Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 6 vs Nalwa Sons Investments Ltd. on 16 September, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.16 Court 9 (Video Conferencing) SECTION XIV
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). 24462/2019
(Arising out of impugned final judgment and order dated 26-03-2019
in ITA No. 1142/2018 passed by the High Court Of Delhi At New
Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 6 Petitioner(s)
VERSUS
NALWA SONS INVESTMENTS LTD. Respondent(s)
Date : 16-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Arijit Prasad , Sr. Adv.
Ms. Rekha Pandey, Adv.
Mr. Bhakti Vardhan Singh, Adv.
Mr. V. Chandrashekhara Bharathi, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, AOR
Mr. Anant Mann, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On a request for adjournment made by Mr. Arijit Prasad, learned senior counsel, list after three weeks.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS Signature Not Verified Digitally signed by SUNIL KUMAR Date: 2021.09.16 17:01:15 IST Reason: