Supreme Court - Daily Orders
Commissioner Of Income Tax, Jabalpur vs M/S. S. Goyanka Lime And Chemicals Ltd. on 23 March, 2015
Bench: Anil R. Dave, Amitava Roy
ITEM NO.27 COURT NO.3 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)No........../2015
(CC No(s).4927/2015)
(Arising out of impugned final judgment and order dated 15/10/2014
in ITA No.87/2012 passed by the High Court Of M.P. At Jabalpur)
COMMISSIONER OF INCOME TAX, JABALPUR Petitioner(s)
VERSUS
M/S. S. GOYANKA LIME AND CHEMICALS LTD. Respondent(s)
(With appln.(s) for c/delay in filing SLP)
WITH
S.L.P.(C)No........./2015 (CC 4950)
(With appln.(s) for c/delay in filing SLP)
Date : 23/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Mukul Rohatgi,AG
Ms. Shweta Garg,Adv.
Mr. Buddy Rangrajan,adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain these petitions. The Special Leave Petitions are, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Signature Not Verified Assistant Registrar Digitally signed by Sarita Purohit Date: 2015.03.25 11:30:04 IST Reason: