Supreme Court - Daily Orders
Commr.Of Income Tax vs Mitsui & Co.Enviornmental Eng.Trust on 5 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).322/2008
COMMISSIONER OF INCOME TAX APPELLANT(S)
VERSUS
MITSUI & CO.ENVIORNMENTAL ENG.TRUST RESPONDENT(S)
WITH
CIVIL APPEAL NO(S). 13352 /2015
(Arising out of SLP(C) No. 1436/2008)
O R D E R
Since the tax effect is low, we are not inclined to entertain these appeals.
The appeals are dismissed on this ground alone.
......................J. [A.K. SIKRI] ......................J. [ROHINTON FALI NARIMAN] NEW DELHI;
NOVEMBER 05, 2015.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.02.06 12:52:47 IST Reason: REVISED ITEM NO.102 COURT NO.12 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). 322/2008 COMMR.OF INCOME TAX Appellant(s) VERSUS MITSUI & CO.ENVIORNMENTAL ENG.TRUST Respondent(s) WITH SLP(C) No. 1436/2008 (With Office Report)
Date : 05/11/2015 These matters were 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 Kishan Kumar, Sr. Adv.
Ms. Sweta Garg, Adv.
Ms. Purnima Bhat, Adv.
Ms. Anil Katiyar, Adv.
Mr. B. V. Balaram Das,Adv. For Respondent(s) Mr. Mayank Nagi, Adv.
Mr. Shekhar Prit Jha,Adv. Mr. Jagjit Singh Chhabra,Adv. UPON hearing the counsel the Court made the following O R D E R Leave granted.
The civil appeals are dismissed in terms of the signed order. Interlocutory Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Renu Diwan) COURT MASTER COURT MASTER (Signed order is placed on the file) ITEM NO.102 COURT NO.12 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). 322/2008 COMMR.OF INCOME TAX Appellant(s) VERSUS MITSUI & CO.ENVIORNMENTAL ENG.TRUST Respondent(s) WITH SLP(C) No. 1436/2008 (With Office Report) Date : 05/11/2015 These matters were 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 Kishan Kumar, Sr. Adv.
Ms. Sweta Garg, Adv.
Ms. Purnima Bhat, Adv.
Ms. Anil Katiyar, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) Mr. Mayank Nagi, Adv.
Mr. Shekhar Prit Jha,Adv.
Mr. Jagjit Singh Chhabra,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed in terms of the signed order.
Interlocutory Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Renu Diwan) COURT MASTER COURT MASTER (Signed order is placed on the file)