Supreme Court - Daily Orders
Commissioner Of Income Tax-6 vs Everest Home Constructions (India) ... on 3 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.18 COURT NO.1 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 for Special Leave to Appeal (C)......of 2015
CC No. 4137/2015
(Arising out of impugned final judgment and order dated
01/10/2014 in ITA No. 583/2013 passed by the High Court Of
Bombay)
COMMISSIONER OF INCOME TAX-6 AND ANR. Petitioner(s)
VERSUS
EVEREST HOME CONSTRUCTIONS (INDIA)
PVT. LTD MUMBAI Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date :03/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. P.S. Narsimha, ASG
Ms. Rashmi Malhotra, Adv.
Mr. Sridhar Potaraju, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned Additional Solicitor General submits that this special leave petition is covered by the decision of this Court in SLP(C) No. 22450 of 2011 and connected matters, dated 28.04.2015. Accordingly, the special leave petition is disposed of in the same terms, conditions and observations.
Signature Not Verified Digitally signed by[ Charanjeet Kaur ] [ Vinod Kulvi ] Charanjeet Kaur Date: 2015.07.03 17:34:48 IST A.R.-cum-P.S. Asstt. Registrar Reason: