Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs M/S Rns Infrastructure Limited on 16 January, 2024
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.47 COURT NO.2 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
Petition for Special Leave to Appeal (C) No. 22016/2022
(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.)
Date : 16-01-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Mr. N. Venkatraman, A.S.G. (N/P)
Mr. Raj Bahadur Yadav, AOR
Mr. V. Chandrashekhara Bharathi, Adv.
Mrs. Gargi Khanna, Adv.
Mr. Naman Tondon, Adv.
Mr. Prashant Singh II, Adv.
Mr. Shyam Gopal, Adv.
Mr. Rupender Singhmar, Adv.
For Respondent(s)
Mr. Senthil Jagadeesan, AOR
Mr. Sajal Jain, Adv.
Ms. Sonakshi Malhan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the request made on behalf of the petitioner(s), re-list in July 2024. (DEEPAK GUGLANI) Signature Not Verified (R.S. NARAYANAN) AR-cum-PS Digitally signed by Deepak Guglani Date: 2024.01.16 ASSISTANT REGISTRAR 18:55:21 IST Reason: