Supreme Court - Daily Orders
Mohair Inv.& Trading Co.P.Ltd. vs C.I.T Delhi-Ii on 25 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.3 (PH) COURT NO.7 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) NO(S). 2827/2012
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 30/09/2011
IN ITA NO. 511/2011 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
MOHAIR INV.& TRADING CO.P.LTD. PETITIONER(S)
VERSUS
C.I.T DELHI-II RESPONDENT(S)
(FOR FINAL DISPOSAL)
Date : 25/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, Adv.
Mr. Udit Naresh, Adv.
For Respondent(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Arijit Prasad, Adv.
For Mr. B.V. Balram Das, Adv.
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 do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.02.25
17:22:40 IST
Reason: