Supreme Court - Daily Orders
Commissioner Of Income Tax -Ii, Kanpur vs M/S J.K. Synthetics Ltd. on 8 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.24 COURT NO.10 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).......... of 2016
(CC No. 14524/2016)
(Arising out of impugned final judgment and order dated 01/10/2015
in ITA No. 451/2009 passed by the High Court of Judicature at
Allahabad)
COMMISSIONER OF INCOME TAX -II, KANPUR Petitioner(s)
VERSUS
M/S J.K. SYNTHETICS LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 08/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Swarupama Chaturvedi, Adv.
Mr. Raghvendran M.Bajaj, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain the special leave petition, which is, accordingly dismissed.
Pending application(s) shall stand disposed of.
(Rajni Mukhi) (Renu Diwan) Signature Not Verified SR. P.A. ASSISTANT REGISTRAR Digitally signed by JAYANT KUMAR ARORA Date: 2016.08.09 17:04:32 IST Reason: