Supreme Court - Daily Orders
Commissioner Of Income Tax-16 vs Happy Home Enterprises on 10 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
1
ITEM NO.46 COURT NO.1 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(s).3634/2015
(Arising out of impugned final judgment and order dated 19/09/2014
in ITA No. 200/2012 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX-16 Petitioner(s)
VERSUS
HAPPY HOME ENTERPRISES Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 3708/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 3781/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
Date: 10/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Rashmi Malhotra, Adv.
Mr. Rupesh Kumar, 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 counsel appearing for the petitioners Signature Not Verified Digitally signed by NEETU KHAJURIA submits that the issues raised in these special Date: 2015.07.23 16:50:03 IST Reason: leave petitions are more or less identical with the issues raised and considered by this Court in 2 Special Leave Petition (Civil) No.22450 of 2011 and connected matters, disposed of on 28.04.2015.
Keeping in view the statement so made by the learned counsel for the petitioners and following the observations and decision made by this Court in Special Leave Petition (Civil) No.22450 of 2011 and connected matters, disposed of on 28.04.2015, we dispose of these special leave petitions in the same terms, observations, conditions and directions.
Ordered accordingly.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar