Supreme Court - Daily Orders
Joint Commissioner Of Income Tax (Osd) ... vs Reliance Jio Infocomm Ltd. on 9 September, 2022
Bench: M.R. Shah, Krishna Murari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Diary No. 16409/2021
JOINT COMMISSIONER OF INCOME TAX (OSD)
CIRCLE 3(3), 1, MUMBAI ETC. APPELLANT(S)
VERSUS
RELIANCE JIO INFOCOMM LTD. & ORS. ETC. RESPONDENT(S)
O R D E R
We have heard Shri Balbir Singh, learned ASG appearing on behalf of the Revenue and Dr. Abhishek Manu Singhvi, learned Senior Advocate appearing on behalf of the respondents, who is on ceveat.
We have gone through the judgment and order passed by the National Company Law Tribunal (NCLT) as well as the judgment and order passed by the National Company Law Appellate Tribunal (NCLAT). Apart from the fact that there is huge delay of 518 days in preferring the appeals, we have also considered the case on merits.
The main grievance on the part of the Revenue is that the impugned orders and/or sanction of the Scheme may come in the way of the Department while framing the assessment and to that extent, interest of the Revenue will be affected.
However, it is required to be noted that in the Signature Not Verified Digitally signed by SNEHA Date: 2022.09.14 order passed by the NCLT, the NCLT has already clarified 17:09:13 IST Reason: Contd..
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that the Income Tax Department will be free to examine the aspect of any tax payable as a result of the sanction of the Scheme and in case it is found that the Scheme of arrangement ultimately results in tax avoidance or is not in accordance with the de-merger provisions of the Income Tax Act, then the Income Tax Department will be at liberty to initiate appropriate course of action as per law. It is further clarified by the NCLT that any sanction to the scheme of arrangement under Sections 230- 232 of the Income Tax Act,2013 shall not adversely affect the rights of the Income Tax Department or any past, present or future proceedings and the same has been reiterated by NCLAT in the impugned judgment and order.
In that view of the above, the apprehension on the part of the Revenue is not well founded.
The NCLT as well as the NCLAT have already clarified and protected the rights of the Income Tax Department, if any.
In view of the above, we see no reason to interfere with the impugned judgment and orders passed by the NCLAT as well as the NCLT.
With above observations, the Appeals stand dismissed on the ground of delay as well as on merits.
………………………………………J. [M.R. SHAH] ……………………………………J. [KRISHNA MURARI] NEW DELHI SEPTEMBER 09, 2022 ITEM NO.5 COURT NO.8 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL Diary No. 16409/2021 (Arising out of impugned final judgment and order dated 20-12-2019 in CAAT No. 113/2019 and CAAT No. 114/2019 passed by the National Company Law Appellate Tribunal) THE JOINT COMMISSIONER OF INCOME TAX (OSD) CIRCLE 3(3), 1, MUMBAI ETC. Petitioner(s) VERSUS RELIANCE JIO INFOCOMM LTD. & ORS. ETC. Respondent(s) (FOR ADMISSION and IA No.104985/2021-EX-PARTE STAY and IA No.104984/2021-CONDONATION OF DELAY IN FILING APPEAL ) Date : 09-09-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Balbir Singh, ASG Mr. Manish Pushkaran, Adv. Ms. Deepabali Dutta, Adv. Ms. Monica Benjamin, Adv. Mr. Samarvir Singh, Adv.
Mr. Prahlad Singh, Adv.
Mr. Raj Bahadur Yadav, AOR For Respondent(s) Dr. Abhishek Manu Singhvi, Sr. Adv Mr. K. R. Sasiprabhu, AOR Mr. Raghav Shankar, Adv.
Mr. Amey Nabar,Adv.
Mr. Amit Bhandari, Adv.
Mr. Vishnu Sharma A.S., Adv. Mr. Avishkar Singhvi, Adv.
UPON hearing the counsel the Court made the following O R D E R The Appeals stand dismissed on the ground of delay as well as on merits in terms of the signed order.
Pending applications stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR