Supreme Court - Daily Orders
Prasanna Dugar vs Commisioner Of Income Tax, ... on 1 May, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.41 COURT NO.8 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). 12767/2015
(Arising out of impugned final judgment and order dated 07/01/2015
in ITAT No. 158/2014 passed by the High Court Of Calcutta)
PRASANNA DUGAR Petitioner(s)
VERSUS
COMMISIONER OF INCOME TAX, CENTRAL-III, KOLKATA Respondent(s)
(With interim relief)
Date : 01/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Sanjiv Sen,Sr.adv.
Mr. Sarad Kumar Singhania,Adv.
Mrs.Rashmi Singhania,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (RENU DIWAN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.05.05
17:23:10 IST
Reason: