Supreme Court - Daily Orders
Commissioner Of Income Tax, Hyderabad vs K N B Investments (P) Ltd Hyderabad on 18 December, 2014
F ITEM NO.19+42 COURT NO.9 SECTION III
A
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)....../2014
(CC No(s). 20835/2014)
(Arising out of impugned final judgment and order dated 18/06/2014
in ITTA No. 80/2000 passed by the High Court Of A.P. At Hyderabad)
COMMISSIONER OF INCOME TAX, HYDERABAD Petitioner(s
)
VERSUS
K N B INVESTMENTS (P) LTD HYDERABAD Respondent(s)
(With appln. (s) for c/delay in filing SLP, exemption from filing
certified copy of the impugned order )
With
SLP(C)No....../2014 (CC No. 21037 of 2014)
(With appln. For c/delay in filing SLP and exemption from filing
certified copy of the impugned order)
Date : 18/12/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. N.K. Kaul,ASG
Ms. Rekha Pandey,adv.
Ms. Atreyi Chatterjee,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned Additional Solicitor General appearing on behalf of the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for Signature Not Verified interference. The special leave petitions are dismissed.
Digitally signed by Madhu Bala Date: 2014.12.18 17:02:02 IST Reason: (MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER