Supreme Court - Daily Orders
The Nagarbail Salt-Owners ... vs The Commissioner Of Income Tax on 9 December, 2016
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.27 COURT NO.5 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) NO(S). 23881/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 26/02/2016
IN ITA NO. 100073/2015 PASSED BY THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD)
THE NAGARBAIL SALT-OWNERS CO-OPERATIVE SOCIETY
LIMITED PETITIONER(S)
VERSUS
THE COMMISSIONER OF INCOME TAX AND ANR. RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
WITH
SLP(C) NO. 23768/2016
(WITH INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 23914/2016
(WITH APPLN.(S) FOR PERMISSION TO FILE LENGTHY LIST OF DATES AND
INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 23680/2016
(WITH INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 23773/2016
(WITH INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 23976/2016
(WITH APPLN.(S) FOR PERMISSION TO FILE LENGTHY LIST OF DATES AND
INTERIM RELIEF AND OFFICE REPORT)
Date : 09/12/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Sameer Abhyankar, Adv.
for M/s Mitter & Mitter Co., Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.12.09
16:44:47 IST
Reason:
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For Respondent(s) Mr. N.K. Kaul, ASG
Mr. Shekhar Vyas, Adv.
Mrs. Anil Katiyar, Adv.
Mr. Arun Pathak, Adv.
Mr. H. Raghavendra Rao, Adv.
Mr. R.M. Bajaj, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As the review petition(s) against the impugned order
(s) has been allowed, learned counsel for the petitioner prays for liberty to withdraw the present Special Leave Petitions. Liberty as prayed is granted. The Special Leave Petitions are accordingly closed on withdrawal.
[VINOD LAKHINA] [TAPAN KR. CHAKRABORTY]
COURT MASTER COURT MASTER
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