Supreme Court - Daily Orders
Commissioner Of Income Tax-I, Ludhiana vs Amrik Singh Prop Nexo Products (India) on 29 June, 2016
Bench: A.K. Sikri, N.V. Ramana
1
ITEM NO.23 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
I.A. 2/2016 in Petition(s) for Special Leave to Appeal (C) No(s).
24665/2015
(Arising out of impugned final judgment and order dated 02/02/2015
in ITA No. 601/2010 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMMISSIONER OF INCOME TAX-I, LUDHIANA Petitioner(s)
VERSUS
AMRIK SINGH PROP NEXO PRODUCTS (INDIA) Respondent(s)
(FOR DE-TAGGING AND OFFICE REPORT)
WITH
I.A. 3/2016 in SLP(C) No. 31687/2015
(WITH APPLN.(S) FOR DE-TAGGING AND OFFICE REPORT)
I.A. 5-6/2016 in SLP(C) No. 35585-35586/2015
(WITH APPLN.(S) FOR DE-TAGGING AND OFFICE REPORT)
Date : 29/06/2016 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. C. Mukund, Adv.
Mr. D.L. Chidananda, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Kavin Gulati, Sr. Adv.
Mr. Akshat Goel,Adv.
Mr. Sunil Kumar Mukhi, Adv.
Mr. Dushyant T.
Signature Not Verified
Mr. Avi Tandon, Adv.
Digitally signed by
ASHWANI KUMAR
Date: 2016.06.30
17:02:09 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Order of de-tagging is called for having regard to the fact 2 that in respect of this very assessee, six special leave petitions have already been dismissed on identical issue. We are not inclined to interfere with the impugned order. The Special Leave Petitions are dismissed.
Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER