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M/S Self Knitting Works vs Commissioner Of Income Tax (Central ... on 8 January, 2015

Bench: Ranjan Gogoi, Arun Mishra

     ITEM NO.21                             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)....../2015
                                   (CC No(s). 21823/2014)

     (Arising out of impugned final judgment and order dated 11/07/2014
     in ITA No. 138/2014 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     M/S SELF KNITTING WORKS                                            Petitioner(s)

                                                   VERSUS

     COMMISSIONER               OF INCOME TAX
                                  (CENTRAL CIRCLE) LUDHIANA, PUNJAB
                                                      Respondent(s)
     (With appln. (s) for c/delay in filing SLP and c/delay in refiling
     SLP)


     Date : 08/01/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE ARUN MISHRA

     For Petitioner(s)                 Mr. J.S.Bhasin,Adv.
                                       Ms. Arna Das,Adv.
                                       Mr. Aftab Ali Khan,Adv.

     For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Heard learned counsel for the petitioner and perused the relevant material.

Delay condoned.

We do not find any legal and valid ground for interference. The special leave petition is dismissed.

16:06:52 IST (MADHU BALA) (ASHA SONI) Reason: COURT MASTER COURT MASTER