Supreme Court - Daily Orders
Commissioner Of Income ... vs Industrial Finance Corporation on 12 December, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.32 COURT NO.9 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)....../2014
(CC No(s). 17440/2012)
(Arising out of impugned final judgment and order dated 22/06/2011
in SCA No. 3786/2010 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF INCOME TAX,GANDHINAGAR Petitioner(s)
VERSUS
INDUSTRIAL FINANCE CORPORATION & ANR. Respondent(s)
I.A. No. 1/2012(with c/delay in filing SLP and office report)
WITH
S.L.P.(C).../2014 (CC No. 5712/2012)
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C).../2014 (CC No. 4426/2013)
(With Office Report)
Date : 12/12/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. P.S. Narsimha,ASG
Mr. Rahul Kaushik,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Rabin Majumder,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties and perused the relevant material.
Delay condoned.
We are not inclined to interfere with the impugned order of the High Court. The special leave petitions are dismissed.
Signature Not Verified Digitally signed by Madhu Bala Date: 2014.12.13 11:08:24 IST Reason: (MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER