Supreme Court - Daily Orders
Commr.Of Income Tax-Iv,Delhi vs M/S Daewoo Motors India Ltd. on 6 September, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 1400/2013
THE COMMISSIONER OF INCOME TAX, DELHI-IV APPELLANT(S)
VERSUS
M/S DAEWOO MOTORS INDIA LTD.,
THROUGH MANAGER RESPONDENT(S)
O R D E R
This appeal has to be dismissed in view of the judgment of this Court interpreting Section 43A of the Income Tax Act, 1961 reported as “Commissioner of Income Tax, Delhi vs. M/s Woodward Governor India P. Ltd.”, [(2009) 13 SCC 1].
Recording the aforesaid, the appeal is dismissed without any order as to the costs.
Pending application(s), if any, shall stand disposed of.
...................J. [ SANJIV KHANNA ] ...................J. [ J.K. MAHESHWARI ] New Delhi;
Signature Not VerifiedSeptember 06, 2022.
Digitally signed by POOJA SHARMA Date: 2022.09.08 19:14:29 IST Reason: ITEM NO.102 COURT NO.12 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). 1400/2013 The COMMISSIONER OF INCOME TAX, DELHI-IV APPELLANT(S) VERSUS M/S DAEWOO MOTORS INDIA LTD., THROUGH MANAGER RESPONDENT(S) Date : 06-09-2022 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE J.K. MAHESHWARI For Appellant(s) Mr. N Venkataraman ASG Mr. Arijit Prasad, Sr.Adv. Ms. Rekha Pandey Adv Ms. Gargi Khanna Adv Mr. H.Raghvendra Rao Adv Mr. Raghav Sharma Adv Mr. Raj Bahadur Yadav, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)