Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax I Mumbai vs Hindustan Unilever Ltd on 21 April, 2023

Bench: S. Ravindra Bhat, Dipankar Datta

     ITEM NO.38                            COURT NO.13                 SECTION IX

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

     Petition(s) for Special Leave to Appeal (C)                 No(s).   8217/2015

     (Arising out of impugned final judgment and order dated 01-04-2014
     in ITA No. 5794/2010 passed by the High Court of Judicature at
     Bombay)

     COMMISSIONER OF INCOME TAX I MUMBAI                               Petitioner(s)

                                                  VERSUS

     HINDUSTAN UNILEVER LTD                                            Respondent(s)

     Date : 21-04-2023 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                           HON'BLE MR. JUSTICE DIPANKAR DATTA

     For Petitioner(s)              Mr. K M Natraj, A.S.G.
                                    Mr. Arijit Prasad, Sr. Adv.
                                    Mr. Raj Bahadur Yadav Aor, Adv.
                                    Mr. Rupesh Kumar, Adv.
                                    Mr. Sridhar Potaraju, Adv.
                                    Mr. Madhav Singhal, Adv.
                                    Mr. Raj Bahadur Yadav, AOR
                                    Mr. Sundeep Pandhi, Adv.
                                    Mr. Vivasvan Gautam, Adv.
                                    Mr. Inderjeet Prasad, Adv.
                                    Mr. Vijaynand Tripathi, Adv.

     For Respondent(s)               Miss Geetanjali Mohan, AOR
                                     Mr. Satyen Sethi, Adv.
                                     Ms. Geetanjali Mohan, Adv.
                                     Mr. Arta Trana Panda, Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

At the request of learned counsel for the parties, list this matter after two weeks.

(NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)