Supreme Court - Daily Orders
M/S. Baldev Singh And Co. vs Commissioner Of Income Tax on 8 February, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.14 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
Petition for Special Leave to Appeal (C)............ of 2016
(CC No.1768/2016)
(Arising out of impugned final judgment and order dated 30/01/2015
in ITA No. 202/2013 passed by the High Court of Punjab & Haryana at
Chandigarh)
M/S. BALDEV SINGH AND CO. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
WITH
S.L.P.(C)...CC No. 2092/2016
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
Date : 08/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Sandeep Chabra, Adv.
Mrs. V.S. Lakshmi, Adv.
Mr. Ganesh D. Gurnule, Adv.
Mr. A. Venayagam Balan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to interfere with the impugned judgment of the High Court. The special leave petitions are, accordingly, dismissed.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.02.09 15:32:20 IST Reason: (Rajni Mukhi) (Renu Diwan) Sr. P.A. Court Master