Supreme Court - Daily Orders
C.I.T Delhi-Iv vs Ifci Limited on 23 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
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ITEM NO.2 COURT NO.5 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). 13718/2012
(Arising out of impugned final judgment and order dated 11/07/2011
in ITA No. 660/2010 passed by the High Court of Delhi at New Delhi)
C.I.T DELHI-IV Petitioner(s)
VERSUS
IFCI LIMITED Respondent(s)
(with appln. (s) for c/delay in filing slp)
WITH
SLP(C) No. 13720/2012
(With Office Report)
SLP(C) No. 13722/2012
(With Office Report)
SLP(C) No. 16321/2012
(With Office Report)
SLP(C) No. 16322/2012
(With Office Report)
SLP(C) No. 21342/2012
(With Office Report)
SLP(C) No. 5332/2013
(With Office Report)
Date : 23/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ranjit Kumar, Solicitor General
Mr. K. Radha Krishna, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Signature Not Verified
Ms. Gargi Khanna, Adv.
Digitally signed by
NEETU KHAJURIA
Date: 2016.08.26
Ms. H.R. Rao, Adv.
15:16:48 IST
Reason: Mr. Jitin Singhal, Adv.
Mr. Pratik Raoka, Adv.
Mrs. Anil Katiyar,Adv.
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For Respondent(s) Ms. Kavita Jha,Adv.
Mr. Udit Naresh, Adv.
Mr. Bhuwan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
(Neetu Khajuria) (Asha Soni) Court Master Court Master