Supreme Court - Daily Orders
Commissioner Income Tax Bhopal, Madhya ... vs M/S. Shrinivas Education Society, ... on 8 May, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.30 COURT NO.8 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)......CC NO(S).
8094-8095/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 25/03/2014
IN MCC NO. 209/2014 AND DATED 21/08/2014 IN RP NO. 449/2014 IN MCC
NO. 209/2014 PASSED BY THE HIGH COURT OF M.P AT JABALPUR)
COMMISSIONER INCOME TAX BHOPAL, MADHYA PRADESH PETITIONER(S)
VERSUS
M/S. SHRINIVAS EDUCATION SOCIETY, BHOPAL,
MADHYA PRADESH RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP AND OFFICE REPORT)
Date : 08/05/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Yashank Andhyaru, Sr. Adv.
Mr. Tara Chandra Sharma, Adv.
Ms. Rekha Pandey, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.05.08 COURT MASTER COURT MASTER 16:39:52 IST Reason: