Supreme Court - Daily Orders
Commissioner Of Income Tax Mangaluru vs The Nagarbail Salt Owners Cooperative ... on 8 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.15 COURT NO.7 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) ...Diary No(s). 20614/2017
(Arising out of impugned final judgment and order dated 19-11-2016
in ITA No. 100072/2015 passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
COMMISSIONER OF INCOME TAX MANGALURU & ANR. Petitioner(s)
VERSUS
THE NAGARBAIL SALT OWNERS
COOPERATIVE SOCIETY LIMITED Respondent(s)
( IA No.65990/2017-CONDONATION OF DELAY IN FILING and IA
No.65991/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 08-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Manish Pushkarna, Adv.
Mr. H.R. Rao, Adv.
Ms. Kirti Dua, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioners and perused the relevant material.
We find no merit in this special leave petition. It is, accordingly, dismissed.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2017.08.09 14:30:07 IST Reason: (ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER