Supreme Court - Daily Orders
The Commissioner Of Income Tax -7 vs M/S. Schmetz India Pvt. Ltd. on 8 April, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.28 COURT NO.11 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)....../2016
CC No(s). 6097/2016
(Arising out of impugned final judgment and order dated 30/09/2015
in ITA No. 1973/2013 passed by the High Court of Bombay)
THE COMMISSIONER OF INCOME TAX -7 Petitioner(s)
VERSUS
M/S. SCHMETZ INDIA PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 08/04/2016 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. Amol Chitale, Adv.
Mr. Sunil Mathews, Adv.
Mr. Sunil Fernandese, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We find no ground to interfere. The special leave petition is dismissed. Application, if any, also stands disposed of. (USHA BHARDWAJ) Signature Not Verified Digitally signed by USHA (RENU DIWAN) RANI BHARDWAJ Date: 2016.04.09 10:28:23 IST AR-CUM-PS COURT MASTER Reason: