Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Kohinoor Foods Ltd. on 20 November, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.6 Court 6 (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
SPECIAL LEAVE PETITION (CIVIL)...... Diary No(s).14182/2020
(Arising out of impugned final judgment and order dated 16-04-2019
in ITA No.757/2005 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
KOHINOOR FOODS LTD. Respondent(s)
(IA No.72302/2020-CONDONATION OF DELAY IN FILING and IA
No.72303/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
Diary No(s).15245/2020 (XIV)
(FOR ADMISSION and I.R. and IA No.82695/2020-CONDONATION OF DELAY
IN FILING and IA No.82696/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s).17688/2020 (XIV)
(FOR ADMISSION and I.R. and IA No.90250/2020-CONDONATION OF DELAY
IN FILING and IA No.90252/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 20-11-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. N. Venkataraman, ASG
Ms. Gargi Khanna, Adv.
Mr. V. Chandrashekara Bharathi, Adv.
Mr. Bhuvan Kapoor, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Salil Kapoor, Adv.
Mr. Sumit Lal Chandani, Adv.
Ms. Ananya Kapoor, Adv.
Mr. M.N.A. Chaudhary, Adv.
Mr. Praveen Swarup, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by ARJUN BISHT The petitions are dismissed on the ground of delay.
Date: 2020.11.20 14:00:48 IST Reason:(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER