Supreme Court - Daily Orders
Commissioner Of Income Tax Shimla vs M/S. Purewal And Associates Ltd. on 16 September, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.24 COURT NO.10 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).
16808/2016
(Arising out of impugned final judgment and order dated 30/11/2015
in ITA No. 7/2009 passed by the High Court Of Himachal Pradesh At
Shimla)
COMMISSIONER OF INCOME TAX SHIMLA Petitioner(s)
VERSUS
M/S. PUREWAL AND ASSOCIATES LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 16/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Atmaram N. S. Nadkarni, ASG
Mr. A. K. Kaul, Adv.
Ms. Nachiketa Joshi, Adv.
Mr. Arijit Prasad, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
(Jayant Kumar Arora) (Renu Diwan) Court Master Assistant Registrar Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.09.20 12:21:50 IST Reason: