Supreme Court - Daily Orders
Subrata Bhattacharya vs Securities And Exchange Board Of India on 14 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.10 COURT NO.6 SECTION XVII
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. 13301/2015
SUBRATA BHATTACHARYA Appellant(s)
VERSUS
SECURITIES AND EXCHANGE BOARD OF INDIA Respondent(s)
(IA No.64555/2017-APPROPRIATE ORDERS/DIRECTIONS and IA
No.65030/2017-PERMISSION TO FILE APPLICATION FOR DIRECTION FOR
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 1/2015 FOR
STAY APPLICATION ON IA 2/2015 FOR [PERMISSION TO FILE ANNEXURES]
ON IA 3/2016 FOR INTERVENTION APPLICATION ON IA 12/2016 FOR
INTERVENTION APPLICATION ON IA 19/2016 FOR [I/A FOR DIRECTION] ON
IA 16558/2017 FOR [I A FOR INTERVENTION AND STAY ] ON IA
19713/2017 FOR INTERVENTION APPLICATION ON IA 22/2017 FOR [I A FOR
DIRECTION ] ON IA 22042/2017 FOR [I A FOR DIRECTION] ON IA
36792/2017 FOR [I A FOR IMPLEADMENT] ON IA 36788/2017 FOR [I/A
FOR DIRECTION] ON IA 36786/2017 FOR [I/A FOR IMPLEADMENT] ON IA
36785/2017 and IA No.75361/2017-MODIFICATION OF COURT ORDER and IA
No.78092/2017-impleading party and IA
No.78094/2017-CLARIFICATION/DIRECTION and IA
No.79970/2017-impleading party and IA No.79973/2017-APPROPRIATE
ORDERS/DIRECTIONS and IA No.85882/2017-CLARIFICATION/DIRECTION and
IA No.101649/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.117053/2017-impleading party and IA
No.117057/2017-CLARIFICATION/DIRECTION and IA No./- and IA
No.118905/2017-INTERVENTION APPLICATION and IA
No.118909/2017-APPROPRIATE ORDERS/DIRECTIONS)
WITH
W.P.(C) No. 500/2015 (X)
C.A. No. 13319/2015 (XVII)
(With IA 1/2015 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA 2/2015 - FOR EX-PARTE STAY and IA 3/2015 - FOR
PERMISSION TO FILE ANNEXURES)
C.A. No. 13394/2015 (XVII)
(With IA 2/2015 - FOR PERMISSION TO FILE ANNEXURES, IA 4/2015 - FOR
Signature Not Verified
PERMISSION TO FILE ANNEXURES, IA 5/2016 - FOR INTERVENTION
Digitally signed by
NIDHI AHUJA
Date: 2017.11.14
APPLICATION, IA 6/2015 - FOR STAY APPLICATION and IA 35762/2017 -
17:22:41 IST
Reason:
FOR IMPLEADMENT AND DIRECTION)
C.A. No. 13410/2015 (XVII)
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C.A. No. 13301/2015 etc.
(With IA 1/2015 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA 2/2015 - FOR EX-PARTE STAY)
T.C.(C) No. 134/2015 (XVI -A)
W.P.(C) No. 640/2016 (X)
(IA No.102672/2017-CLARIFICATION/DIRECTION and IA
No.107462/2017-PERMISSION TO FILE APPLICATION FOR DIRECTION)
W.P.(C) No. 613/2016 (X)
T.C.(C) No. 31/2016 (XVI -A)
T.C.(Crl.) No. 1/2016 (XVI -A)
T.C.(Crl.) No. 2/2016 (XVI -A)
T.C.(Crl.) No. 3/2016 (XVI -A)
T.C.(C) No. 30/2016 (XVI -A)
Date : 14-11-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Parties
Mr. Niraj Kishan Kaul, Sr. Adv.
Mr. Aman Vachher, Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Abhishek Chauhan, Adv.
Mr. Arun Nagar, Adv.
Ms. Anshu Vachher, Adv.
Mr. Satish Vig, AOR
Mr. Rajesh P., AOR
Mr. Hrishikesh Baruah, AOR
Mr. Ramesh Gupta, Sr. Adv.
Mr. Hrishikesh Baruah, Adv.
Mr. Siddhant Kaushik, Adv.
Ms. Radhika Gupta, Adv.
Mr. Pranav Jain, Adv.
Mr. C. P. Chandrasekharan, Adv.
Mr. Somiran Sharma, AOR
Mr. Samir Rohtagi, Adv.
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C.A. No. 13301/2015 etc.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mr. E. C. Agrawala, AOR
Mr. Abhishek Sharma, Adv.
Ms. Shalu Sharma, AOR
Mr. R. S. Suri, Sr. Adv.
Ms. Pallavi Tayal Chadda, Adv.
Mr. Avinash Kumar, Adv.
Mr. Varun Khanna, Adv.
Mr. Rajesh P., Adv.
Mr. Shantanu Kumar, Adv.
Mr. Narsingh N. Rai, Adv.
Mr. Maninder Singh, ASG.
Mr. R. Balasubramanian, Adv.
Ms. Ranjana Narayan, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Santosh Kr. Vishwakarma, Adv.
Ms. Aarti Sharma, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Arvind P. Datar, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
Ms. Kanika Kalaiyarasan, Adv.
M/S. K J John And Co, AOR
Mr. Sudarshan Singh Rawat, AOR
Mr. Prakash Kumar Singh, AOR
Ms. Anuradha Mutatkar, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. P. S. Patwalia, Sr. Adv.
Mr. Avijit Mani Tripathi, Adv.
Mr. Amit Kumar, AOR
Ms. Amrita Kameshwar Srivastava, Adv.
Mrs. Anil Katiyar, AOR
Mr. Vinod Sharma, AOR
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C.A. No. 13301/2015 etc.
Mr. Suren Uppal, Adv.
Mr. Amit Singh, Adv.
Mr. Aviral Kashyap, AOR
Ms. Akanksha Goel, Adv.
Mr. Sumit Bansal, Adv.
Mr. Gagan Gupta, AOR
Mr. Hetu Arora Sethi, AOR
Mr. Avinash Kumar, AOR
Mr. Rameshwar Prasad Goyal, AOR
Dr. Adish C. Aggarwala, Adv.
Mr. Aditya Singh, AOR
Mr. Amish Aggarwal, Adv.
Mr. Shantanu Kumar, AOR
Mr. Rajiv Ranjan Dwivedi, AOR
Bj Law Offices, AOR
Mr. Prashant Bhushan, AOR
Mr. Anjani Kumar Mishra, AOR
Mr. P. S. Sudheer, AOR
Mr. T. Sudhaker, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The matters be listed tomorrow, the 15 th of November, 2017.
Interlocutory Application No. 85882 of 2017 In order dated 04.08.2012, this Court while considering sale of properties, also give the following directions:
“TDS may be deducted by the Committee and credited to a separate account of PACL Ltd. towards TDS.” 4 C.A. No. 13301/2015 etc. In this application, it is pointed out that as per the provisions of Income Tax Act, TDS has to be deducted by the purchaser under Section 194A of the said Act. Therefore, modification of the aforesaid direction is sought to bring it in line with the aforesaid provision.
The prayer made in this behalf appears to be justified. We accordingly, substitute the aforequoted lines with the following lines:
“TDS may be deducted by the purchaser under Section 194A and Form 26QB of the Income Tax Act showing PACL Ltd. as owner.” The interlocutory application stands disposed of.
(NIDHI AHUJA) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
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