Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax vs Shri Khedut Sahkari Khand Udyog Mandli ... on 18 March, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.12 COURT NO.11 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). 1340/2016
(Arising out of impugned final judgment and order dated 12/06/2015
in SCA No. 17773/2014 passed by the High Court Of Gujarat At
Ahmedabad)
DEPUTY COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
SHRI KHEDUT SAHKARI KHAND UDYOG MANDLI LTD. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
S.L.P.(C)...CC No. 1214/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 1357/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 1535/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 1720/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 18/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Maninder Singh, ASG
Mr. Rupesh Kumar, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Jitin Singhal, Adv.
Mr. B.V. Balram Das., Adv.
Mrs. Anil Katiyar,Adv. (Not present)
For Respondent(s)
Signature Not Verified
Mr. Manish J. Shah, Adv.
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.03.18
Mr. D.N. Ray, Adv.
17:23:14 IST
Reason: Mr. Lokesh K. Choudhary, Adv.
Mrs. Sumita Ray,Adv.
...2/-
-2-
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
[RENU DIWAN] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S.