Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs M/S Motison Builidtech Pvt. Ltd. on 18 November, 2019
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
1
ITEM NO.33 COURT NO.6 SECTION XV
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.10394/2019
(Arising out of impugned final judgment and order dated 31-07-2018
in DBITA No.165/2018 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
PR. COMMISSIONER OF INCOME TAX (CENTRAL) Petitioner(s)
VERSUS
M/s. MOTISON BUILIDTECH PVT. LTD. Respondent(s)
WITH
SLP(C) No.10395/2019 (XV)
SLP(C) No.10396/2019 (XV)
Diary No.13657/2019 (XV)
(IA No.74999/2019 – FOR CONDONATION OF DELAY IN FILING)
Diary No.20149/2019 (XV)
(FOR ADMISSION and I.R.; and, IA No.90199/2019 – FOR CONDONATION OF
DELAY IN FILING)
Diary No.21247/2019 (XV)
(FOR ADMISSION and I.R.; and, IA No.102700/2019 – FOR CONDONATION
OF DELAY IN FILING)
Diary No.21403/2019 (XV)
(FOR ADMISSION and I.R.; IA No.94766/2019 – FOR CONDONATION OF
DELAY IN FILING; and, IA No.94767/2019 – FOR EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Diary No.25129/2019 (XV)
(FOR ADMISSION and I.R.; and, IA No.115848/2019 – FOR CONDONATION
OF DELAY IN FILING)
Date : 18-11-2019 This petition was called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE UDAY UMESH LALIT
Digitally signed by
MUKESH KUMAR
Date: 2019.11.21
HON'BLE MR. JUSTICE VINEET SARAN
16:24:06 IST
Reason:
2
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Niranjana Singh, Adv.
Mr. Manish Pushkarna, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Arvind Datar, Sr. Adv.
Mr. Swadeep Hora, Adv.
Mr. Vikas Mehta, AOR
Ms. Anushree Menon, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Out of eight matters which are listed today, in three matters the tax effect is more than Rs.2 crores while in rest of the matters, the tax effect is less than Rs.2 crores. Consequently, keeping in view the circular dated 8th August 2019 issued by the CBDT, five matters i.e. SLP (C) No.10394/2019, SLP(C) No.10395/2019 SLP (C) Diary No.13657/2019, SLP (C) Diary No.20149/2019, and SLP (C) Diary No.21403/2019, are dismissed leaving questions of law open.
List the remaining matters i.e. SLP(C) No.10396/2019, SLP (C) Diary No.21247/2019, and SLP (C) Diary No.25129/2019, on 29.11.2019.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER