Supreme Court - Daily Orders
M/S. Madhav Constructions vs Principal Commissioner Of Income Tax 3 ... on 1 September, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.32 COURT NO.8 SECTION IX
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) Nos. 21494-21499/2017
(Arising out of impugned final judgment and order dated 21-04-2017
in NM Nos.2761/2016, 2763/2016, 2766/2016, 2767/2016, 2768/2016 and
2789/2016 passed by the High Court of Judicature at Bombay)
M/S. MADHAV CONSTRUCTIONS Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX 3 THANE Respondent(s)
(FOR ADMISSION and I.R.)
Date : 01-09-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Kavin Gulati,Sr.Adv.
Mr. R.Sudhinder,Adv.
Ms. Ekta Bhasin,Adv.
Mr. Ashok Mathur, AOR
For Respondent(s)
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.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2017.09.05
10:58:26 IST
Reason: