Supreme Court - Daily Orders
Rishi Gases (P) Ltd. vs Commissioner Of Income Tax, Calcutta on 18 April, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.30 COURT NO.7 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).9744/2016
(Arising out of impugned final judgment and order dated 06/10/2015
in ITR No. 27/1999 passed by the High Court of Calcutta)
RISHI GASES (P) LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, CALCUTTA Respondent(s)
(with interim relief and office report)
Date : 18/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2016.04.18
17:31:39 IST
Reason: