Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Krishna Builders Etc. on 5 December, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.36 COURT NO.8 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)....../2016
(CC No(s).22675-22676/2016)
(Arising out of impugned final judgment and order dated 13/05/2008
in TA No. 1160/2007 13/05/2008 in TA No. 1163/2007 passed by the
High Court of Gujarat at Ahmedabad)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
KRISHNA BUILDERS ETC. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and Office Report)
Date : 05/12/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. Rupesh Kumar, Adv.
Mr. P.K. Mullick, Adv.
Mr. H.R. Rao, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain these Special Leave Petitions which are, accordingly, dismissed.
Pending applications, if any, stand disposed of.
(B.Parvathi) (Renu Diwan) Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.12.09 Court Master Assistant Registrar 17:08:22 IST Reason: