Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs M/S Golden Peace Hotels And Resorts Pvt. ... on 20 November, 2020
Bench: Uday Umesh Lalit, S. Ravindra Bhat
ITEM NO.11 COURT NO.3 SECTION IX
(HEARING THROUGH VIDEO CONFERENCING)
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.9919/2020
(Arising out of impugned final judgment and order dated 03-02-2020
in TA No.13/2019 passed by the High Court Of Judicature At Bombay
At Goa)
PR. COMMISSIONER OF INCOME TAX (CENTRAL) Petitioner(s)
VERSUS
M/s. GOLDEN PEACE HOTELS AND RESORTS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 20-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Ms. Gargi Khanna, Adv.
Mr. Nachiketa Joshi, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not see any reason to interfere in the matter. The Special Leave Petition is, accordingly, dismissed.
Pending application, if any, also stand disposed of.
Signature Not Verified(MUKESH NASA) (VIRENDER SINGH) Digitally signed by Dr. Mukesh Nasa Date: 2020.11.21 COURT MASTER BRANCH OFFICER 15:16:39 IST Reason: