Supreme Court - Daily Orders
C.I.T Chennai vs M/S Balaji Hotels & Enterprises Ltd. on 17 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.29 COURT NO.8 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)......CC NO(S).
12605/2013
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 27/11/2012
IN TC NO. 188/2007 PASSED BY THE HIGH COURT OF MADRAS)
C.I.T CHENNAI PETITIONER(S)
VERSUS
M/S BALAJI HOTELS & ENTERPRISES LTD. RESPONDENT(S)
I.A. NO. 1/2013(WITH C/DELAY IN FILING SLP AND OFFICE REPORT)
[ALONG WITH PAPER BOOKS OF SLP(C) NO.19459/2008]
Date : 17/04/2015 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. Mukul Rohatgi, AG
Mr. Arijit Prasad, Adv.
Mr. Subas C. Acharya, Adv.
Mrs. Anil Katiyar, 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.
Delay condoned.
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: 2015.04.17
16:12:59 IST
Reason: