Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax-5, ... vs Karp Impex Ltd on 23 February, 2026
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.29 COURT NO.16 SECTION IX
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).4472/2026
[Arising out of impugned final judgment and order dated 09-04-2025
in ITXA No.1060/2019 passed by the High Court of Judicature at
Bombay]
PR. COMMISSIONER OF INCOME TAX-5, MUMBAI Petitioner(s)
VERSUS
KARP IMPEX LTD Respondent(s)
IA No. 54325/2026 - CONDONATION OF DELAY IN FILING
Date : 23-02-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) : Mr. N Venkataraman, A.S.G.
Mr. Sudarshan Lamba, AOR
Mr. Venkataraman Chandrashekhara Bharathi, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Udit Dedhiya, Adv.
Mr. Santosh Kumar Pandey, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel appearing for the petitioner, re-list after four weeks.
(NEHA GUPTA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
NEHA GUPTA
Date: 2026.02.24
15:52:28 IST
Reason: