Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

M/S J.M.J. Essential Oil Company vs The Commissioner Of Income Tax Shimla on 23 August, 2019

Bench: Uday Umesh Lalit, Vineet Saran

                                                                                          1

     ITEM NO.56                              COURT NO.8                 SECTION XIV

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.5314/2019

     (Arising out of impugned final judgment and order dated 05-11-2018
     in ITA No.11/2012 passed by the High Court Of Himachal Pradesh At
     Shimla)

     M/s. J.M.J. ESSENTIAL OIL COMPANY                                    Petitioner(s)

                                                    VERSUS

     THE COMMISSIONER OF INCOME TAX, SHIMLA                               Respondent(s)

     (FOR ADMISSION and I.R.; IA No.30682/2019 – FOR EXEMPTION FROM
     FILING C/C OF THE IMPUGNED JUDGMENT)

     WITH
     SLP(C) No.5348/2019 (XIV)
     (FOR ADMISSION and I.R.; and, IA                        No.31285/2019-EXEMPTION   FROM
     FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 23-08-2019 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                 Mr. R. Murlidhar, Sr. Adv.
                                       Mr. Omprakash Ajitsingh Parihar, AOR
                                       Mr. Abhijeet Shah, Adv.

     For Respondent(s)                 Mr. Sanjay Jain, ASG
                                       Mr. Arijit Prasad, Sr. Adv.
                                       Mr. Vikrant Yadav, Adv.
                                       Mr. Rajeev Ranjan, Adv.
                                       Mrs. Anil Katiyar, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for both sides.

We do not see any reason to interfere in the matter. The Digitally signed by MUKESH KUMAR Date: 2019.08.28 19:31:41 IST Reason: special leave petitions are, accordingly, dismissed.

Pending application(s), if any, shall stand disposed of.

 (MUKESH NASA)                              (SUMAN JAIN)
 COURT MASTER                              BRANCH OFFICER