Supreme Court - Daily Orders
Commissioner Of Income Tax vs Karnataka Industrial Area, ... on 11 November, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
ITEM NO.56 COURT NO.6 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). 4568/2015
(Arising out of impugned final judgment and order dated 17/06/2014
in ITA No. 557/2008 passed by the High Court of Karnataka Circuit
Bench at Dharwad)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
KARNATAKA INDUSTRIAL AREA, DEVELOPMENT BOARD. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 19422/2015
(With Office Report)
Date : 11/11/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Atmaram Nadkarni, ASG
Mr. Arijit Prasad, Adv.
Ms. Gargi Khanna, Adv
Ms. Diksha Rai, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Chaitanyaa, Adv.
Mr. Senthil Jagadeesan,Adv.
Mr. Govind Manoharan, Adv.
Ms. Shruti Iyer, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition(s) are Signature Not Verified dismissed.
Digitally signed by NEETU KHAJURIA Date: 2016.11.12 12:02:53 IST Reason: (Neetu Khajuria) (Asha Soni) Court Master Court Master