Supreme Court - Daily Orders
C.I.T. Central-Iv, Mumbai vs M/S Triumph International Finance (I) ... on 21 April, 2014
4ITEM NO.53 COURT NO.3 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 (Civil) No(s).15379/2013
(From the judgement and order dated 17/08/2012 in ITA
No.5745/2010 of The HIGH COURT OF BOMBAY)
C.I.T. CENTRAL-IV, MUMBAI Petitioner(s)
VERSUS
M/S TRIUMPH INTERNATIONAL FINANCE (I) LT Respondent(s)
(With office report)
Date: 21/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Arijit Prasad, Adv.
Mr. A.K. Srivaastava, Adv.
Mr. Ashly Cherian, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s) Mr. Sunil Fernandes,Adv.
Mr. Raghav Chadha, Adv.
Ms. Astha Sharma, Adv.
UPON hearing counsel the Court made the following
O R D E R
Since the findings by the Trial Court as well as by the High Court are purely based on facts, we decline to exercise our jurisdiction under Article 136 of the Constitution of India. The special leave petition is dismissed accordingly.
[ Charanjeet Kaur ] [ Suneet Mahajan ]
Court Master Court Master