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Supreme Court - Daily Orders

Commissioner Of Income Tax-Ii vs Motta Constructions Pvt Ltd on 18 September, 2018

Bench: A.K. Sikri, Ashok Bhushan

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                                      IN THE SUPREME COURT OF INDIA
                                      CIVIL APPELLATE JURISDICTION


                                   CIVIL APPEAL   NO(S).   1299-1305/2013


     COMMISSIONER OF INCOME TAX-II                                       APPELLANT(S)


                                                     VERSUS


     MOTTA CONSTRUCTIONS PVT LTD                                         RESPONDENT(S)



                                                  O R D E R

In these appeals the tax effect is less than Rs. 1 crore and it also appears that they do not come under any exception provided in Para 10 of the Circular dated 11.07.2018 as amended by Circular dated 20.08.2018.

These appeals are, accordingly, dismissed. However, it will be open to the Income-Tax Department to seek revival if the Department finds that these cases are covered under any exception of the said Circular.

......................J. [A.K. SIKRI] Signature Not Verified ......................J. Digitally signed by ASHWANI KUMAR Date: 2018.09.22 [ASHOK BHUSHAN] 11:52:00 IST NEW DELHI;

Reason:

SEPTEMBER 18, 2018.
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ITEM NO.42                COURT NO.5                SECTION III

                S U P R E M E C O U R T O F     I N D I A
                        RECORD OF PROCEEDINGS

Civil Appeal No(s). 1299-1305/2013 COMMISSIONER OF INCOME TAX-II Appellant(s) VERSUS MOTTA CONSTRUCTIONS PVT LTD Respondent(s) WITH C.A. No. 4390/2016 (XII-A) C.A. No. 7328/2016 (XII-A) C.A. No. 10452/2016 (XII-A) SLP(C) No. 22242/2017 (XII-A) C.A. No. 1512/2018 (XII-A) Date : 18-09-2018 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Appellant(s) Mr. Vikramjit Banerjee, ASG Mr. Arijit Prasad, Adv.
Mr. Shubhendu Anand, Adv.
Mr. Siddhartha Sinha, Adv. Mr. Abhishek, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Mr. A. Subba Rao, AOR Mr. Mohit Bakshi, Adv.
Mr. Dheeraj Nair, AOR UPON hearing the counsel the Court made the following O R D E R C.A. No. 4390/2016, C.A. No. 7328/2016, C.A. No. 10452/2016, SLP(C) No. 22242/2017, C.A. No. 1512/2018. List in the usual course as the tax effect is more than Rs. 1 Crore.
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Civil Appeal No(s). 1299-1305/2013. The appeals are dismissed in terms of the signed order. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)