Supreme Court - Daily Orders
Commissioner Of Income Tax Iii vs M/S I T C Ltd on 15 July, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.41 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) No(s). 31244/2014
(Arising out of impugned final judgment and order dated 03/02/2014
in ITA No. 183/2003 passed by the High Court of Calcutta)
COMMISSIONER OF INCOME TAX III AND ANR Petitioner(s)
VERSUS
M/S I T C LTD Respondent(s)
Date : 15/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. P.S. Narasimha, ASG
Ms. Anita Sahani,Adv.
Mr. Tanmaya Agarwal, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Ajay Vohra,Sr. Adv.
Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(Neetu Khajuria) (Asha Soni)
Court Master Court Master
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2016.07.18
18:12:16 IST
Reason: