Supreme Court - Daily Orders
Commr.Of Income Tax,Kolkata vs M/S Shree Baidyanath Ayurved Bhawan ... on 15 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.42 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). 29366/2008
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 15/06/2007
IN ITA NO. 356/2007 IN GA NO. 1541/2007 PASSED BY THE HIGH COURT OF
CALCUTTA)
COMMR.OF INCOME TAX, KOLKATA PETITIONER(S)
VERSUS
M/S SHREE BAIDYANATH AYURVED BHAWAN LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND INTERIM RELIEF AND
OFFICE REPORT)
(FOR FINAL DISPOSAL)
Date : 15/02/2016 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. N.K. Kaul, ASG
Mr. Yashank Adhyaru, Sr. Adv.
Ms. Purnima Bhat Kak, Adv.
Mr. Samar Singh, Adv.
Mr. B. V. Balaram Das, Adv.
For Respondent(s) Mr. Shashi M. Kapila, Adv.
Mr.Pravesh Sharma, Adv.
Mr. Sushil Kumar, Adv.
Mr. Vikas Mehta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
The appeal is dismissed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2016.02.16 17:22:09 IST Reason: [SIGNED ORDER IS PLACED ON THE FILE] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.1413 OF 2016 [Arising out of Special Leave Petition (Civil) No.29366/2008] COMMR.OF INCOME TAX, KOLKATA ...APPELLANT VERSUS M/S SHREE BAIDYANATH AYURVED BHAWAN LTD. ...RESPONDENT ORDER
1. Delay condoned.
2. Leave granted.
3. In view of the decision of this Court in Commissioner of Income Tax, Kolkata III versus Alom Extrusions Ltd. [(2010) 1 SCC 489] and the quantum of tax involved, we dismiss the present appeal.
....................,J.
(RANJAN GOGOI) ...................,J. (PRAFULLA C. PANT) NEW DELHI FEBRUARY 15, 2016