Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Tayal Steel Traders on 24 April, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.8 COURT NO.6 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). 22788/2014
(Arising out of impugned final judgment and order dated 18/02/2013
in CWP No. 18376/2009 passed by the High Court Of Punjab & Haryana
At Chandigarh)
COMMISSIONER OF INCOME TAX & ORS Petitioner(s)
VERSUS
M/S TAYAL STEEL TRADERS Respondent(s)
(with office report)
WITH
SLP(C) No. 9205/2014
(With Office Report)
Date : 24/04/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Mukul Rohatgi,Sr.Adv.
Ms. Aparajita Singh,Adv.
Mrs. Amita Sahani,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having considered similar matter by this Court, vide order dated 25.3.2015 in SLP(C)No.27873/2010 etc., this Court dismissed a batch of matters and the present special leave petitions are also filed on the same question.
In the circumstances, we do not see any reason to Signature Not Verified entertain these special leave petitions and the same are dismissed. Digitally signed by Om Parkash Sharma Date: 2015.04.25 12:27:58 IST Reason:
[O.P. SHARMA] [INDU BALA KAPUR]
COURT MASTER COURT MASTER