Supreme Court - Daily Orders
Jawahar Lal Jain (Huf) vs The Commissioner Of Income Tax on 16 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.24 COURT NO.9 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). 4503/2015
(Arising out of impugned final judgment and order dated 15/09/2014
in ITA No. 164/2014 passed by the High Court Of Punjab & Haryana At
Chandigarh)
JAWAHAR LAL JAIN (HUF) Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX Respondent(s)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Ved Jain,Adv.
Mr. Pranjal Srivastava,Adv.
Mr. Jay Kishor Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard 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) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.02.17
11:16:03 IST
Reason: