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Supreme Court - Daily Orders

Assistant Commissioner Of Income Tax ... vs J M Financial And Investment ... on 13 July, 2023

     ITEM NO.32             REGISTRAR COURT. 2            SECTION IX

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


                         BEFORE THE REGISTRAR SH. VIVEK SAXENA

     Petition(s) for Special Leave to Appeal (C)         No(s).   20006/2022

     ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 3(2)(1) & ORS.
                                                           Petitioner(s)

                                           VERSUS

     J M FINANCIAL AND INVESTMENT CONSULTANCY SERVICES PRIVATE LIMITED
                                                        Respondent(s)


     WITH

     SLP(C) No. 20873/2022 (IX)

     Diary No(s). 34143/2022 (IX)
     IA No. 185856/2022 - CONDONATION OF DELAY IN FILING
     IA No. 185857/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     SLP(C) No. 488/2023 (IX)
     IA No. 189588/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     SLP(C) No. 1299/2023 (IX)
     IA No. 202550/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Diary No(s). 38158/2022 (XI-A)
     IA No. 190297/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     SLP(C) No. 3544/2023 (XI-A)
     IA No. 2169/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Diary No(s). 39011/2022 (XI-A)
     IA No. 199155/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)
Signature Not Verified


     Diary No(s). 39021/2022 (XI-A)
Digitally signed by
PRIYANKA MALIK
Date: 2023.07.14
     IA No. 198095/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
15:00:58 IST
Reason:

     JUDGMENT)

     SLP(C) No. 3548/2023 (XI-A)
IA No. 5860/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3545/2023 (XI-A)
IA No. 205836/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3549/2023 (XI-A)
IA No. 4589/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3547/2023 (XI-A)
IA No. 1989/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3546/2023 (XI-A)
IA No. 2310/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 2998/2023 (XI-A)
IA No. 13334/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3550/2023 (XI-A)
IA No. 7528/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3025/2023 (XI-A)
IA No. 13749/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 2410/2023 (IX)
IA No. 11077/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3824/2023 (XI)

SLP(C) No. 3023/2023 (XI-A)
IA No. 19440/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3024/2023 (XI-A)
IA No. 20246/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3551/2023 (XI-A)
IA No. 3725/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3553/2023 (XI-A)
IA No. 9088/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)


SLP(C) No. 3554/2023 (XI-A)
IA No. 10882/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3555/2023 (XI-A)
IA No. 3640/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3556/2023 (XI-A)
IA No. 11079/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3552/2023 (XI-A)
IA No. 4260/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 4017/2023 (XI)
IA No. 26840/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 4559/2023 (XI-A)
IA No. 21201/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 4562/2023 (XI-A)
IA No. 26905/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 4560/2023 (XI-A)
IA No. 28202/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 4561/2023 (XI-A)
IA No. 27271/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 4563/2023 (XI-A)

SLP(C) No. 4126/2023 (XI-A)
IA No. 28715/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 4863/2023 (XI-A)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
14688/2023
IA No. 14688/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 4429/2023 (IX)
(FOR ADMISSION and I.R. and IA No.24744/2023-CONDONATION OF DELAY
IN FILING and IA No.24747/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
IA No. 24747/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

 SLP(C) No. 5867/2023 (XI-A)
(FOR ADMISSION and I.R. and IA No.46334/2023-CONDONATION OF DELAY
IN FILING and IA No.46333/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)

SLP(C) No. 10848/2023 (XI)
IA No. 91318/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 12191/2023 (XI-A)
(FOR ADMISSION and I.R. and IA No.115626/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)

Diary No(s). 21110/2023 (XI-A)
(FOR ADMISSION and I.R. and IA No.112693/2023-CONDONATION OF DELAY
IN FILING and IA No.112694/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)

Diary No(s). 21111/2023 (XI-A)
(FOR ADMISSION and I.R. and IA No.114128/2023-CONDONATION OF DELAY
IN FILING and IA No.114129/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)

