Supreme Court - Daily Orders
C.I.T.,Ahmedabad vs Meghmani Organics Ltd on 17 February, 2014
\222
ITEM NO.24 COURT NO.3 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CC 2217/2014
Petition(s) for Special Leave to Appeal (Civil)....../2014
(From the judgement and order dated 06/05/2013 in ITA No.445/2013 of the
HIGH COURT OF GUJARAT AT AHMEDABAD)
C.I.T.,AHMEDABAD Petitioner(s)
VERSUS
MEGHMANI ORGANICS LTD Respondent(s)
(With appln(s) for c/delay in filing SLP and office report )
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Gaurab Banerji, ASG
Mr.Arijit Prasad, Adv.
Ms.Rashmi Malhotra, Adv.
For Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The issue raised in this Special Leave Petition is identical with the issue raised and considered by this Court in Civil Appeal No.5888 of 2013, dated 18.07.2013, in the case of Commissioner of Income Tax, Gujarat Vs. Vijaybhai N.Chandrani, reported in (2013) 357 ITR 713 (SC).
Following the aforesaid decision, this Special Leave Petition is also disposed of in the same terms, observations, conditions and directions.
Ordered accordingly.
(G.V.Ramana) (Vinod Kulvi)
Court Master Asstt.Registrar