Supreme Court - Daily Orders
Commissioner Of Income Tax vs Velingkar Brothers on 15 April, 2014
Ð 1
ITEM NO.15 COURT NO.3 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 (Civil)....../2014
CC 4857-4858/2013
(From the judgement and order dated 28/09/2010 in ITA No.29/2006,
dated 28/03/2012 in TA No.8/2011, of The HIGH COURT OF BOMBAY AT
GOA)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
VELINGKAR BROTHERS Respondent(s)
WITH I.As. 1-2 (C/Delay in filing SLP,c/delay in refiling SLP and
office report)
WITH S.L.P.(C)...CC NO. 4928 of 2013
WITH I.A. 1 (C/Delay in filing SLP and office report)
Date: 15/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Gaurab Banerjee, ASG
Ms. Rekha Pandey, Adv.
Mr. Sahil Tagotra, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
SLP(C)...CC 4857-4858 of 2013 Notice.
Tag with SLP(C) Nos. 18119-18120 of 2013. 2 SLP(C)...CC 4928 of 2013 Delay condoned.
In view of smallness of the amount involved, we decline to exercise our jurisdiction under Article 136 of the Constitution. Accordingly, the special leave petition stands dismissed.
However, the question of law raised is kept open to be agitated in an appropriate case. [ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar