Supreme Court - Daily Orders
C.I.T. vs M/S. K.K. Marketing on 8 March, 2016
Bench: A.K. Sikri, Rohinton Fali Nariman
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).1824/2006
COMMISSIONER OF INCOME TAX APPELLANT(S)
VERSUS
M/S. K.K. MARKETING RESPONDENT(S)
WITH
C.A. No. 2481/2006 & C.A. No. 2613/2016 (Arising out of SLP(C) No.
34970/2014)
O R D E R
Leave granted in SLP(C)No. 34970 of 2014. Some cash was seized from the premises of the respondent through a search. The Department, however, adjusted the same against the advance tax. For the intervening period, the question of payment of interest of the said amount arose, which had been allowed by the High Court by the impugned judgment invoking the provisions of Section 234 (b)(c) of the Income Tax Act.
We do not find any infirmity in the order passed by the High Court.
The appeals are, accordingly, dismissed.
......................J. [A.K. SIKRI] Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.03.12 11:45:13 IST ......................J. Reason: [ROHINTON FALI NARIMAN] NEW DELHI;
MARCH 08, 2016
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ITEM NO.314 COURT NO.12 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 1824/2006
C.I.T. Appellant(s)
VERSUS
M/S. K.K. MARKETING Respondent(s)
WITH
C.A. No. 2481/2006
(With SLP(C) No. 34970/2014
(With Office Report)
Date : 08/03/2016 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. V. Balaji, Adv.
Mr. B. V. Balaram Das,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Shashi M. Kapila, Adv.
Mr. Pravesh Sharma, Adv.
Mr. Sushil Kumar, Adv.
Mr. Vikas Mehta,Adv.
Mrs. D. Bharathi Reddy,Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeals are dismissed in terms of the signed order. Interlocutory Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER
(Signed order is placed on the file)