Supreme Court - Daily Orders
M/S. Karmvir Builders Partner vs Principal Commissioner Of Income Tax ... on 28 March, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.10 COURT NO.6 SECTION III
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) Nos.16670-16671/2017
(Arising out of impugned final judgment and orders dated 19-10-2016
and 08-11-2016 in SCA No. 17617/2016 passed by the High Court of
Gujarat at Ahmedabad)
M/S. KARMVIR BUILDERS Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL)
SURAT & ORS. Respondent(s)
(and IA No.80067/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 28-03-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Sanjeev Kumar, AOR
Mr. Sudhanshu Palo,Adv.
Mr. Naik H.K.,Adv.
Mr. Rajnish,Adv.
For Respondent(s) Mr. Rupesh Kumar,Adv.
Ms. Rashmi Malhotra,Adv.
For Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the impugned orders passed by the High Court. The special leave petitions are, accordingly, dismissed.
Pending application shall also stand disposed of.
Signature Not Verified(ANITA MALHOTRA) (CHANDER BALA) Digitally signed by ANITA MALHOTRA Date: 2019.03.29 COURT MASTER COURT MASTER 17:58:33 IST Reason: