Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax, ... vs Shri Ganesh Khand Udhyog Sahakari ... on 15 February, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.24 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).......... of 2016
(CC No.2604/2016)
(Arising out of impugned final judgment and order dated 12/06/2015
in SCA No. 3683/2015 passed by the High Court of Gujarat at
Ahmedabad)
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2,
BHARUCH Petitioner(s)
VERSUS
SHRI GANESH KHAND UDHYOG SAHAKARI MANDLI LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 15/02/2016 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. Mukul Rohatgi, A.G.
Mr. Maninder Singh, ASG
Mr. Rupesh Kumar, Adv.
Mr. P.K. Mullick, Adv.
Mr. Parthiv Goswami, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to interfere with the impugned judgment of the High Court. The special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.02.16 11:34:59 IST (Rajni Mukhi) (Renu Diwan) Reason: Sr. P.A. Court Master