Supreme Court - Daily Orders
Sahara India Financial Corporation Ltd vs Commissioner Of Income Tax(Central) on 7 April, 2014
ITEM NO.32 COURT NO.10 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 (Civil) No(s).8343/2014
(From the judgement and order dated 29/11/2013 in ITA No.44/2000
of The HIGH COURT OF JUDICATURE AT ALLAHABAD)
SAHARA INDIA FINANCIAL CORPORATION LTD Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX(CENTRAL) Respondent(s)
(With prayer for interim relief and office report)
Date: 07/04/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Percy J. Pardiwalla, Sr. Adv.
Mr. Satyen Sethi, Adv.
Mr. Arta Trana Panda, Adv.
Ms. Sujata Kurdukar, Adv. (N.P.)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
Learned counsel appearing for the petitioner has submitted that the order passed by the Tribunal on 30.06.1998 has already been challenged by the petitioner by filing a Reference Application before the High Court.
We hope that the High Court shall not consider the observations made in the impugned order while deciding the Reference Application and the said application shall be decided on merits after hearing the concerned parties.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar