Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Kec Holdings Ltd on 12 December, 2014
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.12 COURT NO.2 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).
20334/2014
(Arising out of impugned final judgment and order dated 11/06/2014
in ITA No. 221/2012 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S KEC HOLDINGS LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 12/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. N.K.Kaul, ASG,
Mrs. Anil Katiyar,Adv.
Mr. S.A.Haseeb, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
No merit.
The special leave petition is dismissed.
(Shashi Sareen) (Veena Khera) Signature Not Verified Court Master Court Master Digitally signed by Shashi Sareen Date: 2014.12.13 05:10:31 ALMT Reason: