Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax, ... vs Foryu Overseas (P) Ltd. on 25 November, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
ITEM NO.46 COURT NO.9 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........../2016
(CC No(s).22071/2016)
(Arising out of impugned final judgment and order dated 23/12/2015
in ITA No.1036/2015 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX, (CENTRAL-2) Petitioner(s)
VERSUS
FORYU OVERSEAS (P) LTD. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 25/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Arijit Prasad,Adv.
Mr. T.M. Singh,Adv.
Mr. Ajai Singh,Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on delay as well as on merits, on the ground of law tax effect. Pending application, if any, stands disposed of.
(Sarita Purohit) (Mala Kumari Sharma)
Court Master Court Master
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2016.11.25
16:53:38 IST
Reason: