Supreme Court - Daily Orders
Commissioner Of Income Tax Iii vs M/S Kumar Co. on 1 April, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.43 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). 30671/2014
(Arising out of impugned final judgment and order dated 09/04/2014
in ITA No. 912/2011 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX III Petitioner(s)
VERSUS
M/S KUMAR CO. Respondent(s)
WITH
SLP(C) No. 30672/2014
SLP(C) No. 34497/2014
(With Office Report)
Date : 01/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. P.S. Patwalia, ASG
Mr. Ritesh Kumar, Adv.
Mr. Jaideep Gupta, Adv.
Mr. Dhruv Sharan, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Jahangir Mistri, Sr. Adv.
Mr. Jay Savla,Adv.
Ms. Renuka Sahu, Adv.
Mr. Abhinav Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner(s) and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is Signature Not Verified Digitally signed by USHA RANI BHARDWAJ dismissed.
Date: 2016.04.04 16:47:42 IST Reason: (Neetu Khajuria) (Asha Soni) Sr.P.A. Court Master