Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax, Delhi vs M/S. Bharat Enterprises And Anr on 8 May, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.25 & 67                         COURT NO.8                  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).
     4536/2015
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 23/07/2014
     IN WPC NO. 5241/2007 PASSED BY THE HIGH COURT OF DELHI AT NEW
     DELHI)

     COMMISSIONER OF INCOME TAX, DELHI AND ORS                          PETITIONER(S)

                                                  VERSUS

     M/S. BHARAT ENTERPRISES AND ANR                    RESPONDENT(S)
     (WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
          WITH
     SLP(C) NO.9759/2015
     (WITH OFFICE REPORT)

     Date : 08/05/2015 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                    Mr. Guru Krishnakumar, Sr. Adv.
                                          Ms. Anita Sahani, Adv.
                                          Mr. D.L. Chidananda, Adv.
                                          Mrs. Anil Katiyar, Adv.

     For Respondent(s)
                                          Mr. Prakash Kumar, Adv.
                                          Mr. Rahul Gupta, Adv.

                            UPON hearing the counsel the Court made the following
                                                  O R D E R

Heard learned counsel for the petitioners and perused the relevant material.

Delay condoned.

Digitally signed by Vinod Lakhina Date: 2015.05.08 16:39:57 IST Reason: Page No.1 of 2  Special Leave Petition (Civil) No.4712 of 2015 (Commissioner of Income Tax-VII versus M/s Punjab Stainless Steel Industries) arising from the common followed judgment was disposed of by this Court on 30th March, 2015. Accordingly, these Special Leave Petitions are also disposed of in terms of the aforesaid order dated 30th March, 2015 passed in Special Leave Petition (Civil) No.4712 of 2015 (Commissioner of Income Tax-VII versus M/s Punjab Stainless Steel Industries) and other connected matters [Main matter Special Leave Petition (Civil) No.9273 of 2013 (C.I.T.-5 & Anr. Vs. M/s Avani Exports & Anr.].

      [VINOD LAKHINA]                                         [ASHA SONI]
        COURT MASTER                                         COURT MASTER




                                                                      Page No.2 of 2