Supreme Court - Daily Orders
Commissioner Of Income Taxi vs M/S General Insurance Corporation Of ... on 10 July, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
SLP(C) 27055
1
ITEM NO.59 COURT NO.2 SECTION IX
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.27055/2016
(Arising out of impugned final judgment and order dated 07-04-2016
in ITA No. 2461/2013 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAXI Petitioner(s)
VERSUS
M/S GENERAL INSURANCE CORPORATION OF INDIA Respondent(s)
Date : 10-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Anil Katiyar, AOR
For Respondent(s) Mr. F.V. Irani, Adv.
Mr. Rustom B. Hathikhanawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. K. Radhakrishnan, learned senior counsel for the petitioner and Mr. F.V. Irani, learned counsel for the respondent.
It is submitted by Mr. Radhakrishnan that interpretation of Explanation III to Section 147 of the Signature Not Verified Digitally signed by CHETAN KUMAR Income Tax Act does not arise in this special leave petition Date: 2017.07.18 14:27:36 IST Reason: and further on merits the issue has been decided in favour of the assessee.
SLP(C) 27055 2 In view of the statement made by the revenue at the Bar, we do not intend to keep this special leave petition alive and it is, accordingly, disposed of. There shall be no order as to costs.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master