Supreme Court - Daily Orders
The Income Tax Officer vs Keenara Industries Private Limited on 17 May, 2023
Bench: Vikram Nath, C.T. Ravikumar
ITEM NO.15 COURT NO.16 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 9712/2023
(Arising out of impugned final judgment and order dated 07-02-2023
in SCA No. 17321/2022 passed by the High Court of Gujarat at
Ahmedabad)
THE INCOME TAX OFFICER Petitioner(s)
VERSUS
KEENARA INDUSTRIES PRIVATE LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.95688/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 17-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. N Venkatraman, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Shashank Bajpai, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. V Chandrashekhara Bharathi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned judgment is granted.
Issue notice, returnable on 10.07.2023.
In the meantime, the impugned judgment and order dated 07.02.2023 passed by the High Court in Special Civil Application No. 17321 of 2022 shall remain stayed.
Connect with Special Leave Petition (C) No.6706 of Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.05.17 2023.
15:46:24 IST Reason:(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER