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The Assistant Commissioner Of Income ... vs Fomento Resorts And Hotels Ltd. on 12 April, 2022

Bench: Uday Umesh Lalit, S. Ravindra Bhat, Pamidighantam Sri Narasimha

     ITEM NO.4                               COURT NO.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

     Petition(s) for Special Leave to Appeal (C)                   No(s).   5526/2020

     (Arising out of impugned final judgment and order dated 30-08-2019
     in TA No. 63/2007 passed by the High Court Of Judicature At Bombay
     At Goa)

     THE ASSISTANT COMMISSIONER OF INCOME TAX                             Petitioner(s)
     CENTRAL CIRCLE, PANJIM, GOA
                                     VERSUS

     FOMENTO RESORTS AND HOTELS LTD.                                      Respondent(s)
     GOA

     (IA No. 24878/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 12-04-2022 These matters were called on for hearing today.

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

     For Petitioner(s)                  Mr.   N. Venkatraman, ASG
                                        Mr.   Udai Khanna, Adv
                                        Mr.   Saurabh Mishra, Adv
                                        Ms.   Vanshja Shukla, Adv
                                        Mr.   Jitin Singhal, Adv
                                        Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)                 Mr.   Yashraj Singh Deora, AOR
                                       Mr.   Nishant Thakkar Adv.
                                       Ms.   Prakriti Roy, Adv.
                                       Ms.   Jasmin Amalsadvala, Adv.

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

The tax effect in the instant matter being less than 2 crores in view of the CBDT Circular dated 08.08.2019, the instant SLP is dismissed leaving all questions of law open.

Pending applications, if any, shall stand disposed of.

     (INDU MARWAH)                                                      (VIRENDER SINGH)
     COURT MASTER (SH)                                                   BRANCH OFFICER