Supreme Court - Daily Orders
M/S Apollo Tyres Ltd. vs The Pr. Commissioner Of Incom Tax Kochi on 11 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.14 Court 12 (Video Conferencing) SECTION XI-A
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. 2689/2022
(Arising out of impugned final judgment and order dated 22-09-2021
in ITA No. 39/2017 passed by the High Court of Kerala at Ernakulam)
M/S APOLLO TYRES LTD. Petitioner(s)
VERSUS
THE PR. COMMISSIONER OF INCOME TAX KOCHI-1 Respondent(s)
(FOR ADMISSION )
WITH
SLP(C) No. 3378/2022 (XI-A)
(FOR ADMISSION)
Date : 11-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, Adv.
Mr. Rohit Jain, Adv.
Mr. Aniket D. Agarwal, Adv.
Mr. Saksham Singhal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Shri Ajay Vohra, learned Senior Advocate appearing on behalf of the petitioner. We have also gone through the impugned judgment and order passed by the High Court. We are in agreement with the view taken by the High Court. No interference of this Court is called for. The Special Leave Petitions stand dismissed.
Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by R Natarajan Date: 2022.03.12 (NEETU SACHDEVA) 12:24:01 IST Reason: (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER