Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

The Commissioner Of Income Tax ... vs M/S Rns Infrastructure Limited on 18 April, 2023

Bench: M.M. Sundresh, Bela M. Trivedi

     ITEM NO.22                                COURT NO.7              SECTION IV-A

                                  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).   22016/2022

     (Arising out of impugned final judgment and order dated 06-12-2021
     in WA No. 238/2017 passed by the High Court of Karnataka at
     Bengaluru)

     THE COMMISSIONER OF INCOME TAX (CENTRAL) & ANR.                    Petitioner(s)

                                                      VERSUS

     M/S RNS INFRASTRUCTURE LIMITED                                     Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 18-04-2023 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE M.M. SUNDRESH
                            HON'BLE MS. JUSTICE BELA M. TRIVEDI


     For Petitioner(s)                Mr. Balbir Singh, A.S.G.
                                      Mr. Raj Bahadur Yadav, AOR
                                      Mrs. Gargi Khanna, Adv.
                                      Mr. Naman Tondon, Adv.
                                      Mr. Prashant Singh Ii, Adv.
                                      Mr. Shyam Gopal, Adv.
                                      Mr. Rupender Singhmar, Adv.


     For Respondent(s)                 Mr. Senthil Jagadeesan, AOR
                                       Ms. Sonakshi Malhan, Adv.
                                       Mr. Sajal Jain, Adv.


                             UPON hearing the counsel, the Court made the following

                                                   O R D E R

In view of the letter circulated by the learned counsel for the respondent seeking adjournment, re-list the matter after two weeks.

Signature Not Verified Digitally signed by BABITA PANDEY Date: 2023.04.19 10:35:48 IST Reason:

(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)