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M/S Cavalier Trading Pvt. Ltd. vs Deputy Commissioner Of Income Tax Osd Ii on 5 April, 2022

Bench: M.R. Shah, B.V. Nagarathna

     ITEM NO.4                                  COURT NO.12                      SECTION IX

                    S U P R E M E C O U R T O F I N D I A
                            RECORD OF PROCEEDINGS
     Petition for Special Leave to Appeal (C) Nos. 3916-3917/2022
     (Arising out of impugned final judgment and order dated 14-10-2021
     in RPL No. 25/2020 and 31-01-2020 in WP No. 2471/2019 passed by the
     High Court of Judicature at Bombay)

     M/S CAVALIER TRADING PVT. LTD.                                               Petitioner(s)
                                                          VERSUS

     DEPUTY COMMISSIONER OF INCOME TAX OSD II & ANR.                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.31747/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENTas per r/p dated 16.3.2022, put up on
     5.4.2022 alongwith d.no. 4656 of 2022. )
     WITH
     SLP(C) No. 5482-5483/2022 (IX)
     (FOR ADMISSION and I.R. and IA No.45720/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 05-04-2022 These petitions were called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE M.R. SHAH
              HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Petitioner(s)                      Mr. Devendra Jain, Adv.
                                            Ms. Radha Halbe, Adv.
                                            Mr. Rajat Mittal, AOR
     For Respondent(s)

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

In the present proceedings, before the High Court, what was challenged was rejecting the review application (M.A). The Tribunal as well as the High Court have dealt with the same by observing that the additional grounds were nothing but original issues related to the reduction of the profit. Under the circumstances, it cannot be said that the learned Tribunal committed any error while rejecting the review application. The High Court has rightly dismissed the writ petition.

The Special Leave Petitions stand dismissed.

Pending applications shall stand disposed of.

     (NEETU SACHDEVA)                                                         (NISHA TRIPATHI)
     COURT MASTER (SH)                                                          BRANCH OFFICER