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Commissioner Of Income Tax, Trivandrum vs M/S. Navodaya on 28 April, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.108                              COURT NO.12                SECTION IIIA

                                 S U P R E M E C O U R T O F        I N D I A
                                         RECORD OF PROCEEDINGS

     Civil Appeal               No(s).    624-625/2005

     COMMISSIONER OF INCOME TAX, TRIVANDRUM                             Appellant(s)

                                                    VERSUS

     M/S. NAVODAYA                                                      Respondent(s)

     (with office report)

     Date : 28/04/2015 These appeals were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Appellant(s)                    Mr. Kavin Gulati,Sr.Adv.
                                         Mr. Arijit Prasad,Adv.
                                         Mrs. Anil Katiyar,Adv.

     For Respondent(s)                   Mr. Ajay Singh,Adv.
                                         Ms. Sharmila Upadhyay,Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

The appeals are dismissed in terms of the signed order.

(SUMAN WADHWA) (SUMAN JAIN) AR-cum-PS COURT MASTER Signed order is placed on the file.

 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 624-625 OF 2005 Commnr. Of Income Tax, Trivandrum Appellant(s) VERSUS M/s. Navodaya Respondent(s) O R D E R Having regard to the fact that the tax effect is minimal, we refuse to interfere with these appeals. We, therefore, dismiss these appeals leaving the question of law open.

….....................J. (A.K.SIKRI) …......................J. (ROHINTON FALI NARIMAN) New Delhi;

Date: 28.4.2015.