Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Surat 1 vs M/S Kadodara Power Pvt. Ltd. on 19 November, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.13 Court 6 (Video Conferencing) SECTION III
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). 14902/2020
(Arising out of impugned final judgment and order dated 06-08-2019
in TA No. 383/2019 passed by the High Court Of Gujarat At
Ahmedabad)
PR. COMMISSIONER OF INCOME TAX SURAT 1 Petitioner(s)
VERSUS
M/S KADODARA POWER PVT. LTD. Respondent(s)
(FOR I.R. and IA No.78367/2020-CONDONATION OF DELAY IN FILING )
Date : 19-11-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Jayant K. Sud, ASG
Ms. Gargi Khanna, Adv.
Mr. P.V. Yogeswaran, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that there is a tax effect of only Rs.37,44,780/- but it is covered by the exception since the case was re-opened on the basis of Audit Objection.
List the matter next week.
Liberty is granted to the petitioner to file additional documents.
(MEENAKSHI KOHLI) Signature Not Verified (RENU KAPOOR) ASTT. REGISTRAR-cum-PS Digitally signed by MEENAKSHI KOHLI Date: 2020.11.19 COURT MASTER 17:03:30 IST Reason: