Supreme Court - Daily Orders
The Greater Cochin Development ... vs The Joint Director Of Income Tax (Osd) ... on 4 September, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.44 COURT NO.8 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). 13065-13066/2015
(Arising out of impugned final judgment and order dated 19/12/2014
in ITA No. 208/2014,19/12/2014 in ITA No. 210/2014 passed by the
High Court Of Kerala At Ernakulam)
THE GREATER COCHIN DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
THE JOINT DIRECTOR OF INCOME TAX (OSD) (EXEMPTION) Respondent(s)
(With appln. (s) for permission to file additional documents and
interim relief and office report)
Date : 04/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. S. Ganesh,Sr.Adv.
Mr. Zulfiker Ali P. S,Adv.
Mr. Devaraj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petitions are dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.09.07
16:12:37 IST
Reason: