Supreme Court - Daily Orders
Pr. Commissioner Of Income ... vs M/S Jay Iron And Steel Ltd. on 4 July, 2023
Bench: B.V. Nagarathna, Prashant Kumar Mishra
ITEM NO.14 COURT NO.16 SECTION XIV
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). 16171/2023
(Arising out of impugned final judgment and order dated 26-09-2022
in ITA No. 361/2022 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX,(CENTRAL)2 Petitioner(s)
VERSUS
M/S JAY IRON AND STEEL LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.95905/2023-CONDONATION OF DELAY
IN FILING and IA No.95904/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
WITH
Diary No(s). 17570/2023 (XIV)
(FOR ADMISSION and I.R. and IA No.109719/2023-CONDONATION OF DELAY
IN FILING and IA No.109717/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 04-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. N Venkataraman, A.S.G.
Mr. Arijit Prasad, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Mrs. Gargi Khanna, Adv.
Mr. Navanjay Mahapatra, Adv.
Mr. Ashok Panigrahi, Adv.
Mr. Rajesh Kumar Singh, Adv.
Mr. Vijay Nand Tripathi, Adv.
Mr. Vivasvan Gautam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned Additional Solicitor General submits that the issues raised in these special leave petitions Signature Not Verified are covered Digitally signed by Neetu Sachdeva by the judgment of this Court in Civil Date: 2023.07.05 17:43:21 IST Reason:
Appeal No. 6580 of
2021 (Principal Commissioner of Income Tax, Central-3 v/s.
contd..
- 2 -
Abhisar Buildwell P. Ltd.) rendered on 24.04.2023 by a Co- ordinate Bench of this Court. In the circumstances, the special leave petitions stand disposed of in terms of the said judgment.
Pending applications shall stand disposed of. (NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)