIL & GENERAL MILLS LTD. Respondent(s) (with office report) WITH C.A. No. 2792/2005 (With Office Report) Date : 14/07/2015 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. Tushar Mehta, ASG. Mr. Arijit Prasad, Adv. Mr. A. K. Srivastava, Adv. Mrs. Anil Katiyar, Adv.
Mr. B. V. Balaram Das, Adv.
For Respondent(s) Mr. Sanjay Jhanwar, Adv. Mr. Sandeep Narain, Adv. Mr. Ankit Virmani, Adv. Mr. Ashish Kothari, Adv. M/s. S. Narain & Co., Advs.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER [Signed order is placed on the file.]