Supreme Court - Daily Orders
Commissioner Of Income Tax, Kanpur vs M/S. Rave Entertainment Pvt. Ltd. on 7 September, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.28 COURT NO.3 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).
16002/2015
(Arising out of impugned final judgment and order dated 16/04/2015
in ITA No. 65/2015 passed by the High Court Of Judicature at
Allahabad)
COMMISSIONER OF INCOME TAX, KANPUR Petitioner(s)
VERSUS
M/S. RAVE ENTERTAINMENT PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 07/09/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. Pinky Anand, ASG
Ms. Shweta Garg, Adv.
Ms. Saudamini, Adv.
Mr. Rishab Jain, Adv.
Mr. Rupesh Kumar, Adv.
For Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.09.10 16:55:48 IST Reason: