Supreme Court - Daily Orders
Cit Mumbai vs M/S Petrolium India International on 22 January, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
1
ITEM NO.40 COURT NO.2 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 for Special Leave to Appeal (C) No.33283/2013
(Arising out of impugned final judgment and order dated 07/02/2013
in ITA No.6578/2010 passed by the High Court of Bombay)
CIT MUMBAI Petitioner(s)
VERSUS
M/S PETROLIUM INDIA INTERNATIONAL Respondent(s)
(With office report)
WITH
SLP(C) No.20115/2012
(With Office Report)
SLP(C) No.33284/2013
(With Office Report)
SLP(C) No.33285/2013
(With Office Report)
SLP(C) No.33286/2013
(With Office Report)
SLP(C) No.33287/2013
(With Office Report)
SLP(C) No.34401/2013
(With Office Report)
SLP(C) No.34402/2013
(With Office Report)
SLP(C) No.37199/2013
(With Office Report)
SLP(C) No.9449/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No.10473/2014
(With Office Report)
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2016.01.23
SLP(C) No.20114/2012
13:04:25 IST
Reason:
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 22/01/2016 These petitions were called on for hearing today.
2
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Ranjeet Kumar, SG
Mr. K. Radhakrishnan, Sr. Adv.
Ms. N. Annapoorani, Adv.
Ms. Rekha Pandey, Adv.
Ms. Gargi Khanna, Adv.
Mr. Wasim Quadri, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. P. Chandambrum, Sr. Adv.
Mr. Tarun Gulati, Adv.
Mr. Sparsh Bhargava, Adv.
Mr. Tushal Gupta, Adv.
Ms. Ishita F., Adv.
Mr. R. Chandrachud,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any merit in the Special Leave Petitions which are accordingly dismissed.
Interlocutory Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Sneh Bala Mehra) Court Master Assistant Registrar