Supreme Court - Daily Orders
C.I.T vs M/S Canfin Homes Limited on 18 July, 2014
ITEM NO.48 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) No(s). 11463/2012
(Arising out of impugned final judgment and order dated 01/08/2011 in
TA No. 801/2006 passed by the High Court Of Karnataka At Bangalore)
C.I.T & ANR Petitioner(s)
VERSUS
M/S CANFIN HOMES LIMITED Respondent(s)
(With office report)
WITH
SLP(C) No. 5733/2013
(With prayer for Interim Relief and Office Report)
SLP(C) No. 8185/2013
(With Office Report)
Date : 18/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Rekha Pandey, Adv.
Mr. Wasim Qadri, Adv.
Mr. Gaurav Dhingra, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s) Mr. G. Sarangan, Sr. Adv.
Mr. K. V. Mohan ,Adv.
Mr. R.K. Raghavan, Adv.
Mr. K.V. Balakrishnan, Adv.
Mr. Ajay Vohra, Adv.
Ms. Kavita Jha ,Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by NEETU KHAJURIA Date: 2014.07.22 15:44:33 IST Reason: Heard learned senior counsel for the parties.
Delay is condoned in filing the SLP(C) No.5733 of 2013.
-2-The special leave petitions are dismissed on the peculiar facts of these cases, leaving the question of law open.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master