Supreme Court - Daily Orders
Vinay Kumar Sapra vs State Of Jharkhand on 6 April, 2026
ITEM NO.41 COURT NO.1 SECTION II-A
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 (Crl.) No(s). 1209/2025
[Arising out of impugned judgment and order dated 22-11-2024 in ABA
No. 2973/2024 passed by the High Court of Jharkhand at Ranchi]
VINAY KUMAR SAPRA & ANR. Petitioner(s)
VERSUS
STATE OF JHARKHAND & ANR. Respondent(s)
(IA No. 22060/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 06-04-2026 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
For Petitioner(s) : Mr. Gaurav Aggarwal, Sr. Adv.
Mr. Sumeet Lall, AOR
Mr. Sidhant Kapoor, Adv.
Ms. Palak Rawat, Adv.
For Respondent(s) : Mr. R Basant, Sr. Adv.
Mr. Aditya Chhibber, Adv.
Mr. Amritesh Mishra, Adv.
Mr. Kailashi Uday Kapoor, Adv.
Ms. Neelam Singh, AOR
Mr. Sameer Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. It is stated by Mr. Gaurav Aggarwal, learned senior counsel for the petitioners and is duly acknowledged by Mr. R. Basant, Signature Not Verified Digitally signed by NITIN TALREJA Date: 2026.04.08 learned senior counsel for the complainant that as per paragraph 13:59:29 IST Reason:
9(i) and (ii) of our order dated 01.04.2025, the petitioners have 1 paid a sum of Rs.3.15 crores to respondent No.2. As per the said order, the transfer forms regarding transferring of shares in favour S. of the Name petitioners of are of Place lying with Naturethe of Registrar (Judicial) Proceedings No. Proceedings Proceedings of this Court. Let those forms be accordingly released/handed over
1. FIR No. Dhanbad, This is the concerned to the petitioners.
37/2023 u/s Jharkhand FIR in the instant SLP 420, 409, seeking anticipatory 379, 468, 470 bail.
and 471 IPC
2. However, dated with regard to the liability towards income tax on 15.02.2023 the saleagainst consideration of Rs.3.15 crores paid by the petitioners to Petitioners respondentand No.2, all the parties have agreed to the following:
ancillary orders passed in lieu with “The it petitioners shall bear the burden of tax liability
2. that FIR No.may accrueAsansol, P1 based on valuationfiled this of subject FIR shares 188/2023 u/s Jharkhand against R2 for concerning Waliram Taneja Mines Private Limited based onhis 109, 11UA Rule 120B,of the Income Tax Rules, alleged1962.offences in 406, 409, relation to the company 467, 468 and 471 IPC dated In view of the above, if a demand is raised by the 14.06.2023 against tax authorities on respondent No.2, he will income Respondent inform the same to the petitioners and the petitioners No. 2 will reimburse the tax liability that may befall on respondent No.2.
3. CP No. NCLT Kolkata R2 filed this company 177/KB/2024 petition regarding the filed by control of the company As acknowledged Respondent by respondent No.2, the petitioner has No. 2 for already deposited an amount of INR 34,000 in the account oppression of respondent No.2 in terms of Clause 2(iii) of the mismanagement Settlement Agreement dated 08 March 2025.”
4. Civil Suit District Petitioners filed this [TS] No. Court, seeking declaration
3. As suggested by learned senior counsel for both sides, the 390/2024 Asansol that the Will be deemed titled Vinay to be treated as an following cases pending between the parties are ordered to be Kumar Sapra & instrument of transfer Ors. v. Nand of shares by R2; and closed/quashed/disposed of:
Kumar Taneja permanent injunction filed by against R2 from Petitioners interfering with the company.
5. Cr. M.P No. High Court of Petitioners filed a 822 of 2023 Jharkhand at quashing petition titled Vinay Ranchi before the High Court Kumar Sapra & 2 of Jharkhand at Ranchi Anr v. State for seeking quashing of of Jharkhand FIR 37/2023 & Anr
4. The proceedings arising therefrom are also ordered to be closed/quashed/disposed of.3
5. The Special Leave Petition stands disposed of.
6. Pending application(s), if any, shall stand closed.
(NITIN TALREJA) (PREETHI DILEEP KUMAR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR 4