Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Deputy Commissioner Of Income Tax ... vs M/S M.R. Shah Logistics Pvt. Ltd on 7 March, 2022

Bench: Uday Umesh Lalit, S. Ravindra Bhat

                                                                                                    1

      ITEM NO.27                                       COURT NO.2              SECTION III
                                          (HEARING THROUGH VIDEO CONFERENCING)

                                      S U P R E M E C O U R T O F              I N D I A
                                              RECORD OF PROCEEDINGS

      Petition for Special Leave to Appeal (C) No.22921/2019
      (Arising out of impugned final judgment and order dated 14-08-2018
      in SCA No.21028/2017 passed by the High Court Of Gujarat At
      Ahmedabad)

      DEPUTY COMMISSIONER OF INCOME TAX
      (CENTRAL) CIRCLE 1(2)                                                         Petitioner(s)

                                                              VERSUS

      M/s. M.R. SHAH LOGISTICS PVT. LTD.                                            Respondent(s)

      Date : 07-03-2022 This petition was called on for hearing today.

      CORAM :
                              HON'BLE MR. JUSTICE UDAY UMESH LALIT
                              HON'BLE MR. JUSTICE S. RAVINDRA BHAT

      For Petitioner(s)                         Mr.   N. Venkataraman, ASG
                                                Mr.   Ashok Panigrahi, Adv.
                                                Mr.   Anmol Chandan, Adv.
                                                Mr.   Adit Khorana, Adv.
                                                Ms.   Priyanka Das, Adv.
                                                Ms.   Megha Karanwal, Adv.
                                                Mr.   Raj Bahadur Yadav, AOR

      For Respondent(s)                         Mr.   Guru Krishnakumar, Sr. Adv.
                                                Ms.   Manisha T. Karia, AOR
                                                Mr.   Sukhda Kalra, Adv.
                                                Mr.   Adarsh Kumar, Adv.
                                                Ms.   Nidhi Nagpal, Adv.
                                                Ms.   Nupur Dhiren Mehta, Adv.

                                  UPON hearing the counsel the Court made the following
                                                     O R D E R

Heard Ms. N. Venkataraman, learned Additional Solicitor General in support of the petition, and Mr. Guru Krishnakumar, learned Senior Advocate for the respondent.

Reason:                   Hearing concluded.

                          Order reserved.
                                                               2

The parties are at liberty to file their written submissions within three days from today.

      (MUKESH NASA)                       (VIRENDER SINGH)
      COURT MASTER                         BRANCH OFFICER