Supreme Court - Daily Orders
Cit vs M/S Pvp Ventures Ltd on 28 March, 2014
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ITEM NO.17 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 (Civil)....../2014
CC 2512/2014
(From the judgement and order dated 19/06/2012 in TC No.1023/2005 of
the HIGH COURT OF MADRAS)
CIT Petitioner(s)
VERSUS
M/S PVP VENTURES LTD Respondent(s)
IA No.1 (With appln(s) for c/delay in filing and refiling the SLP
and office report)
Date: 28/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s)
Mr. K. Radhakrishnan, Sr. Adv.
Ms. Sadhna Sandhu, Adv.
for Mrs. Anil Katiyar, Adv.
For Respondent(s)
Mr. Jehangir D. Mistri, Sr. Adv.
Mr. R. Sivaraman, Adv.
Mr. P.Vinay Kumar, Adv.
Mr. K. Parameshwar, Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
In view of the fact that the Revenue had not challenged the order passed by the Tribunal (para 26 of the judgment), the High Court has rightly rejected the revision.
...2/-
: 2 :We find no reason to entertain the special leave petition, which is dismissed.
|(N.S.K. Kamesh) | |(Renuka Sadana) | |Court Master | |Court Master |