Supreme Court - Daily Orders
Sharp Business System Thr. Finance ... vs Commissioner Of Income Tax-Iii N.D on 13 November, 2024
ITEM NO.102 COURT NO.8 SECTION XIV-A
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). 4072/2014
SHARP BUSINESS SYSTEM THR. FINANCE DIRECTOR
MR. YOSHIHISA MIZUNO Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX-III N.D. Respondent(s)
WITH
SLP(C) No. 16277/2014 (XII)
(IA No. 88927/2018 - I/A FOR DETAGGING)
SLP(C) No. 24756/2014 (XII)
SLP(C) No. 719/2020 (IX)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
193115/2019
IA No. 193115/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 22308/2022 (XII)
(FOR CONDONATION OF DELAY IN FILING ON IA 114870/2022
IA No. 114870/2022 - CONDONATION OF DELAY IN FILING)
SLP(C) No. 9104/2024 (IX)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
82364/2024
IA No. 82364/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 13-11-2024 This appeal was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Parties Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, Sr. Adv.
Mr. Vaibhav Kulkarni, Adv.
Mr. Udit Naresh, Adv.
Mr. Aniket Deepak Agrawal, AOR
Signature Not Verified
Mr. Arvind P Datar, Sr. Adv.
Digitally signed by
NEETU SACHDEVA
Date: 2024.11.14
Mr. Prakash Kumar, Adv.
16:40:25 IST
Reason:
contd..
- 2 -
Mr. Rahul Gupta, AOR
Mr. Dharan Gandhi, Adv.
Mr. Rajat Mittal, AOR
Mr. Suprateek Neogi, Adv.
Mr. Arvind P. Datar, Sr. Adv.
M/S. K J John And Co, AOR
Ms. Surekha Raman, Adv.
Mr. Amarjit Singh Bedi, Adv.
Mr. Shreyash Kumar, Adv.
Mr. Imilikaba Jamir, Adv.
Mr. S. Dwarakanath, A.S.G.
Mr. Rupesh Kumar, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Diksha Rai, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Prahlad Singh, Adv.
Mr. Siddharth Sinha, Adv.
Ms. Sonali Jain, Adv.
Mr. Sarthak Karol, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 9104/2024
It is submitted at the Bar that this special leave petition would not survive for further consideration in view of the low tax effect vide Circular No.9/2024 dated 17.09.2024. The submission is placed on record.
This Special Leave Petition is dismissed owing to low tax effect keeping open the question of law, if any.
Pending application(s) shall stand disposed of. Rest of the matters List in the first week of February, 2025.
(NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)