Supreme Court - Daily Orders
Dulari Digital Photo Pvt Ltd vs Cit Ludhiana on 22 September, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
ITEM NO.35 COURT NO.4 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). 5512/2014
(Arising out of impugned final judgment and order dated 10/09/2013
in ITA No. 189/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DULARI DIGITAL PHOTO PVT LTD Petitioner(s)
VERSUS
CIT LUDHIANA Respondent(s)
(with interim relief and office report)
Date : 22/09/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Pankaj Jain, Sr. Adv.
Mr. Gaurav Mittal, Adv.
Ms. Deepanshi Jain, Adv.
For Ms. Namita Choudhary, Adv.
For Respondent(s) Mr. Tushar Mehta, ASG
Mrs. N. Annapoorani, Adv.
Mrs. Anil Katiyar, Adv.
UPON hearing counsel the Court made the following
O R D E R
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2014.09.26
16:01:10 IST
Reason: