Supreme Court - Daily Orders
C.I.T.,Kanpur vs M/S.Rohtas Projects Ltd. on 2 July, 2014
N ITEM NOS.16 + 47 COURT NO.1 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). 7969/2014
(Arising out of impugned final judgment and order dated 13/12/2013
in ITA 466/2010 passed by the High Court Of Judicature At
Allahabad)
C.I.T.,KANPUR Petitioner(s)
VERSUS
M/S.ROHTAS PROJECTS LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
WITH
S.L.P.(C)...[CC No. 9132/2014]
(With prayer for and c/delay in filing SLP and Office Report)
S.L.P.(C)...[CC No. 10133/2014]
(With prayer for and c/delay in filing SLP and Office Report)
Date : 02/07/2014 These petitions were called on for hearing
today.
CORAM : HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Mr. Arijit Prasad, Adv.
Ms. Rajni Ohri Lal, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Mukul Rohatgi, learned Attorney General, for the petitioners.
Signature Not Verified Digitally signed by Rajesh DhamDelay in filing special leave petitions is condoned.
Date: 2014.07.02 16:38:18 IST Reason:Special leave petitions are dismissed.
(RAJESH DHAM) (RENU DIWAN)
COURT MASTER COURT MASTER