Supreme Court - Daily Orders
M/S Andaman Sea Food Pvt Ltd vs Commissioner Of Income Tax Kol Iv on 8 January, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.26 COURT NO.9 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). 36385/2014
(Arising out of impugned final judgment and order dated 23/07/2014
in ITAT No. 19/2013 in GA No. 188/2013 passed by the High Court Of
Calcutta)
M/S ANDAMAN SEA FOOD PVT LTD Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX KOL IV Respondent(s)
(With interim relief)
Date : 08/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. S.K. Bagaria,Sr.Adv.
Mr. Raja Mantosh,Adv.
Mr. Bhargava V. Desai,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.01.09
16:06:47 IST
Reason: