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Pr. Commissioner Of Income Tax vs Maharaja Shree Umaid Mills Ltd. on 17 April, 2023

Bench: S. Ravindra Bhat, Dipankar Datta

     ITEM NO.23                              COURT NO.14                  SECTION XV

                                   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). 12466/2023

     (Arising out of impugned final judgment and order dated 07-05-2022
     in DBITA No. 83/2020 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     PR. COMMISSIONER OF INCOME TAX                                       Petitioner(s)
                                                    VERSUS

     MAHARAJA SHREE UMAID MILLS LTD.                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.69129/2023-CONDONATION OF DELAY
     IN FILING and IA No.69132/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 17-04-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE DIPANKAR DATTA

     For Petitioner(s)                 Mr. Raj Bahadur Yadav, AOR
                                       Mr. N Venkatraman, A.S.G.
                                       Mr. Raj Bahadur Yadav Aor, Adv.
                                       Mr. Shashank Bajpai, Adv.
                                       Mr. Udai Khanna, Adv.
                                       Mr. Arkaj Kumar, Adv.
                                       Mr. Bharti Tyagi, Adv.
                                       Mr. Akshay Nain, Adv.
                                       Ms. Nisha Bagchi, Adv.

     For Respondent(s)

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

Heard learned counsel for the petitioner.

We are not inclined to interfere with the impugned judgment and order of the High Court.

The special leave petition is dismissed for low-tax effect.

Question of law is, however, kept open. Harshita Uppal Date: 2023.04.18 17:15:55 IST Reason:

Pending applications, if any, are disposed of.

(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)