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Supreme Court - Daily Orders

Commr.Of Income Tax,Delhi-Iv vs M/S Goyal M.G.Gases Pvt.Ltd. on 11 March, 2016

Bench: A.K. Sikri, Rohinton Fali Nariman

                                            IN THE SUPREME COURT OF INDIA

                                            CIVIL APPELLATE JURISDICTION

                                            CIVIL APPEAL NO.1973 OF 2007



                         COMMR.OF INCOME TAX,DELHI-IV                            APPELLANT(S)

                                                         VERSUS

                         M/S GOYAL M.G.GASES PVT.LTD.                        RESPONDENT(S)


                                                       WITH

                                            CIVIL APPEAL NO.3281 OF 2008


                                                      O R D E R

The issues that fall for determination in these appeals are squarely covered by order dated 10.09.2014 of this Court in C.A.No.2981 of 2008 titled “Commissioner of Income Tax, Chennai vs. M/s Chemplast Sanmar Ltd.” and other connected matters.

In the circumstances therefore and for the reasons stated in the said order, these appeals fail and are accordingly dismissed.

No costs.

.......................J. (A.K. SIKRI) .......................J. (ROHINTON FALI NARIMAN) Signature Not Verified NEW DELHI, MARCH 11, 2016.

Digitally signed by
ASHOK RAJ SINGH
Date: 2016.03.17
09:35:11 IST
Reason:
ITEM NO.306                  COURT NO.12                  SECTION IIIA

                 S U P R E M E C O U R T O F     I N D I A
                         RECORD OF PROCEEDINGS

                     Civil Appeal    No(s).1973/2007

COMMR.OF INCOME TAX,DELHI-IV                             Appellant(s)

                                    VERSUS

M/S GOYAL M.G.GASES PVT.LTD.                             Respondent(s)
(with office report)

WITH

C.A. No. 3281/2008

Date : 11/03/2016 These appeals were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Ms. Pinky Anand, ASG Mr. Atulesh Kumar, Adv. Mr. Gopal Shankar Narayan, Adv. Mr. B. V. Balaram Das, Adv.
For Respondent(s) Ms. Aruna Gupta,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed in terms of the signed order.
(Ashok Raj Singh) (Tapan Kr. Chakraborty) Court Master Court Master (Signed Order is placed in the file)