Supreme Court - Daily Orders
Commissioner Of Income Tax vs The Nagarbail Salt Owners Cooperative ... on 25 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.39 COURT NO.3 SECTION IVA
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 (CIVIL) NO....../2017
DIARY NO(S). 24154/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19-11-2016
IN ITA NO. 100073/2015 PASSED BY THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD)
COMMISSIONER OF INCOME TAX & ANR. PETITIONER(S)
VERSUS
THE NAGARBAIL SALT OWNERS COOPERATIVE SOCIETY LTD RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.74850/2017-CONDONATION OF DELAY
IN FILING AND IA NO.74852/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 25-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. Yashank Adhyaru, Sr. Adv.
Ms. Anil Katiyar, AOR
Mr. Manish Pushkarna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned order is granted.
Special Leave Petition (Civil) No.20022 of 2017 against the relied upon order has been dismissed by the order of this Court dated 21st July, 2017. Consequently, the present Special Leave Petition is Signature Not Verified also dismissed.
Digitally signed by VINOD LAKHINA Date: 2017.08.26 11:45:57 IST Reason: [VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER