Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Vantage International Management ... on 30 October, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.12 COURT NO.14 SECTION X
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). 36391/2023
(Arising out of impugned final judgment and order dated 02-11-2022
in ITA No. 7/2021 passed by the High Court Of Uttarakhand at
Nainital)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S VANTAGE INTERNATIONAL MANAGEMENT CO. Respondent(s)
(FOR ADMISSION and I.R. and IA No.191728/2023-CONDONATION OF DELAY
IN FILING and IA No.191725/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 30-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. N Venkatraman, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Udai Khanna, Adv.
Mr. Anmol Chandan, Adv.
Mr. B K Satija, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Sachin Sharma, Adv.
For Respondent(s) Mr. S. Ganesh, Sr. Adv.
Mr. Ranjan Nikhil Dharnidhar, AOR
Mr. Nishant Thakkar, Adv.
Mrs. Jasmin Amalsadvala, Adv.
Mr. Nikhil Ranjan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Though, there is a delay of 216 days in filing the Special Leave Petition. Nevertheless, we have heard learned Additional Solicitor General on merits of the case.
Delay condoned.
We are not inclined to interfere in the matter. The Special Leave Petition is dismissed. Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by Neetu Sachdeva Date: 2023.10.31 16:50:48 IST Reason:(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)