Supreme Court - Daily Orders
Commissioner Of Income Tax-1 vs Baroda Agro Industries Ltd. on 26 September, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.30 COURT NO.9 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)......
CC No. 14075/2016
(Arising out of impugned final judgment and order dated 09/03/2015
in TA No. 1256/2014 passed by the High Court of Gujarat at
Ahmedabad)
COMMISSIONER OF INCOME TAX-1 Petitioner(s)
VERSUS
BARODA AGRO INDUSTRIES LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 26/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. A. N. S. Nadkarni, ASG.
Mr. H. R. Rao, Adv.
Mr. B. Bagchi, Adv.
Ms. Sadhna Sandhu, Adv.
Mr. S. S. Rebello, Adv.
Mr. Jai Dehadrai, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay as well as on merits.
Signature Not Verified(Nidhi Ahuja) (Tapan Kr. Chakraborty) Digitally signed by NIDHI AHUJA Date: 2016.09.29 Court Master Court Master 10:27:35 IST Reason: