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The Commissioner Of Income Tax vs M/S. Kbd Sugars And Distilleries Ltd on 17 April, 2023

Bench: S. Ravindra Bhat, Dipankar Datta

     ITEM NO.21                              COURT NO.14                  SECTION IV-A

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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 10881/2023

     (Arising out of impugned final judgment and order dated 30-06-2022
     in ITA No. 169/2014 passed by the High Court Of Karnataka At
     Bengaluru)

     THE COMMISSIONER OF INCOME TAX & ANR.                                Petitioner(s)
                                     VERSUS

     M/S. KBD SUGARS AND DISTILLERIES LTD                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.69923/2023-CONDONATION OF DELAY
     IN FILING )

     Date : 17-04-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE DIPANKAR DATTA

     For Petitioner(s)                 Mr. Raj Bahadur Yadav, AOR
                                       Mr. N Venkatraman, A.S.G.
                                       Mrs. Raj Bahadur Yadav Aor, Adv.
                                       Mr. Akshay Nain, Adv.
                                       Mrs. Nisha Bagchi, Adv.
                                       Mr. Rupesh Kumar, Adv.
                                       Mr. Arkaj Kumar, Adv.
                                       Mr. Udai Khanna, Adv.
                                       Ms. Rukhmani Bobde, Adv.
                                       Mr. Prashant Singh Ii, Adv.
                                       Mr. Sundeep Pandhi, Adv.
     For Respondent(s)

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

Delay condoned.

Heard learned counsel for the petitioners.

We are not inclined to interfere with the impugned judgment and order of the High Court.

The special leave petition is dismissed.

Pending applications, if any, are disposed of.

(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)