Supreme Court - Daily Orders
M/S Mahavira Cycle Industries,Punjab vs C.I.T,Ludhiana on 16 November, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.3 OF 2015 IN CIVIL APPEAL No.5773 OF 2012
M/S MAHAVIRA CYCLE INDUSTRIES,PUNJAB .......APPELLANT
VERSUS
C.I.T,LUDHIANA & ANR. ......RESPONDENTS
WITH
I.A.2 IN CIVIL APPEAL No.2737 OF 2013
I.A.2 IN CIVIL APPEAL No.2738 OF 2013
I.A.2 IN CIVIL APPEAL No.2740 OF 2013
I.A.2 IN CIVIL APPEAL No.8753 OF 2013
O R D E R
Learned counsel for the respondents acknowledges that the controversy in hand has been adjudicated upon by this Court in Civil Appeal No.5592 of 2008 and connected matters (Commr.of Income Tax-VII, New Delhi vs. Punjab Stainless Steel Industries) decided on 05.05.2014.
In view of the above, the instant applications are allowed and the civil appeals are disposed of in terms of the judgment rendered by this Court in Civil Appeal No.5592 of 2008 and connected matters (Commr.of Income Tax-VII, New Delhi vs. Punjab Stainless Steel Industries) decided on 05.05.2014.
..........................J. (JAGDISH SINGH KHEHAR) Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.11.17 ..........................J. 17:17:28 IST Reason: (R. BANUMATHI) NEW DELHI;
NOVEMBER 16, 2015.
ITEM NO.2 COURT NO.4 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2015 in Civil Appeal No(s).5773/2012 M/S MAHAVIRA CYCLE INDUSTRIES,PUNJAB Appellant(s) VERSUS C.I.T,LUDHIANA & ANR. Respondent(s) (For disposal of appeal and office report) WITH I.A.No.2 In C.A. No.2737/2013 (For disposal of appeal and Office Report) I.A.No.2 In C.A. No.2738/2013 (For disposal of appeal and Office Report) I.A.No.2 In C.A. No.2740/2013 (For disposal of appeal and Office Report) I.A.No.2 In C.A. No.8753/2013 (For disposal of appeal and Office Report) Date : 16/11/2015 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. Akshat Goel, Adv.
Mr.Dushyant Tiwari, Adv.
For Respondent(s) Mr.A.P.Mayee, Adv.
Mrs. Anil Katiyar, AOR(NP) Upon hearing the counsel the Court made the following O R D E R The instant applications are allowed and the civil appeals are disposed of in terms of the judgment rendered by this Court in Civil Appeal No.5592 of 2008 and connected matters (Commr.of Income Tax-VII, New Delhi vs. Punjab Stainless Steel Industries) decided on 05.05.2014.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)