Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Ssa'S Emerald Meadows on 5 August, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.12 COURT NO.2 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)....../2016
(CC No.11485/2016)
(Arising out of impugned final judgment and order dated 23/11/2015
in ITA No. 380/2015 passed by the High Court of Karnataka at
Bangaluru)
COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S SSA'S EMERALD MEADOWS Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 05/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Manish Pushkarna,Adv.
Mr. Rajat Nair,Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.08.05 16:52:33 IST Reason: