Supreme Court - Daily Orders
Commissioner Of Income Tax, Dehradun vs Oil And Natural Gas Corporation Ltd. on 28 November, 2016
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.44 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 (C) NO(S). 147/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21/05/2015
IN ITA NO. 18/2010 PASSED BY THE HIGH COURT OF UTTARAKHAND AT
NAINITAL)
COMMISSIONER OF INCOME TAX, DEHRADUN PETITIONER(S)
VERSUS
OIL AND NATURAL GAS CORPORATION LTD. RESPONDENT(S)
(WITH OFFICE REPORT)
(FOR FINAL DISPOSAL)
WITH
SLP(C) NO. 2567/2016
(WITH OFFICE REPORT)
SLP(C) NO. 16913/2016
(WITH OFFICE REPORT)
SLP(C) NO. 23323/2016
(WITH OFFICE REPORT)
SLP(C) NO. 32328/2016
(WITH OFFICE REPORT)
SLP(C) NO. 34419/2016
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 28/11/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. P.S. Patwalia, ASG
Mr. Ashok K. Srivastava, Adv.
Mr. S.K. Pathak, Adv.
Mr. R.K. Rathore, Adv.
Mr. Subhash Acharya, Adv.
Signature Not Verified
Mr. D.L. Chidananda, Adv.
Digitally signed by
VINOD LAKHINA
Date: 2016.11.29 Mrs. Anil Katiyar, Adv.
16:41:07 IST
Reason:
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For Respondent(s) Mr. Arvind P. Datar, Sr. Adv.
Ms. Sangeeta Bharti, Adv.
Mr. Krishanu Adhikary, Adv.
Ms. Prerna Mehta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties 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] [TAPAN KR. CHAKRABORTY]
COURT MASTER COURT MASTER
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