Supreme Court - Daily Orders
M/S United Breweries Ltd (Now Known As ... vs Asst. Commissioner Of Income Tax on 18 December, 2014
Bench: T.S. Thakur, Pinaki Chandra Ghose
ITEM NO.28 COURT NO.2 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(s). 33732/2014
(Arising out of impugned final judgment and order dated 20/06/2014
in ITA No. 879/2007 passed by the High Court Of Karnataka At
Bangalore)
M/S UNITED BREWERIES LTD
(NOW KNOWN AS UNITED BREWERIES
(HOLDING) LTD) Petitioner(s)
VERSUS
ASST. COMMISSIONER OF INCOME TAX Respondent(s)
Date : 18/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. S.K. Bagardia,Sr.Adv.
Mr. A. Raghunath,Adv.
Mr. K. Ajit Singh,Adv.
For Respondent(s) Mr. Tushar Mehta,ASG
Mr. Ashok K. Srivastava,Adv.
Mr. Pravesh Thakur,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this special leave petition, which is hereby dismissed.
The question of sought to be raised is however left open.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Mahabir Singh Date: 2014.12.19 11:25:08 IST Reason: