Supreme Court - Daily Orders
Commissioner Of Income Tax-10(3) vs Hercules Hoists Ltd. on 13 July, 2018
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.14086 OF 2015
COMMISSIONER OF INCOME TAX-10 … APPELLANT
Versus
HERCULES HOISTS LTD. … RESPONDENT
WITH
C.A. No.14090/2015
C.A. No.14087/2015
O R D E R
Heard learned counsel for the appellant.
We do not find any ground to entertain these appeals and
the same are accordingly dismissed.
.........................CJI.
(DIPAK MISRA)
….........................J.
(A.M.KHANWILKAR)
..........................J.
Signature Not Verified
Digitally signed by
(Dr.D.Y.CHANDRACHUD)
SATISH KUMAR YADAV
Date: 2018.07.19
17:17:57 IST
Reason:
NEW DELHI;
JULY 13, 2018.
ITEM NO.2 COURT NO.1 SECTION III
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).14086/2015
COMMISSIONER OF INCOME TAX-10(3) Appellant(s)
VERSUS
HERCULES HOISTS LTD. Respondent(s)
([FOR FORMAL DISPOSAL])
WITH
C.A. No.14090/2015 (III)
C.A. No.14087/2015 (III)
Date : 13-07-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s) Ms.Shirin Khajuria, Adv.
Ms.Anita Sahani, Adv.
Ms.Sanskriti Bhardwaj, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms.Praveena Gautam, Adv.
Ms.Pawan Shukla, Adv.
Mr.Raja Ram, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeals are dismissed in terms of the signed order.
(Chetan Kumar) (H.S.Parasher) AR-cum-PS Assistant Registrar (Signed order is placed on the file)