Alexander George Vs Commissioner of Income-Tax

SUPREME COURT OF INDIA 20 Mar 2015 Civil Appeal No. 1378 of 2004 (2015) 373 ITR 49 : (2015) 14 SCC 728
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Civil Appeal No. 1378 of 2004

Hon'ble Bench

A.K. Sikri and Rohinton Fali Nariman, JJ.

Advocates

Tushar Mehta, Additional Solicitor General of India and Kavin Gulati, Senior Advocate and Rupesh Kumar, Kabir Hathi, Ms. Anil Katiyar and B.V. Balaram Das, Advocates, for the Respondent; Subramonium Prasad, Advocate, for the Appellant

Final Decision

Partly Allowed

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

1.The tax effect in the present case is Rs. 4,22,830. On this ground alone, we refuse to entertain the appeal and to decide the same on the merits.

The appeal is, accordingly, dismissed.

Quick Actions
Download CourtKutchehry PDF Open PDF in New Tab
Case Metadata
  • Citation: (2015) 373 ITR 49 : (2015) 14 SCC 728
  • Coram: A.K. Sikri and Rohinton Fali Nariman, JJ.
  • Bench: Division Bench
  • Advocates: Tushar Mehta, Additional Solicitor General of India and Kavin Gulati, Senior Advocate and Rupesh Kumar, Kabir Hathi, Ms. Anil Katiyar and B.V. Balaram Das, Advocates, for the Respondent; Subramonium Prasad, Advocate, for the Appellant
  • Result: Partly Allowed