Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 19 vs M/S Jayant K Furnishers on 4 July, 2019
Bench: S.A. Bobde, B.R. Gavai
ITEM NO.30 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).20148/2019
(Arising out of impugned final judgment and order dated 06-08-2018
in ITA No. 142/2016 passed by the High Court Of Judicature At
Bombay)
PR. COMMISSIONER OF INCOME TAX 19 Petitioner(s)
VERSUS
M/S JAYANT K FURNISHERS Respondent(s)
(With IA No.87582/2019-CONDONATION OF DELAY IN FILING SLP)
Date : 04-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. ANS Nadkarni, ASG
Mr. Devashish Bharuka, Adv.
Mr. Kumar Anurag Singh, Adv.
Ms. Rashmi Malhotra, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned order passed by the High Court. Accordingly, the special leave petition is dismissed.
However, there shall be liberty to the petitioner to proceed for recovery of amount under claim to be taxable in the Assessment Year 2006-07 under Section 153(6) of the Income Tax Act, 1961.
Pending interlocutory applications, if any, stand disposed of.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.07.04 (SANJAY KUMAR-II) 16:27:18 IST Reason: (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR