Supreme Court - Daily Orders
C.I.T. vs American Data Solutions (I)Pvt.Ltd. on 2 July, 2014
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ITEM NOS.10 + 46 COURT NO.1 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). 7931/2014
(Arising out of impugned final judgment and order dated 18/12/2013
in ITA 232/2008 passed by the High Court Of Karnataka At
Bangalore)
C.I.T.& ANR. Petitioner(s)
VERSUS
AMERICAN DATA SOLUTIONS (I)PVT.LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P. (Civil) No......[CC No(s). 9849/2014)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 02/07/2014 These petitions were called on for hearing
today.
CORAM : HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Mr. Arijit Prasad, Adv.
Ms. Shipra Ghose, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Mukul Rohatgi, learned Attorney General, for the petitioners.
Signature Not VerifiedDigitally signed by Rajesh Dham Date: 2014.07.02 16:38:24 IST Reason: Delay is condoned in filing the special leave petitions.
Having regard to the peculiar facts of these cases, 2 we are satisfied that these are not fit cases for exercise of jurisdiction under Article 136 of the Constitution of India.
Special leave petitions are dismissed accordingly.
(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER