Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Gujarat Maritime Board on 6 August, 2021
Bench: Uday Umesh Lalit, Ajay Rastogi
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ITEM NO.5+40+41 COURT NO.3 SECTION III
(HEARING THROUGH VIDEO CONFERENCING)
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.4636/2021
(Arising out of impugned final judgment and order dated 28-09-2020
in TA No.159/2020 passed by the High Court Of Gujarat At Ahmedabad)
THE COMMISSIONER OF INCOME TAX (EXEMPTIONS) Petitioner(s)
VERSUS
GUJARAT MARITIME BOARD Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.40347/2021 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(C) No.4723/2021 (III)
(FOR ADMISSION and I.R.; and, IA No.41143/2021 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.7854/2021 (III)
(FOR ADMISSION and I.R.; and, IA No.69745/2021 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.11683/2021 (III)
(FOR ADMISSION and I.R.; and, IA No.90519/2021 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.4678/2021 (III)
(FOR ADMISSION and I.R.; and, IA No.40684/2021 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 06-08-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Signature Not Verified
Mr. Vikramjeet Banerjee, ASG
Mr. D.L. Chidananda, Adv.
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.08.07
13:49:29 IST
Reason: Mr. H.R. Rao, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Raj Bahadur Yadav, AOR
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For Respondent(s) Mr. Gursharan H. Virk, Adv.
Ms. Misha Rohatgi Mohta, AOR
Mr. Nakul Mohta, Adv.
Ms. Simranjit H. Virk, Adv.
Mr. Devansh Srivastava, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Our attention is invited to the order dated 16.04.2021 passed by this Court in SLP (Civil) No.4612 of 2021. Said matter is to come up on 24.08.2021.
Issue notice in all these matters, returnable on 24.08.2021. Mr. Gursharan H. Virk, learned Advocate appearing on behalf of the respondent on caveat accepts notices. He prays for and is granted a week’s time to put in the affidavit in response. Rejoinder, if any, be filed within a week thereafter. List all these matters alongwith SLP (Civil) No.4612 of 2021 before the appropriate Court after seeking requisite directions from the Hon’ble the Chief Justice of India.
(MUKESH NASA) (VIRENDER SINGH)
COURT MASTER BRANCH OFFICER