Supreme Court - Daily Orders
Commnr. Of Income Tax, Bombay vs Central Bank Of India on 15 April, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6643 of 2004
COMMNR. OF INCOME TAX, BOMBAY Appellant(s)
VERSUS
CENTRAL BANK OF INDIA Respondent(s)
O R D E R
Tax effect is nominal and the matter is also very old. On these grounds, we refuse to entertain this appeal and the same is accordingly dismissed.
…....................J. [A.K. Sikri] …....................J. [Rohinton Fali Nariman] NEW DELHI APRIL 15, 2015 Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.04.18 07:33:34 IST Reason: 1 ITEM NO.112 COURT NO.13 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(s). 6643/2004 COMMNR. OF INCOME TAX, BOMBAY Appellant(s) VERSUS CENTRAL BANK OF INDIA Respondent(s) Date : 15/04/2015 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Arijit Prasad, Adv.
Ms. Purnima Bhat, Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
(MEENAKSHI KOHLI) (SUMAN JAIN) COURT MASTER COURT MASTER [Signed Order is placed on the file] 2