Supreme Court - Daily Orders
Tata Hitachi Construction Machinery ... vs The Asst. Commissioner Of Income-Tax ... on 27 September, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.35 COURT NO.15 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21976/2023
(Arising out of impugned final judgment and order dated 09-12-2022
in RP No. 95/2021 20-11-2020 in ITA No. 101/2016 passed by the High
Court of Karnataka At Bengaluru)
TATA HITACHI CONSTRUCTION MACHINERY CO. PVT. LTD. Petitioner(s)
VERSUS
THE ASST. COMMISSIONER OF INCOME-TAX CIRCLE -12(4) Respondent(s)
(FOR ADMISSION and I.R. and IA No.163717/2023-CONDONATION OF DELAY
IN FILING and IA No.163719/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.163718/2023-CONDONATION OF DELAY IN
REFILING/CURING THE DEFECTS)
Date : 27-09-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Percy Pardiwalla, Sr. Adv.
Ms. Tanmayee Rajkumar, Adv.
Ms. Manasa Ananthan, Adv.
Mr. Kunal Verma, AOR
Mrs. Yugandhara Pawar Jha, Adv.
Mr. Ashwin Kumar Nair, Adv.
Ms. Lavanya Dhawan, Adv.
Mr. Ritik Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard learned senior counsel at length. We are not inclined to interfere with the judgment and order impugned in these petitions.
Signature Not Verified
These special leave petitions are dismissed. Digitally signed by RADHA SHARMA Date: 2023.09.27 17:00:57 IST Reason: Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH)