Supreme Court - Daily Orders
M/S. Rajmandir Estates Pvt. Ltd. vs Principal Commissioner Of Income Tax, ... on 9 January, 2017
Bench: Kurian Joseph, A.M. Khanwilkar
ITEM NO.22 COURT NO.7 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).
22566-22567/2016
(Arising out of impugned final judgment and order dated 13/05/2016
in ITA No. 113/2016 13/05/2016 in GA No. 509/2016 passed by the
High Court of Calcutta)
M/S. RAJMANDIR ESTATES PVT. LTD. Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX,
KOLKATA-III, KOLKATA Respondent(s)
I.A. 1-2/2016(with c/delay in filing SLP)
Date : 09/01/2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Ajay Vohra,Sr.Adv.
Mr. Kamal Sawhney,Adv.
Mr. Aniket D. Agarwal,Adv.
Mr. Shekhar Garg,Adv.
Ms. Pooja Dhar,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 these special leave petitions, which are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN) Signature Not Verified COURT MASTER ASSISTANT REGISTRAR Digitally signed by NARENDRA PRASAD Date: 2017.01.10 17:32:01 IST Reason: