Supreme Court - Daily Orders
M/S Kolte Patil Developers Ltd vs Dy Commissioner Of Income Tax Officer ... on 21 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
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ITEM NO.28+57 COURT NO.10 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.28
Petition for Special Leave to Appeal (C) No.11759/2017
(Arising out of impugned final judgment and order dated 08/12/2016
in NM No.2798/2016 in ITA No.1451/2016 passed by the High Court Of
Bombay)
M/S KOLTE PATIL DEVELOPERS LTD Petitioner(s)
VERSUS
DY COMMISSIONER OF INCOME TAX OFFICER
CENTRAL CIRCLE 1(1) PUNE Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Item No.57
SLP (C) No.12624/2017
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
SLP (C) No.12626/2017
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
SLP (C) No.12629/2017
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
SLP (C) No.12634/2017
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 21/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Harish Salve, Sr. Adv.
Mr. Arvind Datar, Sr. Adv.
Mr. Shivaji M. Jadhav, Adv.
Signature Not Verified
Mr. Brij Kishore Sha, Adv.
Digitally signed by
ASHA SUNDRIYAL
Date: 2017.04.22
Ms. Astha Deep, Adv.
11:31:46 IST
Reason: Mr. Anshuman, Adv.
Mr. A. Thorat, Adv.
Mr. Nipun Katiyar, Adv.
M/s. S.M. Jadhav And Company,Adv.
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For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave petitions are dismissed.
Pending applications stand disposed of.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER