Supreme Court - Daily Orders
Joint Commissioner Of Income Tax vs Sardar Sarovar Narmada Nigam Ltd on 21 April, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.26 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)......CC No. 7878/2017
(Arising out of impugned final judgment and order dated 07/06/2016
in TA No. 484/2004 passed by the High Court of Gujarat at
Ahmedabad)
JOINT COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
SARDAR SAROVAR NARMADA NIGAM LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 21/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. Rupesh Kumar, AOR
Mr. Manish Pushkarma, Adv.
Ms. Aakansha Kaul, Adv.
Mrs. Anil Katiyar,Adv.
Mr. A.K. Kaul, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.
Signature Not Verified (LAYA RAWAT) (MALA KUMARI SHARMA) Digitally signed by LAYA RAWAT Date: 2017.04.24 SR.P.A. COURT MASTER 15:48:55 IST Reason: