Supreme Court - Daily Orders
Commnr. Of Income Tax, Ahemdabad vs Dr. Sanjeev N. Shah on 18 March, 2016
Author: Chief Justice
Bench: Chief Justice
ÂN THE SUPREME COURT OF INDIA
I
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7220 OF 2010
COMMNR. OF INCOME TAX, AHEMDABAD APPELLANT(S)
VERSUS
DR. SANJEEV N. SHAH RESPONDENT(S)
O R D E R
In view of the low tax effect, we are not inclined to entertain this appeal or interfere with the impugned order.
The civil appeal is dismissed on that ground alone, leaving the question of law open. No costs.
.......................CJI. (T.S.THAKUR) .........................J. (R. BANUMATHI) .........................J. (UDAY UMESH LALIT) NEW DELHI, MARCH 18, 2016.
ITEM NO.28 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 Civil Appeal No(s). 7220/2010 COMMNR. OF INCOME TAX, AHEMDABAD Appellant(s) VERSUS DR. SANJEEV N. SHAH Respondent(s) Date : 18/03/2016 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. Tushar Mehta, ASG Mr. Subash Acharya, Adv. Ms. Meenakshi Grover, 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. The question of law is left open.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master (Signed Order is placed in the file)