Supreme Court - Daily Orders
The Ichief Commnr. Of Income Tax -Iii ... vs M/S Sarva Equity Pvt. Ltd. on 10 July, 2014
h ITEM NO.4 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). 14930/2014
(Arising out of impugned final judgment and order dated 08/01/2014
in ITA No. 323/2012 passed by the High Court Of Karnataka At
Bangalore)
THE CHIEF COMMNR. OF INCOME TAX -III
BANGALORE AND ANR Petitioner(s)
VERSUS
M/S SARVA EQUITY PVT. LTD. Respondent(s)
(With prayer for interim relief)
WITH
S.L.P.(C)...CC No. 10277/2014
(With application for c/delay in filing SLP and Office Report)
SLP(C) No. 15347/2014
(With prayer for Interim Relief and Office Report)
Date : 10/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. P.S. Narasimha, ASG
Mr. Arijit Prasad, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
S.L.P.(C)No.14930/2014 and S.L.P.(C)...CC No. 10277/2014 The tax effect is far below for consideration of merit in S.L.P.(C)No.14930/2014 and S.L.P.(C)...CC No. 10277/2014.
The special leave petitions are dismissed.
SLP(C) No. 15347/2014 Signature Not VerifiedIssue notice.
Digitally signed by Meenakshi Kohli Date: 2014.07.10 10:40:24 ISTTag with C.A. No. 3158/2012.
Reason:
(MEENAKSHI KOHLI) (JASWINDER KAUR)
COURT MASTER COURT MASTER