Supreme Court - Daily Orders
Commissioner Of Income Tax Baroda vs Sagar Springs Pvt. Ltd. on 11 August, 2014
. ITEM NO.25 COURT NO.1 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)......
CC No(s). 11911/2014
(Arising out of impugned final judgment and order dated 09/01/2014
in ITA No. 10/2014 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF INCOME TAX BARODA Petitioner(s)
VERSUS
SAGAR SPRINGS PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 11/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Ms. Shipra Ghosh, Adv.
Mr. S.A. Haseeb, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Mukul Rohatgi, learned Attorney General for the revenue.
Delay in filing and refiling special leave petition is condoned.
Signature Not VerifiedSpecial leave petition is dismissed.
Digitally signed by Rajesh Dham Date: 2014.08.11 17:27:42 IST Reason:(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER