Supreme Court - Daily Orders
Commissioner Of Income Tax -Iv vs M/S Devasan Investment Pvt Ltd on 7 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.27 & 56 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)......CC NO(S).
17247/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16/04/2014
IN ITA NO. 1102/2011 PASSED BY THE HIGH COURT OF DELHI AT N. DELHI)
COMMISSIONER OF INCOME TAX -IV Petitioner(s)
VERSUS
M/S DEVASAN INVESTMENT PVT LTD Respondent(s)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
WITH
S.L.P.(C) … CC NO.17946/2014
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 07/11/2014 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. Rahul Kaushik, Adv.
Mrs. Gargi Khanna, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. Vivek Bansal, Adv.
Ms. Kavita Jha, Adv.
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.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.11.08
13:36:15 IST
Reason: