Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S. Karnataka Soaps & Detergents Ltd on 14 December, 2015
Bench: Chief Justice, A.K. Sikri, R. Banumathi
ITEM NO.23 COURT NO.1 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)...... of 2015
CC No(s). 21828/2015
(Arising out of impugned final judgment and order dated 13/10/2014
in ITA No. 266/2007 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S. KARNATAKA SOAPS & DETERGENTS LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 14/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. S. Wasim A. Qadri,Adv.
Mr. R.M. Bajaj,Adv.
Mr. Tamim Qadri,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We see no reason to interfere with the order impugned. The special leave petition is accordingly dismissed.
(MAHABIR SINGH) Signature Not Verified (VEENA KHERA) COURT MASTER Digitally signed by Mahabir Singh Date: 2015.12.14 COURT MASTER 16:49:21 IST Reason: