Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs M/S Tirupati Construction on 18 May, 2018
Bench: Rohinton Fali Nariman, A.M. Khanwilkar
ITEM NO.43 COURT NO.11 SECTION XVI
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) Nos. 15256-15257/2017
(Arising out of impugned final judgment and order dated 23-08-2016
in GA No. 2146/2016 in ITAT No. 287/2016 passed by the High Court
at Calcutta)
PRINCIPAL COMMISSIONER OF INCOME TAX -KOLKATA-8 Petitioner(s)
VERSUS
M/S TIRUPATI CONSTRUCTION Respondent(s)
Date : 18-05-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Vikramjeet Banerjee,ASG
Mr. Shekhar Vyas,Adv.
Ms. Shruti Agarwal,Adv.
Mr. G.S.Makker,Adv.
Mr. T.M.Singh,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Sunil Kumar,Sr.Adv.
Mr. Hiren Dasan, AOR
Mr. Saikat Ghosal,Adv.
Mr. Uday Gupta,Adv.
Ms. Sangeeta Chakraborty,Adv.
Ms. Anushree Kapadia,Adv.
Mr. Ankur Raghav,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in these petitions. The special leave petitions are, accordingly, dismissed.
Pending application stands disposed of.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.05.19 (ANITA MALHOTRA) (SAROJ KUMARI GAUR) 13:03:29 IST Reason: COURT MASTER COURT MASTER