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Commissioner Of Income Tax Ii vs M/S Lakshmi Machine Works Ltd. on 22 November, 2021

Bench: Uday Umesh Lalit, S. Ravindra Bhat

     ITEM NO.25                        Court 2 (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(s) for Special Leave to Appeal (C)                        No(s).     16117/2020

     (Arising out of impugned final judgment and order dated 28-01-2020
     in TCA No. 1199/2010 passed by the High Court Of Judicature At
     Madras)

     COMMISSIONER OF INCOME TAX II                                                Petitioner(s)

                                                         VERSUS

     M/S LAKSHMI MACHINE WORKS LTD.                                               Respondent(s)
     (FOR ADMISSION and I.R. )

     WITH
     Diary No(s). 28789/2020 (XII)

     Date : 22-11-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT

     For Petitioner(s)                       Mr. N. Venkataraman, ASG
                                             Mr. Rupesh Kumar, Advocate
                                             Mr. Nalin Kohli, Advocate,
                                             Mr. Bhuvan Kapoor, Advocate
                                             Mr. S.K. Singhania, Advocate,
                                             Mrs. Anil Katiyar, AOR
                                             Mr. Raj Bahadur Yadav, AOR

     For Respondent(s)                       Mr. Percy Pardiwala, Sr. Adv.
                                             Mr. Vikram Vijayraghavan, Adv.
                                             Mr. Aniruddha Deshmukh, AOR

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

Delay condoned.

Heard Mr. N. Venkataraman, learned ASG in support of the petition and Mr. Percy Pardiwala, learned Senior Advocate for the respondent.

We see no reason to interfere. The Special Leave Petitions Signature Not Verified are dismissed.

Reason: Pending applications, if any, shall stand disposed of.

(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER