Supreme Court - Daily Orders
Commnr. Of Income Tax, Kanpur vs M/S Sahara Investments India Ltd. on 21 July, 2015
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4225 OF 2004
COMMISSIONER OF INCOME TAX, KANPUR ... Appellant
VERSUS
M/S SAHARA INVESTMENTS INDIA LTD. ... Respondent
WITH
CIVIL APPEAL NO. 4230 OF 2004
CIVIL APPEAL NO. 4233 OF 2004
CIVIL APPEAL NO. 6051 OF 2004
SLP(CIVIL) NO. 27697 OF 2014
SLP(CIVIL) NO. 34496 OF 2014
O R D E R
After reading of the decision of the High Court, we find that the High Court has rightly relied upon the judgment of this Court in 'Peerless General Finance & Investment Co. Ltd. & Anr. v. Reserve Bank of India' [1992 (2) SCC 343. Since the case is squarely covered by the judgment, we do not find any merit in these appeals and petitions which are accordingly, dismissed.
........................, J. [ A.K. SIKRI ] Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.07.23 ........................, J. 17:24:28 IST Reason:
[ N.V. RAMANA ] New Delhi;
July 21, 2015.
ITEM NO.108 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). 4225/2004 COMMNR. OF INCOME TAX, KANPUR Appellant(s) VERSUS M/S SAHARA INVESTMENTS INDIA LTD. Respondent(s) (with office report) WITH C.A. No. 4230/2004 (With Office Report) C.A. No. 4233/2004 (With Office Report) C.A. No. 6051/2004 (With Office Report) SLP(C) No. 27697/2014 (With Office Report) SLP(C) No. 34496/2014 (With Office Report) Date : 21/07/2015 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. B. Krishna Prasad, Adv.
Mr. K. Radhakrishnan, Sr. Adv. Mr. Arijit Prasad, Adv.
Mr. T. M. Singh, Adv.
Mr. D. L. Chidananda, Adv.
Ms. Sadhana Sandhu, Adv.
Mrs. Anil Katiyar, Adv.
Mr. B. V. Balaram Das, Adv.
For Respondent(s) Mr. S. Ganesh, Sr. Adv.
Mr. Satyen Sethi, Adv.
Mr. Arta Trana Pand, Adv.
Ms. Sujata Kurdukar, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals and petitions are dismissed in terms of the signed order.
(Nidhi Ahuja) (Suman Jain)
COURT MASTER COURT MASTER
[Signed order is placed on the file.]