The Commissioner Of Income Tax ... vs M/S Rns Infrastructure Limited on 28 November, 2022

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Supreme Court - Daily Orders

The Commissioner Of Income Tax ... vs M/S Rns Infrastructure Limited on 28 November, 2022

Bench: M.M. Sundresh

     ITEM NO.26                               COURT NO.8                   SECTION IV-A

                                   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(s). 26247/2022

     (Arising out of impugned final judgment and order dated 06-12-2021
     in WA No. 238/2017 passed by the High Court Of Karnataka At
     Bengaluru)

     THE COMMISSIONER OF INCOME TAX (CENTRAL) & ANR.                        PETITIONER(S)

                                                       VERSUS

     M/S RNS INFRASTRUCTURE LIMITED                                         RESPONDENT(S)

     (FOR ADMISSION and I.R. and IA No.136621/2022-CONDONATION OF DELAY
     IN FILING)

     Date : 28-11-2022 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE M.M. SUNDRESH


     For Petitioner(s)                   Mr. Balbir Singh Ld ASG
                                         Ms. Gargi Khanna Adv
                                         Mr. Naman Tandon Adv
                                         Mr. Rupinder Sinhmar Adv
                                         Mr. Shyam Gopal Adv
                                         Mr. Prashant Singh II Adv
                                         Ms. Monica Benjamin, Adv.
                                         Mr. Raj Bahadur Yadav, AOR

     For Respondent(s)                   Mr. Arvind P. Datar, Sr. Adv.
                                         Mr. Senthil Jagadeesan, AOR
                                         Ms. Swathi Sukumar, Adv.
                                         Mr. Sejal Jain, Adv.
                                         Ms. Sonakshi Malhan, Adv.
                                         Ms. Remya Raj, Adv.

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

Signature Not Verified

Delay condoned.

Digitally signed by

NIRMALA NEGI Date: 2022.12.01 19:37:29 IST Reason: Issue notice, returnable in the month of April, 2023.

Notice is accepted by Mr. Senthil Jagadeesan, learned 1 Advocate-on-Record, on behalf of the respondent. Counter affidavit/reply will be filed within four weeks. Rejoinder, if any, will be filed within four weeks after service of counter affidavit/reply.

We clarify that we have not stayed the assessment proceedings and appellate proceedings, which may continue in accordance with law. Any decision in these proceedings would be subject to the outcome of the decision in the present Special Leave Petition.

 (POOJA SHARMA)                                        (KAMLESH RAWAT)
COURT MASTER (SH)                                     COURT MASTER (NSH)




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Supreme Court - Daily Orders