Supreme Court - Daily Orders
The Commissioner Of Income Tax-`1 Pune vs M/S Rajdeep And Pmcc Infrastructure ... on 9 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.3 (PH) COURT NO.6 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). 15089/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 23/01/2014
IN TA NO. 61/2010 PASSED BY THE HIGH COURT OF BOMBAY)
THE COMMISSIONER OF INCOME TAX-1, PUNE PETITIONER(S)
VERSUS
M/S RAJDEEP AND PMCC INFRASTRUCTURE LTD. RESPONDENT(S)
(FOR FINAL DISPOSAL)
WITH
SLP(C) NO. 19160/2014
SLP(C) NO. 20949/2014
[WITH OFFICE REPORT]
SLP(C) NO. 21284/2014
[WITH OFFICE REPORT]
Date : 10/08/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Meenakshi Grover, Adv.
Mr. T.M. Singh, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. Dhruv Agarwal, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Mr. Mrityunjai Singh, Adv.
for M/s. Lawyer S Knit & Co, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.08.10 16:33:16 IST Reason: [VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER