Supreme Court - Daily Orders
Commr.Of Income Tax,Gandhinagar vs Gujarat Industrial Investment Corp. on 22 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.38 COURT NO.7 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 for Special Leave to Appeal (C) Nos. 12886-12891/2007
(Arising out of impugned final judgment and order dated
24/08/2006 in TA No. 1523/2005 to TA No. 1528/2005 passed by
the High Court Of Gujarat At Ahmedabad)
COMMR.OF INCOME TAX,GANDHINAGAR Petitioner(s)
VERSUS
GUJARAT INDUSTRIAL INVESTMENT CORP. Respondent(s)
(With interim relief and office report)
(FOR FINAL DISPOSAL)
Date : 22/02/2016 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, S.G.
Mr. K. Radhakrishnan, Sr. Adv.
Mr. A.P. Mayee, Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s) Mr. Ramesh P. Bhatt, Sr. Adv.
Mr. Bhargava V. Desai,Adv.
Ms. Saumya Mehrotra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
As the special leave petition was filed in the year, 2007, the office is directed to list the case for regular hearing in the month of August, 2016.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2016.02.22 17:06:00 IST Reason: [ Charanjeet Kaur ] [ Asha Soni ] A.R.-cum-P.S. Court Master