Diary No(s). 21738/2023 (XI-A)
(FOR ADMISSION and I.R. and IA No.113413/2023-CONDONATION OF DELAY
IN FILING and IA No.113414/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)

Diary No(s). 24014/2023 (XI-A)
(FOR ADMISSION and I.R. and IA No.117465/2023-CONDONATION OF DELAY
IN FILING and IA No.117466/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)

Diary No(s). 22241/2023 (XI-A)
(IA No.118207/2023-CONDONATION OF DELAY IN FILING and IA
No.118206/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
IA No. 118207/2023 - CONDONATION OF DELAY IN FILING
IA No. 118206/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

Diary No(s). 22721/2023 (XI-A)
(FOR ADMISSION and I.R. and IA No.119702/2023-CONDONATION OF DELAY
IN FILING and IA No.119703/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)

Diary No(s). 23794/2023 (XI-A)
(FOR ADMISSION and I.R. and IA No.120691/2023-CONDONATION OF DELAY
IN FILING and IA No.120692/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)

Date : 13-07-2023 This petition was called on for hearing today.



For Petitioner(s)
                    Mr. Amrish Kumar, AOR
                    Mr. Raj Bahadur Yadav, AOR
                    Mrs. A. Deepa, Adv.


For Respondent(s)
                     Mr. Debesh Panda, AOR

                    Mr. Merusagar Samantaray, AOR
                    Mr. Ruturaj Satapathy, Adv.
                    Ms. Lhizu Shiney Konyak, Adv.

                    Mr. Abishek Jebaraj, AOR
                    Mr. Jasdeep Singh Dhillon, AOR
                    Mr. Rajat Mittal, AOR

                    Mr. Rahul Kaushik, AOR
                    Ms. Bhuvneshwari Pathak, Adv.
                    Ms. Shilpi Satyapriya Satyam, Adv.


                    Mr. Ved Jain, Adv.
                    Mr. Nischay Kantoor, Adv.
                    Mr. Animesh Tripathi, Adv.
                     Ms. Soniya Dudeja, Adv.
                    Mr. Subodh S. Patil, AOR

                    Mr. Mukul Dev Mishra, Adv.
                    Mr. Ashok Anand, AOR

                    Mr. Ranjan Nikhil Dharnidhar, AOR
                    Mr. Kamal K Arya, Adv.
                    Mr. Nikhil Ranjan, Adv.

                    Mr. Dhananjay Bhaskar Ray , AOR
                    Mr. Dhananjay Garg, AOR

                    Mr. Omar Hoda, Adv.
                     Ms. Eesha Bakshi, Adv.
                     Mr. Uday Bhatia, Adv.
                     Mr. Abhishek Jebaraj, Adv.


          UPON hearing the counsel through Video Conference, the
Court made the following
                             O R D E R

SLP (C) Nos. 3551, 3545, 3546, 3547, 3548, 3549, 3553, 3556 of 2023 Two weeks time, is granted, as a last chance to the petitioner to take necessary steps for effecting service upon sole respondent. List again on 28.08.2023.

SLP (C) No. 12191/2023 and SLP (C) Diary Nos.21110, 21738, 21111 and 24014 of 2023 Two weeks time, is granted, as a last chance to Ld. Counsel for petitioner to file spare copies for issuance of notice.

List again on 28.08.2023.

SLP(C) Diary Nos. 22241, 22721 and 23794 of 2023 Await service in respect of sole respondent. List again on 28.08.2023.

SLP(C) No. 3025/2023

Four weeks time, is granted to respondent no.1 to file counter affidavit.

Two weeks time, is granted to Ld. counsel for the petitioner, to take fresh steps and file fresh particulars, to issue notice to respondent no.2.

List again on 28.08.2023.

IN ALL OTHER MATTERS Service is complete.

Four weeks time, is granted to appearing respondents to file counter affidavit, if not filed.

After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.

VIVEK SAXENA Registrar pm