Supreme Court - Daily Orders
Cit vs M/S Satya Megha Ispat Pvt Tld on 7 August, 2015
Bench: Anil R. Dave, Kurian Joseph
1
ITEM NO.18 COURT NO.3 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)......CC No(s).
21694/2013
(Arising out of impugned final judgment and order dated 29/05/2013
in ITA No. 18/2011 passed by the High Court Of Gauhati)
CIT Petitioner(s)
VERSUS
M/S SATYA MEGHA ISPAT PVT TLD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 21719/2013
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Mukul Rohtagi, Attorney General
Mr. Subas C. Acharya, Adv.
Mr. Pritish Kapoor, Adv.
Ms. Rashmi Malhotra, Adv.
For Mrs. Anil Katiyar, Adv.
For Respondent(s) Ms. Kavita Jha, Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned Attorney General appearing for the petitioner has submitted that there is an additional point in the Signature Not Verified petition because in the instant case, the High Court had no Digitally signed by Jayant Kumar Arora Date: 2015.08.08 11:46:31 IST jurisdiction as the Assessing Authority was not within the Reason: territorial jurisdiction of the High Court. 2 Delay condoned.
Leave granted.
Tag with Civil Appeal No. 5236 of 2015.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar