Supreme Court - Daily Orders
Commr.Of Income Tax-Iv,Kolkata vs Berger Paints India Ltd. on 8 December, 2015
Bench: Jagdish Singh Khehar, Rohinton Fali Nariman
ITEM NO.3 COURT NO.3 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). 24983/2008
(Arising out of impugned final judgment and order dated 10/07/2007
in ITA No. 399/2007 passed by the High Court Of Calcutta)
COMMR.OF INCOME TAX-IV,KOLKATA Petitioner(s)
VERSUS
BERGER PAINTS INDIA LTD. Respondent(s)
(with interim relief and office report)(for final disposal)
Date : 08/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Rupesh Kumar, Adv.
Ms. Sadhna Sandhu, Adv.
for Mr. B. V. Balaram Das,AOR
For Respondent(s) Mr. S. Ganesh, Sr. Adv.
Mr. S. Sukumaran, Adv.
Mr. Anand Sukumar, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
for Ms. Meera Mathur,AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the rival parties. No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(Tapan Kr. Chakraborty) (Parveen Kr. Chawla)
Court Master AR-cum-PS
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2015.12.08
17:37:10 IST
Reason: