Supreme Court - Daily Orders
Commissioner Of Income Tax-I ... vs Chiranjjeevi Wind Energy Ltd. on 28 April, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1004 OF 2014
(Arising out of SLP (Civil) No. 20147 of 2012)
C.I.T.- IX ... Appellant
VERSUS
M/S JYOTI PLASTIC WORKS P. LTD. ... Respondent
WITH
CIVIL APPEAL NO. 1005 OF 2014
CIVIL APPEAL NO. 1006 OF 2014
CIVIL APPEAL NO. 1007 OF 2014
O R D E R
Heard.
We find no merit in the present appeals. The civil appeals are, accordingly, dismissed.
........................., J. [ A.K. SIKRI ] ........................., J. [ ROHINTON FALI NARIMAN ] New Delhi;
April 28, 2015.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.05.13 13:37:59 IST Reason: SLP(C)No.34136/2011 etc. 1 ITEM NO.2 COURT NO.12 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). 34136/2011 (Arising out of impugned final judgment and order dated 10/01/2011 in Tax Case(Appeal)No.1164/2010 passed by the High Court Of Madras) COMMISSIONER OF INCOME TAX-I COIMBATORE Petitioner(s) VERSUS CHIRANJJEEVI WIND ENERGY LTD. Respondent(s) (With appln(s) for c/delay in filing SLP and interim relief and office report) WITH SLP(C) No. 27676/2012 (With Office Report) Date : 28/04/2015 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. B. V. Balaram Das, Adv.
Mr. Kavin Gulati, Sr. Adv.
Mr. Arijit Prasad, Adv.
Mr. D. L. Chidanand, Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s) Ms. Radha Rangaswamy, Adv.
Mr. V. Lakshmikumaran, Adv. Mr. M. P. Devanath, Adv.
Mr. Vivek Sharma, Adv.
Mr. H. R. Rao, Adv.
Mr. Abhimanyu Jhamba, Adv. Mr. R. Ramchandran, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The special leave petitions are dismissed.SLP(C)No.34136/2011 etc. 2
C.A. No. 1004/2014 (@ SLP (C)No.20147/2012), C.A. No. 1005/2014 (@ SLP (C)No.20148/2012), C.A. No. 1006/2014 (@ SLP (C)No.20149/2012) and C.A. No. 1007/2014 (@ SLP (C)No.20150/2012) are taken on board with the consent of the parties.
The civil appeals are dismissed in terms of the signed order.
(Nidhi Ahuja) (Suman Jain)
COURT MASTER COURT MASTER
[Signed order is placed on the file.] SLP(C)No.34136/2011 etc. 3