Supreme Court - Daily Orders
Cit,Salem vs M/S Kovai Maruthi Paper & Board P.Ltd. on 11 March, 2016
Bench: A.K. Sikri, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6260 OF 2010
COMMISSIONER OF INCOME TAX, SALEM ... Appellant
VERSUS
M/S KOVAI MARUTHI PAPER & BOARD P.LTD. ... Respondent
O R D E R
Since the tax effect involved in the instant appeal is negligible, the appeal is dismissed on this ground alone.
......................, J. [ A.K. SIKRI ] ......................, J. [ R.K. AGRAWAL ] New Delhi;
March 11, 2016.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.03.14 17:57:23 IST Reason: ITEM NO.50 COURT NO.12 SECTION IIIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No. 6260/2010 CIT, SALEM Appellant(s) VERSUS M/S KOVAI MARUTHI PAPER & BOARD P.LTD. Respondent(s)
Date : 11/03/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. Neeraj Kishan Kaul, ASG. Mr. K. Radhakrishnan, Sr. Adv. Mr. Kapil Rastogi, Adv. Ms. Sadhana Sandhu, Adv. Ms. Rashmi Malhotra, Adv. Mr. B. V. Balaram Das, Adv.
For Respondent(s) Mr. Neeraj Shekhar, Adv. Mr. M. Purushothaman, Adv. Mr. Ashutosh Thakur, Adv. Mr. Rana Prashant, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master [Signed order is placed on the file.]