Supreme Court - Daily Orders
The Assistant Commissioner Of Income ... vs Hrithik Rakesh Roshan on 21 July, 2025
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ITEM NO.13 COURT NO.9 SECTION IX
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.24339/2025
[Arising out of impugned final judgment and order dated 19-01-2024
in WP No. 4542/2022 passed by the High Court of Judicature at
Bombay]
THE ASSISTANT COMMISSIONER OF INCOME TAX Petitioner(s)
CIRCLE 16 (1) & ORS.
VERSUS
HRITHIK RAKESH ROSHAN Respondent(s)
(IA No. 161727/2025 - CONDONATION OF DELAY IN FILING SLP)
WITH
Diary No.28256/2025 (IX)
(IA No. 160019/2025 - CONDONATION OF DELAY IN FILING SLP & IA
No. 160022/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No.23363/2025 (IX)
(FOR ADMISSION and I.R.)
(IA No. 160087/2025 - CONDONATION OF DELAY IN FILING SLP)
Diary No.27328/2025 (IX)
(FOR ADMISSION and I.R.)
(IA No. 159012/2025 - CONDONATION OF DELAY IN FILING SLP)
Diary No.25889/2025 (IX)
(IA No. 161483/2025 - CONDONATION OF DELAY IN FILING SLP)
Diary No.29518/2025 (IX)
(IA No. 160987/2025 - CONDONATION OF DELAY IN FILING SLP)
Date : 21-07-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) :
Mr. Rupesh Kumar, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Navanjay Mahapatra, Adv.
Signature Not Verified
Ms. Dacchita Shahi, Adv.
Mr. Prashant Singh II, Adv.
Digitally signed by
VISHAL ANAND
Date: 2025.07.21
19:21:46 IST
Reason: Mr. Prashant Rawat, Adv.
Ms. Seema Bengani, Adv.
For Respondent(s) :
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UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Exemption Application is allowed.
3. These Special Leave Petitions are squarely covered by the Judgment of this Court rendered on 3-10-2024 in “Union of India & Ors. vs. Rajeev Bansal” (Civil Appeal No.8629/2024 etc.) 2024 (11) Scale 473.
4. In view of the above, the petitions filed by the Revenue are disposed of. The assessees will be governed by reasons discussed in the said Judgment.
5. The assessing officers will dispose of the objections in terms of the law laid down by this Court. Thereafter, the assessees who are aggrieved will be at liberty to pursue all the rights and remedies in accordance with law, save and except for the issues which have been concluded in the Judgment.
6. Pending applications, if any, also stand disposed of.
(VISHAL ANAND) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER(NSH)