Supreme Court - Daily Orders
Vijay Proteins Ltd. vs Commissioner Of Income Tax on 6 April, 2015
ITEM NO.46 COURT NO.8 SECTION II
IA
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). 8956/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 09/12/2014
IN ITR NO. 139/1996 PASSED BY THE HIGH COURT OF GUJARAT AT
AHMEDABAD)
VIJAY PROTEINS LTD. PETITIO
NER(S)
VERSUS
COMMISSIONER OF INCOME TAX RESPOND
ENT(S)
Date : 06/04/2015 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. Ramesh P.Bhatt, Sr. Adv.
Mr. Bhargava V. Desai, Adv.
Ms. Saumya Mehrotra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid
ground for
interference. The Special Leave Petition is
dismissed.
However, the dismissal of this Special Leave Petition
will
not affect the pending proceedings for the
subsequent
Assessment Years. It will also be open for the petitioner
to agitate its grievances with regard to ques
tion No.1
before the High court, if so advised.
Signature Not Verified Digitally signed by Vinod LakhinaDate: 2015.04.07 [VINOD LAKHINA] [ASHA SONI] 16:46:34 IST Reason: COURT MASTER COURT MASTER