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Supreme Court - Daily Orders

Commissioner Of Income Tax (Central Ii) vs Rajdhani Nurseries Ltd. on 27 July, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION


                                      CIVIL APPEAL    NOs.    4551-4556       OF 2013


                         COMMISSIONER OF INCOME TAX (CENTRAL II)               APPELLANT(S)


                                                          VERSUS

                         RAJDHANI NURSERIES LTD.                               RESPONDENT(S)

                                                       WITH

                                      CIVIL APPEAL    NOs. 4557-4558      OF 2013


                                                          O R D E R

Learned counsel for the appellant/Revenue as well as the learned senior counsel for the respondent/Assessee jointly submitted that the tax effect involved in these appeals is less than Rs.2,00,00,000/- (Rupees Two Crores) for each of the Assessment Years. Hence, an appropriate order may be passed in these appeals.

Taking note of the aforesaid submission, the Appeals are dismissed, leaving question of law, if any, open.

Pending application(s) shall stand disposed of.

………………………………………J. [B.V. NAGARATHNA] ……………………………………J. Signature Not Verified [UJJAL BHUYAN] Digitally signed by Neetu Sachdeva Date: 2023.07.31 11:21:39 IST Reason: NEW DELHI JULY 27, 2023 ITEM NO.107 COURT NO.15 SECTION XIV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 4551-4556/2013 COMMISSIONER OF INCOME TAX (CENTRAL II) Appellant(s) VERSUS RAJDHANI NURSERIES LTD. Respondent(s) WITH C.A. Nos. 4557-4558/2013 (XIV-A) Date : 27-07-2023 These appeals were called on for hearing today. CORAM :

HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Appellant(s) Mr. Rupesh Kumar, Adv.
Mr. Raj Bahadur Yadav, AOR Mr. Shashank Bajpai, Adv. Ms. Monica Benjamin, Adv. Mr. Prahlad Singh, Adv.
For Respondent(s) Mr. N. P. Sahni, Sr. Adv.
Mr. Firasat Ali Siddiqi, Adv. Mr. Surab Nandy, Adv.
Mr. ANVS Mehboob, Adv.
Mr. Mohd. Owais, Adv.
Mr. Ravi S. Gupta, Adv.
Mr. Arvind Kumar, Adv.
Mr. Syed Mehdi Imam, AOR Ms. Shweta Garg, AOR UPON hearing the counsel the Court made the following O R D E R The Appeals are dismissed in terms of the signed order.
Pending application(s) shall stand disposed of.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (signed order is placed on the file)