Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S. Tejas Networks India (P) Ltd. on 6 July, 2015
Bench: Ranjan Gogoi, M.Y. Eqbal
ITEM NO.65 COURT NO.8 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).
12256/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 27/10/2014
IN ITA NO. 2/2009 PASSED BY THE HIGH COURT OF KARNATAKA AT
BANGALORE)
COMMISSIONER OF INCOME TAX AND ANR. PETITIONER(S)
VERSUS
M/S. TEJAS NETWORKS INDIA (P) LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 06/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Rupesh Kumar, Adv.
Mrs. Gargi Khanna, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
As the Special Leave Petition filed by the Commissioner of Income Tax in the matter of levy of tax has been dismissed (by order dated 24th April, 2015), nothing survives for consideration in this Special Leave Petition which is against the levy of penalty. Accordingly, the present Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.07.07 [VINOD LAKHINA] [ASHA SONI] 16:32:39 IST Reason: COURT MASTER COURT MASTER