Supreme Court - Daily Orders
C.I.T., New Delhi vs M/S.J.S.Electronics Pvt.Ltd. on 15 March, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.55 COURT NO.11 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(s). 2491/2009
(Arising out of impugned final judgment and order dated 21/09/2007
in ITA No. 1315/2006 passed by the High Court Of Delhi At New
Delhi)
C.I.T., NEW DELHI Petitioner(s)
VERSUS
M/S.J.S.ELECTRONICS PVT.LTD. Respondent(s)
(with interim relief and office report)
(For final disposal)
Date : 15/03/2016 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. K. Radhakrishnan, Sr.Adv.
Mr. S.A. Haseeb, Adv.
Mr. A.K. Srivastav, Adv.
Ms. Sadhna Sandhu, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
Ms. Roopali Gupta, Adv.
Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing learned senior counsel for the petitioner and learned counsel for the respondent, we find no merit in this special leave petition. The same is, accordingly, dismissed.
Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2016.03.18 [RENU DIWAN] [SUKHBIR PAUL KAUR]
12:58:34 IST
Reason: COURT MASTER A.R.-CUM-P.S.