Supreme Court - Daily Orders
Alexander George vs Commnr. Of Income Tax, Cochin on 20 March, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1378 OF 2004
ALEXANDER GEORGE ... Appellant
VERSUS
COMMNR. OF INCOME TAX, COCHIN ... Respondent
O R D E R
The tax effect in the present case is Rs.4,22,830/-. On this ground alone, we refuse to entertain the appeal and to decide the same on merits. The appeal is, accordingly, dismissed.
.........................., J. [ A.K. SIKRI ] .........................., J. [ ROHINTON FALI NARIMAN ] New Delhi;
March 20, 2015.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.03.25 16:45:05 IST Reason: ITEM NO.111 COURT NO.13 SECTION IIIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s). 1378/2004 ALEXANDER GEORGE Appellant(s) VERSUS COMMNR. OF INCOME TAX, COCHIN Respondent(s) (with office report) Date : 20/03/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Subramonium Prasad,Adv.
For Respondent(s) Mr. Tushar Mehta, ASG.
Mr. Kavin Gulati, Sr. Adv. Mr. Rupesh Kumar, Adv.
Mr. Kabir Hathi, Adv.
Ms. Anil Katiyar, Adv.
Mr. B. V. Balaram Das, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER [Signed order is placed on the file.]