Supreme Court - Daily Orders
Fiitjee Ltd. vs Director General Of Income Tax ... on 4 August, 2014
\226 ITEM NO.24 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
Petition(s) for Special Leave to Appeal (C) No(s). 17185/2014
(Arising out of impugned final judgment and order dated 05/03/2014
in WPC No.238/2014 passed by the High Court Of Delhi At N. Delhi)
FIITJEE LTD. Petitioner(s)
VERSUS
DIRECTOR GENERAL OF INCOME TAX (INVESTIGATION) & ORS.Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file additional documents)
Date : 04/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Rajan Bhatia,Adv.
Mr. K. V. Mohan,Adv.
Mr. R.K. Raghavan,Adv.
Mr. K.V. Balakrishnan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any reason to entertain this petition.
The Special Leave Petition is, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.08.09 11:32:27 IST Reason: