Supreme Court - Daily Orders
C.I.T-V vs Rajasthan Breweries Ltd. on 7 February, 2014
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ITEM NO.18 COURT NO.5 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 (Civil)....../2014
CC 1379/2014
(From the judgement and order dated 11/01/2011 in ITA No. 889/2009 of The
HIGH COURT OF DELHI AT NEW DELHI)
C.I.T-V Petitioner(s)
VERSUS
RAJASTHAN BREWERIES LTD. Respondent(s)
With IA NO. 1 (Condonation of delay in filing SLP, condonation of delay in
refiling SLP and office report)
Date: 07/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Ms. Madhurima Tatia, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Anil Katiyar, Adv.
Mr. B.V. Balaram Das, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
| | |Delay condoned. | |The Special Leave Petitions for earlier assessment years have been dismissed. | |This Special Leave Petition for assessment year 2004-2005 is also dismissed. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |