Supreme Court - Daily Orders
M/S Gangotri Textiles Ltd. vs The Deputy Commissioner Of Income Tax on 18 February, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.3 Court 12 (Video Conferencing) SECTION XII
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) Nos. 1604-1605/2022
(Arising out of impugned final judgment and order dated 25-08-2020
in TCA No. 266/2018 and 16-12-2020 in RA No. 99/2020 passed by the
High Court Of Judicature at Madras)
M/S GANGOTRI TEXTILES LTD. Petitioner(s)
VERSUS
THE DEPUTY COMMISSIONER OF INCOME TAX Respondent(s)
(FOR ADMISSION and I.R. )
Date : 18-02-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Arvind P. Datar, Sr. Adv
Ms. Kavita Jha, AOR
Mr. Vaibhav Kulkarni, Adv.
Mr. Aditeya Bali, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Shri Arvind P. Datar, learned senior counsel appearing on behalf of the petitioner.
In the facts and circumstances of the case, we do not want to interfere with the impugned judgment and order passed by the High Court in exercise of powers under Article 136 of the Constitution of India. Hence, the Special Leave petitions stand dismissed.
Pending application(s) shall stand disposed of.
Signature Not Verified (NEETU SACHDEVA) Digitally signed by R Natarajan Date: 2022.02.18 (NISHA TRIPATHI) COURT MASTER (SH) 16:53:57 IST Reason: BRANCH OFFICER