Supreme Court - Daily Orders
Asstt. Commissioner Of Income Tax vs M/S. Khedut Sahakari Khand Udyog Mandli ... on 25 April, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.25 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).......... of 2016
(CC No. 7526/2016)
(Arising out of impugned final judgment and order dated 12/06/2015
in SCA No. 3676/2015 passed by the High Court of Gujarat at
Ahmedabad)
ASSTT. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S. KHEDUT SAHAKARI KHAND UDYOG MANDLI LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 25/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. P.s.Narsimha, ASG
Mr. Rupesh Kumar, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain the special leave petition, which is, accordingly dismissed.
Pending application(s) shall stand disposed of.
(Rajni Mukhi) (Renu Diwan) Signature Not Verified SR. P.A. COURT MASTER Digitally signed by Rajni Mukhi Date: 2016.04.25 16:14:38 IST Reason: