Supreme Court - Daily Orders
C.I.T., Bangalore vs Karnataka Power Transmission Corp. ... on 22 September, 2017
Bench: A.K. Sikri, Ashok Bhushan
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 4940/2016
COMMISSIONER OF INCOME TAX APPELLANT(S)
VERSUS
THE EXECUTIVE ENGINEER RESPONDENT(S)
WITH
C.A. No. 3283-3284/2016,C.A. No. 3285/2016,C.A. No. 4393-4394/2016,
C.A. No. 4748/2016, C.A. No. 4431/2016, C.A. No. 880-881/2017, C.A.
No. 4749/2016, C.A. No. 4991-4992/2016, C.A. No. 4396/2016, C.A.
No. 4746/2016 & C.A. No. 5153/2016.
O R D E R
Heard learned counsel for the parties.
We find no reason to interfere with the impugned order.
The appeals are dismissed.
......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;
SEPTEMBER 22, 2017
2
ITEM NO.1 COURT NO.6 SECTION IV-A
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). 7765-7770/2013
(Arising out of impugned final judgment and order dated 15-03-2012 in ITA No. 285-290/2011 passed by the High Court Of Karnataka At Bangalore) C.I.T., BANGALORE & ORS. Petitioner(s) VERSUS KARNATAKA POWER TRANSMISSION CORP. LTD. Respondent(s) (To be taken up at the end of the board.) WITH SLP(C) No. 783-790/2016 (IV-A) SLP(C) No. 5897/2016 (IV-A) SLP(C) No. 5896/2016 (IV-A) C.A. No. 4940/2016 (IV-A) C.A. No. 3283-3284/2016 (IV-A) SLP(C) No. 6916/2016 (IV-A) SLP(C) No. 14717/2013 (IV-A) C.A. No. 3285/2016 (IV-A) C.A. No. 4393-4394/2016 (IV-A) SLP(C) No. 12080/2016 (IV-A) SLP(C) No. 10861/2016 (IV-A) SLP(C) No. 11595/2016 (IV-A) C.A. No. 4748/2016 (IV-A) C.A. No. 4431/2016 (IV-A) C.A. No. 880-881/2017 (IV-A) C.A. No. 4749/2016 (IV-A) C.A. No. 4991-4992/2016 (IV-A) C.A. No. 4396/2016 (IV-A) C.A. No. 4746/2016 (IV-A) SLP(C) No. 12083/2016 (IV-A) C.A. No. 5153/2016 (IV-A) SLP(C) No. 11347/2015 (IV-A) SLP(C) No. 37039/2013 (IV-A) SLP(C) No. 37040/2013 (IV-A) SLP(C) No. 14718-14723/2013 (IV-A) SLP(C) No. 613/2014 (IV-A) SLP(C) No. 179/2014 (IV-A) SLP(C) No. 25228-25232/2015 (IV-A) SLP(C) No. 180/2014 (IV-A) SLP(C) No. 8928/2014 (IV-A) SLP(C) No. 18057/2014 (IV-A) SLP(C) No. 7797-7800/2013 (IV-A) 3 SLP(C) No. 7781-7796/2013 (IV-A) SLP(C) No. 7801-7804/2013 (IV-A) SLP(C) No. 10296-10299/2014 (IV-A) SLP(C) No. 7805-7818/2013 (IV-A) SLP(C) No. 7772-7779/2013 (IV-A) Date : 22-09-2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Y.P. Andhyaru, Sr. Adv.
Mr. Arijit Prasad, Adv.
Mr. M.P. Gupta, Adv.
Mr. N. Annapoorani, Adv.
Ms. Purnima Bhatt, Adv.
Ms. Anil Katiyar, AOR Mr. B. V. Balaram Das, AOR For Respondent(s) Mr. Chaitanya, Adv.
Mr. Senthil Jagadeesan, AOR Ms. Shruti Iyer, Adv.
Ms. Sonakshi Malhan, Adv.
Ms. Suriti Chowdhary, Adv.
Mr. A. N. Arora, AOR UPON hearing the counsel the Court made the following O R D E R SLP(C) No. 783-790/2016, SLP(C) No. 5897/2016, SLP(C) No. 5896/2016, SLP(C) No. 6916/2016, SLP(C) No. 14717/2013, SLP(C) No. 12080/2016, SLP(C) No. 10861/2016, SLP(C) No.11595/2016, SLP(C) No.12083/2016, SLP(C) No. 11347/2015, SLP(C) No. 37039/2013,SLP(C) No. 37040/2013,SLP(C) No. 14718-14723/2013, SLP(C) No. 613/2014,SLP(C) No. 179/2014, SLP(C) No. 25228-25232/2015, SLP(C) No. 180/2014,SLP(C) No. 8928/2014, SLP(C) No. 18057/2014,SLP(C) No. 7797-7800/2013, SLP(C) No. 7781-7796/2013, SLP(C) No. 7801-7804/2013, SLP(C) No. 10296-10299/2014, SLP(C) No. 7805-7818/2013, SLP(C) No. 7772-7779/2013 The Special Leave Petitions are dismissed.
Pending application(s), if any, stands disposed of accordingly.
4C.A No(s). 4940/2016C.A. No. 3283-3284/2016,C.A. No. 3285/2016,C.A. No. 4393-4394/2016, C.A. No. 4748/2016, C.A. No. 4431/2016, C.A. No. 880-881/2017, C.A. No. 4749/2016, C.A. No. 4991-4992/2016, C.A. No. 4396/2016, C.A. No. 4746/2016 & C.A. No. 5153/2016.
The appeals are dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER
(Signed order is placed on the file)