Supreme Court - Daily Orders
Dy. Cit Bharuch Circle Baroda vs Gujarat Narmada Valley Fertilizers ... on 4 July, 2014
\234 ITEM NO.20+49 COURT NO.5 SEC
TION 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).
8340/2014
(Arising out of impugned final judgment and order dated 12/03/2013
in ITA No. 516/2012 passed by the High Court Of Gujarat At
Ahmedabad)
DY. CIT BHARUCH CIRCLE BARODA Petiti
oner(s)
VERSUS
GUJARAT NARMADA VALLEY FERTILIZERS CO.LT Respon
dent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
with
SLP (C) ......CC 20163 of 2013
SLP (C) ......CC 537 of 2014
SLP (C) ......CC 1048 of 2014
Date : 04/07/2014 These petitions were called on f
or hearing
today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Mukul Rohtagi, Attorney General
Mrs. Anil Katiyar, Adv.
Mr. Manish Pushkarna, 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 these Specia
l Leave
Signature Not Verified
Petitions, which are, accordingly, dismissed.
Digitally signed by Jayant Kumar Arora Date: 2014.07.09 17:11:17 IST Reason:(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar