Supreme Court - Daily Orders
C.I.T New Delhi vs M/S Spice Enfotainment Ltd. on 2 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 285 OF 2014
C.I.T. NEW DELHI Appellant(s)
VERSUS
M/S SPICE ENFOTAINMENT LTD. Respondent(s)
WITH
CIVIL APPEAL NO. 286 OF 2014
CIVIL APPEAL NO. 3125 OF 2015
CIVIL APPEAL NO. 8944 OF 2015
CIVIL APPEAL NO. 8941 OF 2015
CIVIL APPEAL NO. 4317 OF 2015
S.L.P. (C) NO. 29956 OF 2015
S.L.P. (C) CC NO. 10887 OF 2015
CIVIL APPEAL NO. 3625 OF 2015
CIVIL APPEAL NOS. 4318-4319 OF 2015
S.L.P. (C) CC NOS. 12150-12151 OF 2015
CIVIL APPEAL NO. 6580 OF 2015
CIVIL APPEAL NO. 6052 OF 2015
CIVIL APPEAL NO. 6581 OF 2015
CIVIL APPEAL NO. 3284 OF 2017
CIVIL APPEAL NO. 8030 OF 2015
CIVIL APPEAL NO. 3285 OF 2017
Signature Not Verified
Digitally signed by
S.L.P. (C) NO. 28331 OF 2015
R.NATARAJAN
Date: 2017.11.08
12:32:30 IST
Reason:
CIVIL APPEAL NO. 13763 OF 2015
CIVIL APPEAL NO. 4447 OF 2016
2
CIVIL APPEAL NO. 663 OF 2016
CIVIL APPEAL NO. 672 OF 2016
CIVIL APPEAL NO. 662 OF 2016
CIVIL APPEAL NO. 4449 OF 2016
CIVIL APPEAL NO. 2608 OF 2016
CIVIL APPEAL NO. 1602 OF 2016
CIVIL APPEAL NO. 1603 OF 2016
CIVIL APPEAL NO. 6058 OF 2016
CIVIL APPEAL NO. 6984 OF 2016
CIVIL APPEAL NO. 6985 OF 2016
CIVIL APPEAL NO. 12045 OF 2016
CIVIL APPEAL NO. 3277 OF 2017
O R D E R
Delay condoned.
Heard the learned Senior Counsel appearing for the parties.
We do not find any reason to interfere with the impugned judgment(s) passed by the High Court.
In view of this, we find no merit in the appeals and special leave petitions.
Accordingly, the appeals and special leave petitions are dismissed.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (SANJAY KISHAN KAUL) New Delhi;
November 02, 2017.
3 ITEM NO.101 COURT NO.12 SECTION XIV 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). 285/2014 C.I.T NEW DELHI Appellant(s) VERSUS M/S SPICE ENFOTAINMENT LTD. Respondent(s) WITH C.A. No. 663/2016 (XIV) C.A. No. 672/2016 (XIV) C.A. No. 662/2016 (XIV)
C.A. No. 3277/2017 (XIV) C.A. No. 4449/2016 (XIV) C.A. No. 2608/2016 (XIV) C.A. No. 1602/2016 (XIV) (FOR CONDONATION OF DELAY IN FILING ON IA 1/2016) C.A. No. 3125/2015 (XIV) C.A. No. 1603/2016 (XIV) (FOR CONDONATION OF DELAY IN FILING ON IA 1/2016) SLP(C) No. 8944/2015 (XIV) (FOR CONDONATION OF DELAY IN FILING ON IA 1/2015) SLP(C) No. 8941/2015 (XIV) (FOR CONDONATION OF DELAY IN FILING ON IA 1/2015) C.A. No. 4317/2015 (XIV) SLP(C) No. 29956/2015 (XIV) S.L.P.(C)...CC No. 10887/2015 (XIV) C.A. No. 3625/2015 (XIV) C.A. No. 286/2014 (XIV) C.A. No. 4318-4319/2015 (XIV) S.L.P.(C)...CC No. 12150-12151/2015 (XIV) C.A. No. 6058/2016 (XIV) C.A. No. 6984/2016 (XIV) C.A. No. 6985/2016 (XIV) C.A. No. 6580/2015 (XIV) C.A. No. 6052/2015 (XIV) C.A. No. 6581/2015 (IV-A) C.A. No. 3284/2017 (XIV) C.A. No. 8030/2015 (XIV) C.A. No. 3285/2017 (XIV) SLP(C) No. 28331/2015 (XIV) (FOR CONDONATION OF DELAY IN FILING ON IA 1/2015) C.A. No. 13763/2015 (XIV) (FOR CONDONATION OF DELAY IN FILING ON IA 1/2015 FOR CONDONATION OF DELAY IN REFILING ON IA 2/2015) C.A. No. 12045/2016 (XIV) C.A. No. 4447/2016 (XIV) 4 Date : 02-11-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Rekha Pandey, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, AOR Mr. Bhuwan Dhoopar, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeals and special leave petitions are dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)