Supreme Court - Daily Orders
Commissioner Of Income Tax-Iii Baroda vs Gujarat Narmada Valley Fertilizers Co. ... on 17 August, 2015
Bench: Anil R. Dave, C. Nagappan
ITEM NO.9 COURT NO.3 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........./2015
(CC No(s).1483/2015)
(Arising out of impugned final judgment and order dated 04/08/2014
in TA No.496/2014 passed by the High Court Of Gujarat At Ahmedabad)
COMMISSIONER OF INCOME TAX-III BARODA Petitioner(s)
VERSUS
GUJARAT NARMADA VALLEY FERTILIZERS CO. LTD. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 17/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. P.S. Narsimha,ASG
Mr. D.L. Chidananda,Adv.
Ms. Haripriya Padmanabhan,Adv.
Ms. Rashmi Malhotra,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Manish J. Shah,Adv.
Mr. D.N. Ray,Adv.
Mr. Lokesh K. Choudhary,adv.
For Mrs. Sumita Ray,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain this petition. The Special Leave Petition is, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Signature Not Verified Assistant Registrar Digitally signed by Sarita Purohit Date: 2015.08.17 16:21:30 IST Reason: