Supreme Court - Daily Orders
Commissioner Of Income Tax, Mumbai vs M/S Vishindas Holaram Through Its ... on 18 September, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 352/2012
COMMISSIONER OF INCOME TAX, MUMBAI APPELLANT(S)
VERSUS
M/S VISHINDAS HOLARAM RESPONDENT(S)
O R D E R
In this appeal the tax effect is less than Rs. 1 crore and it also appears that it does not come under any exception provided in Para 10 of the Circular dated 11.07.2018 as amended by Circular dated 20.08.2018.
This appeal is, accordingly, dismissed. However, it will be open to the Income-Tax Department to seek revival if the Department finds that the case is covered under any exception of the said Circular.
......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;
SEPTEMBER 18, 2018.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.09.22 11:51:52 IST Reason: ITEM NO.33 COURT NO.5 SECTION IX S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 352/2012 COMMISSIONER OF INCOME TAX, MUMBAI Appellant(s) VERSUS M/S VISHINDAS HOLARAM Respondent(s)
Date : 18-09-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Appellant(s) Mr. Vikramjit Banerjee, ASG Mr. Arijit Prasad, Adv.
Mr. Shubhendu Anand, Adv. Mr. Siddhartha Sinha, Adv. Mr. Abhishek, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Satyan Sethi, Adv.
Mr. Arta Trana Panda, Adv. Ms. Gargi Sethee, Adv.
Mr. Rameshwar Prasad Goyal, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)