Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax,Vadodra vs M/S Bell Granite Ceramics Ltd on 10 August, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.2 COURT NO.4 SECTION III
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). 12107/2016
(Arising out of impugned final judgment and order dated 02-11-2015
in TA No. 802/2015 passed by the High Court Of Gujarat At
Ahmedabad)
PR. COMMISSIONER OF INCOME TAX,VADODRA Petitioner(s)
VERSUS
M/S BELL GRANITE CERAMICS LTD Respondent(s)
Date : 10-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. K. Radhakrishnan,Sr.Adv.
Mr. S.A. Haseeb,Adv.
Mr. Sameer Abhyankar,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The issue raised in this special leave petition is covered against the Revenue in the judgment rendered by this Court on 24.04.2018 in Commissioner of Income Tax Kolkata XII v. Calcutta Export Company, reported in 2018 (6) SCALE 597.
The special leave petition is, accordingly, dismissed . Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER
Signature Not Verified
ASSISTANT REGISTRAR
Digitally signed by
NARENDRA PRASAD
Date: 2018.08.11
10:56:49 IST
Reason: