Supreme Court - Daily Orders
Commr.Of Income Tax,Gujarat vs M/S Chandra Charitable Trust on 27 November, 2015
Bench: A.K. Sikri, C. Nagappan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 2982/2008
COMMISSIONER OF INCOME TAX,GUJARAT APPELLANT(S)
VERSUS
M/S CHANDRA CHARITABLE TRUST RESPONDENT(S)
O R D E R
Since the tax effect is low, we are not inclined to entertain this appeal.
The appeal is dismissed on this ground alone.
......................J. [A.K. SIKRI] ......................J. [C. NAGAPPAN] NEW DELHI;
NOVEMBER 27, 2015 Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.12.08 16:17:34 IST Reason: ITEM NO.116 COURT NO.13 SECTION IIIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 2982/2008 COMMR.OF INCOME TAX,GUJARAT Appellant(s) VERSUS M/S CHANDRA CHARITABLE TRUST Respondent(s) Date : 27/11/2015 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE C. NAGAPPAN For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Mr. Vikramjit Benerjee, Adv. Mr. Jitin Singhal, Adv.
Mr. Pratik Raoka, Adv.
Mr. Hrishikesh Jha, Adv.
Ms. Anil Katiyar, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) Mr. Ranjan Mukherjee, Adv.
Mr. Sanjay Kumar Ghosh, Adv. Mr. Avijit Bhattacharjee,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
Interlocutory Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Rajinder Kaur) COURT MASTER COURT MASTER (Signed order is placed on the record)