Supreme Court - Daily Orders
M/S Krishna Developers And Co vs Dy. Commissioner Of Income Tax Ii on 8 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.7 COURT NO.12 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). 23760/2017
(Arising out of impugned final judgment and order dated 25-07-2017
in SCA No. 8352/2017 passed by the High Court Of Gujarat At
Ahmedabad)
M/S KRISHNA DEVELOPERS AND CO. Petitioner(s)
VERSUS
DY. COMMISSIONER OF INCOME TAX II Respondent(s)
(FOR ADMISSION and I.R.)
Date : 08-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Ms. Manisha T. Karia, AOR
Ms. Nidhi Nagpal, Adv.
Ms. Saumya, Adv.
Mr. Shashank Mangal, Avd.
Ms. Suvarna Damle, Adv.
For Respondent(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Niranjana Singh, Adv.
Mr. Parthiv K. Goswami, Adv.
Ms. Namita Singh, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner. We find no merit in the Special Leave Petition. The Special Leave Petition is, accordingly, dismissed. (R. NATARAJAN) Signature Not Verified (SAROJ KUMARI GAUR) COURT MASTER (SH) Digitally signed by VISHAL ANAND Date: 2018.02.08 COURT MASTER 16:35:03 IST Reason: