Supreme Court - Daily Orders
Exide Industries Ltd vs Commissioner Of Income Tax Kolkata I on 30 November, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.202 COURT NO.8 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) NO(S). 31032/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07/05/2014
IN ITA NO. 147/2004 PASSED BY THE HIGH COURT OF CALCUTTA)
EXIDE INDUSTRIES LTD PETITIONER(S)
VERSUS
COMMISSIONER OF INCOME TAX KOLKATA I AND ANR RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
Date : 30/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, Adv.
For Respondent(s) Mr. Ranjit Kumar, SG
Ms. Purnima Bhat Kak, Adv.
Mr. Arijit Prasad, Adv.
Mrs. Anil Katiyar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.12.02
13:24:14 IST
Reason: