Supreme Court - Daily Orders
M/S Gemini Industries And Imaging Ltd. ... vs Deputy Commissioner Of Income Tax on 6 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.10 COURT NO.3 SECTION XII
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). 94/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 22-06-2012
IN TC NO. 1267/2005 PASSED BY THE HIGH COURT OF JUDICATURE AT
MADRAS)
M/S GEMINI INDUSTRIES AND IMAGING LTD. THR.
ITS JOINT MANAGING DIRECTOR A. MANOHAR PRASAD PETITIONER(S)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX RESPONDENT(S)
(FOR FINAL DISPOSAL)
Date : 06-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Gaurav Agarwal, Adv.
Ms. Rashmi Nandakumar, Adv.
Mrs. Sudha Gupta, AOR
For Respondent(s) Mr. A.N.S. Nadkarni, ASG
Mr. Rupesh Kumar, Adv.
Mr. Debashish Bharukha, Adv.
Mrs. Purnima Bhat Kak, Adv.
Mrs. Anil Katiyar, AOR
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.
We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.02.06 [VINOD LAKHINA] [TAPAN KUMAR CHAKRABORTY] 17:03:49 IST Reason: AR-cum-PS BRANCH OFFICER