Supreme Court - Daily Orders
Addl.Cit,Delhi vs Krishak Bharati Coop. Ltd on 14 March, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.36 COURT NO.2 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). 3098/2014
(Arising out of impugned final judgment and order dated 24/07/2013
in ITA No. 614/2011 passed by the High Court Of Delhi At New Delhi)
ADDL.CIT,DELHI Petitioner(s)
VERSUS
KRISHAK BHARATI COOP. LTD Respondent(s)
(With office report)
(For final disposal)
WITH
SLP(C) No. 11092/2014
(With Office Report)
SLP(C) No. 14120/2015
(With Office Report)
Date : 14/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. D.L. Chidananda,Adv.
Mr. M.Rambabu,Adv.
Mrs. Anil Katiyar,Adv.
Mr. B.V. Balaram Das,Adv. (Not present)
For Respondent(s) Mr. Arvind P.Datar,Sr.Adv.
Ms. Surekha Raman,Adv.
Ms. Niharika,Adv.
For M/s. K. J. John & Co.,Advs.
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in these petitions. The special leave petitions are, accordingly, dismissed. Signature Not Verified
Pending application, if any, stands disposed of.
Digitally signed by ANITA MALHOTRA Date: 2016.03.16 10:24:20 IST Reason: (Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar