Supreme Court - Daily Orders
Commissioner Of Income Tax Iii vs Shriram Hiralal Soni on 7 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
1
ITEM NO.6 COURT NO.12 SECTION IX
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). 31618/2014
(Arising out of impugned final judgment and order dated 02-04-2014
in ITA No. 1757/2011 passed by the High Court Of Judicature At
Bombay)
COMMISSIONER OF INCOME TAX III Petitioner(s)
VERSUS
SHRIRAM HIRALAL SONI Respondent(s)
WITH SLP(C) No. 32777/2014 (IX) SLP(C) No. 32774/2014 (IX) SLP(C) No. 32773/2014 (IX) SLP(C) No. 31621/2014 (IX) SLP(C) No. 32778/2014 (IX) SLP(C) No. 31619/2014 (IX) SLP(C) No. 2396/2015 (IX) SLP(C) No. 6143/2016 (IX) SLP(C) No. 12088/2016 (IX) SLP(C) No. 11139/2016 (IX) SLP(C) No. 11141/2016 (IX) SLP(C) No. 18149/2016 (IX) SLP(C) No. 18150/2016 (IX) Date : 07-02-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Ms. Asha Gopalan Nair, Adv.
Ms. Swati Ghildiyal, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Mr. F.V. Irani, Adv.
Mr. Rustom B. Hathikhanawala, AOR Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by VISHAL ANAND Date: 2018.02.08 16:29:30 IST Reason: O R D E R Heard the learned counsel appearing for the petitioner. 2 Having gone through the exhaustive judgment of the Income Tax Appellate Tribunal in some detail, we are of the view that the findings of fact recorded therein were correctly held by the impugned judgment not to raise any substantial question of law. The Special Leave Petitions, therefore, stand dismissed. Pending applications, if any, filed in the matters stand disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER