Q. Who were the advocates involved in the case Commissioner of Income Tax, Salem vs M/s. S. Khader Khan Son?

For the Petitioner R.P. Bhatt, Sr. Advocate, Fuzail A. Ayyubi, Anil Katiyar for B.V. Balaram Das, Advocates. For the Respondent L. Roshmani, Radha Rangaswamy (NP), Advocates.

Q. What are the equivalent citations for Commissioner of Income Tax, Salem vs M/s. S. Khader Khan Son ?

The equivalence citation are(2012) 254 CTR SC 228 ; [2012] 210 TAXMAN 248 (SC) ; [2013] 352 ITR 480 (SC) ; (2015) 14 SCC 491 ; LQ/SC/2012/825 ;

Q. What was the bench assigned for the case Commissioner of Income Tax, Salem vs M/s. S. Khader Khan Son?

HONBLE CHIEF JUSTICE MR. S.H. KAPADIA, HONBLE MR. JUSTICE MADAN B. LOKUR

Commissioner Of Income Tax, Salem Vs. M/s. S. Khader Khan Son On 20 September, 2012

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Commissioner Of Income Tax, Salem v. M/s. S. Khader Khan Son

(Supreme Court Of India)

Civil Appeal No. 6747 Of 2012 | 20-09-2012

1. Heard learned counsel on both sides.

2. Leave granted. This civil appeal filed by the Department pertains to Assessment Year 2001-2002.

3. In view of the concurrent findings of fact, this civil appeal is dismissed. No order as to costs.

Advocate List

For the Petitioner R.P. Bhatt, Sr. Advocate, Fuzail A. Ayyubi, Anil Katiyar for B.V. Balaram Das, Advocates. For the Respondent L. Roshmani, Radha Rangaswamy (NP), Advocates.

Bench

HON'BLE CHIEF JUSTICE MR. S.H. KAPADIA
HON'BLE MR. JUSTICE MADAN B. LOKUR

Eq Citations

(2012) 254 CTR SC 228
[2012] 210 TAXMAN 248 (SC)
[2013] 352 ITR 480 (SC)
(2015) 14 SCC 491
LQ/SC/2012/825

Head Note

Income Tax Act, 1961 — Ss. 143(3), 143(3)(a) & 144 — Assessment — Concurrent findings of fact — Finality of — In view of concurrent findings of fact, civil appeal dismissed