Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 1 vs Vilson Particle Board Industries Ltd. on 2 August, 2021
Bench: Sanjay Kishan Kaul, Hrishikesh Roy
ITEM NO.6 Court 7 (Video Conferencing) SECTION IX
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). 14210/2020
(Arising out of impugned final judgment and order dated 27-01-2020
in ITA No. 1329/2017 passed by the High Court Of Judicature At
Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX 1 Petitioner(s)
VERSUS
VILSON PARTICLE BOARD INDUSTRIES LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.121474/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 02-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. N. Venkataraman, Ld. ASG
Mr. Chandra Chinmayee, Sr. Adv.
Ms. Gargi Khanna, Adv.
Mr. VCS Bharathi, Adv.
Mrs. Anil Katiyar, Adv.
Mr. Raj Bahadur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to exercise jurisdiction under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed.
Pending application stands disposed of. Signature Not Verified [CHARANJEET KAUR] [BEENA JOLLY] Digitally signed by Charanjeet kaur Date: 2021.08.02 ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 18:09:11 IST Reason: