Supreme Court - Daily Orders
The Income Tax Officer vs M/S V.R. Global Energy Pvt. Ltd. on 5 November, 2019
Bench: Uday Umesh Lalit, Indu Malhotra, Sanjiv Khanna
ITEM NO.10 COURT NO.7 SECTION XII
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). 7079/2019
(Arising out of impugned final judgment and order dated 06-08-2018
in TC(A) No. 246/2017 passed by the High Court Of Judicature At
Madras)
THE INCOME TAX OFFICER Petitioner(s)
VERSUS
M/S V.R. GLOBAL ENERGY PVT. LTD. Respondent(s)
Date : 05-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Arijit Prasad, Sr. Adv.
Mr. H.R. RAO, Adv.
Ms. Diksha Rai, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Prateesh Kapur, Sr. Adv.
Ms. Radha Rangaswamy, AOR
Ms. Ranjeeta Rastogi, Adv.
Mr. Abhishek Thakral, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. We see no reason to interfere with the impugned judgment and order. The Special Leave Petition is dismissed.
Pending applications, if any, are disposed of.
Signature Not Verified(NEELAM GULATI) Digitally signed by NEELAM GULATI (DIPTI KHURANA) COURT MASTER (SH) Date: 2019.11.05 17:04:07 IST COURT MASTER (NSH) Reason: