Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax ... vs Jayesh T Kotak on 6 August, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
ITEM NO.6 Court 2 (Video Conferencing) SECTION III
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). 2051/2021
(Arising out of impugned final judgment and order dated 26-03-2020
in SCA No. 15992/2015 passed by the High Court Of Gujarat At
Ahmedabad)
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 2(1)(2) Petitioner(s)
VERSUS
JAYESH T KOTAK Respondent(s)
(FOR ADMISSION and I.R.)
Date : 06-08-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. N. Venkataraman, ASG
Ms. Gargi Khanna, Adv.
Mr. P. V. Yogeshwaran, Adv.
Mr. Kuldeep Singh, Adv.
Mr. Bhuvan Mishra, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. D. N. Ray, Adv.
Mr. Manish J. Shah, Adv.
Mr. Dillip Kumar Nayak, Adv.
Ms. Disha Ray, Adv.
Mrs. Sumita Ray, AOR
UPON hearing the counsel the Court made the following
O R D E R
`We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Signature Not VerifiedPending interlocutory application(s), if any, is/are disposed Digitally signed by Jayant Kumar Arora Date: 2021.08.06 of.
16:42:29 IST Reason:
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER