Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax, Delhi 2 vs M/S.Consolidated Finvest And Holdings ... on 25 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.53 COURT NO.3 SECTION XIV
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). 2572/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19-08-2015
IN ITA NO. 220/2015 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
PR. COMMISSIONER OF INCOME TAX, DELHI 2 PETITIONER(S)
VERSUS
M/S.CONSOLIDATED FINVEST AND HOLDINGS PVT. LTD. RESPONDENT(S)
Date : 25-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. K. Radhakrishna, Sr. Adv.
Mr. H. Raghavendra Rao, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Anil Katiyar, AOR
For Respondent(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, AOR
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 find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.08.26
11:45:56 IST
Reason: