Supreme Court - Daily Orders
Commissioner Of Income Tax vs Sahara Investment India Ltd on 1 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.9 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
Petition(s) for Special Leave to Appeal (C).......... of 2016
(CC No. 3726/2015)
(Arising out of impugned final judgment and order dated 21/01/2014
in ITA No. 199/2005 passed by the High Court of Judicature at
Allahabad)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
SAHARA INVESTMENT INDIA LTD Respondent(s)
(with c/delay in filing SLP and office report)
Date : 01/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Tushar Mehta, ASG
Mrs. N. Annapoorani, Adv.
Mr. Rajat Nair, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
It is submitted that the issue raised in this special leave petition is covered against the petitioner by the judgment arising out of the common order.
The special leave petition is hence dismissed.
Signature Not Verified (Rajni Mukhi) (Renu Diwan) Digitally signed by JAYANT KUMAR ARORA SR. P.A. COURT MASTER Date: 2016.08.02 16:21:22 IST Reason: