Supreme Court - Daily Orders
Dy. Commissioner Of Income Tax vs Gujarat Narmada Valley Fertilizers Co. ... on 1 December, 2014
Bench: V. Gopala Gowda, Rohinton Fali Nariman
ITEM NO.26 COURT NO.11 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).
19202/2014
(Arising out of impugned final judgment and order dated 24/03/2014
in SCA No. 25089/2006 passed by the High Court Of Gujarat At
Ahmedabad)
DY. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
GUJARAT NARMADA VALLEY FERTILIZERS CO. LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 01/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. R.P. Bhatt, Sr. Adv.
Ms. Rekha Pandey, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Manish J. Shah, Adv.
Mr. D.N. Ray, Adv.
Mr. Lokesh K. Choudhary, Adv.
Mrs. Sumita Ray,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of the order dated 4th July, 2014 passed by this Court in Special Leave Petition (Civil).........CC No. 8340 of 2014 (DY. CIT BHARUCH CIRCLE BARODA VS. GUJARAT NARMADA VALLEY FERTILIZERS CO. LTD.) and other connected matters, this special leave petition is also dismissed.
Signature Not Verified Digitally signed by Vinod Kumar Date: 2014.12.02 16:56:05 IST Reason: (VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER