Supreme Court - Daily Orders
Commissioner Of Income Tax Delhi-Iii vs Sutlej Industries Ltd. Through ... on 18 September, 2018
Bench: A.K. Sikri, Ashok Bhushan
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 7217/2011
COMMISSIONER OF INCOME TAX -III APPELLANT(S)
VERSUS
SUTLEJ INDUSTRIES LTD. 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. Signature Not Verified [ASHOK BHUSHAN] Digitally signed by NEW DELHI;
ASHWANI KUMAR Date: 2018.09.22 SEPTEMBER 18, 2018.
11:51:46 IST Reason:
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ITEM NO.38 COURT NO.5 SECTION XIV 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). 7217/2011 COMMISSIONER OF INCOME TAX DELHI-III Appellant(s) VERSUS SUTLEJ INDUSTRIES LTD. Respondent(s) WITH C.A. No. 6095/2017 (III) C.A. No. 10335/2016 (III) SLP(C) No. 24371/2015 (IX) SLP(C) No. 27202/2015 (IX) C.A. No. 14528/2015 (III) C.A. No. 8814/2017 (III) Date : 18-09-2018 These appeals were 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 Mr. B. V. Balaram Das, AOR For Respondent(s) Ms. Kavita Jha, AOR Mr. K. R. Sasiprabhu, AOR Mr. Somiran Sharma, Adv.
Mr. Vishnu Sharma, Adv.
Mr. Manpreet Lamba, Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR Mr. Sachit Jolly, Adv.3
Mr. Aarush Bhatia, Adv.
Mr. Kunal Dutt, Adv.
Ms. B. Vijayalakshmi Menon, AOR Mr. Bhargava V. Desai, AOR UPON hearing the counsel the Court made the following O R D E R C.A. No. 6095/2017, C.A. No. 10335/2016, SLP(C) No. 24371/2015, SLP(C) No. 27202/2015, C.A. No. 14528/2015 & C.A. No. 8814/2017 List in usual course as the tax effect is more than Rs. 1 Crore.
Civil Appeal No(s). 7217/2011 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)