Supreme Court - Daily Orders
Commissioner Of Income Tax Jaipur Ii vs New Delhi State Bank Of India Manager on 26 July, 2022
Bench: M.R. Shah, B.V. Nagarathna
1
ITEM NO.16 COURT NO.11 SECTION XV
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). 12502/2017
(Arising out of impugned final judgment and order dated 14-09-2016
in ITA No. 179/2014 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
COMMISSIONER OF INCOME TAX JAIPUR II Petitioner(s)
VERSUS
STATE BANK OF INDIA Respondent(s)
WITH
SLP(C) No. 1464/2018 (XV)
IA No. 31091/2020 - AMENDMENT IN CAUSE TITLE)
SLP(C) No. 2896/2018 (XV)
SLP(C) No. 12503/2017 (XV)
SLP(C) No. 11559/2018 (XV)
SLP(C) No. 2192/2018 (XV)
SLP(C) No. 2749/2018 (XV)
Date : 26-07-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. V.C. Bharathi, Adv.
Mr. Manish Pushkarna, Adv.
Mohd. Akhil, Adv.
Ms. Rukhmini Bobde, Adv.
Mr. Raj Bahadur Yadav, AOR
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Sanjay Jhanwar, Sr. Adv.
Signature Not Verified
Mr. Rajat Sharma, Adv.
Mr. Abhishek Sharma, Adv.
Digitally signed by R
Natarajan
Date: 2022.07.28
16:58:46 IST
Reason: Mr. Tarun Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
2 Application seeking amendment in cause title is allowed. Feeling aggrieved and dissatisfied with the impugned common judgment and order dated 14.09.2016 passed by the High Court of Judicature for Rajasthan at Jaipur in D.B. Income Tax Appeal No. 179/2014 and other allied tax appeals, the Revenue has preferred the present Special Leave Petitions.
At the outset, it is required to be noted that, while passing the impugned common judgment and order, the High Court has relied upon the decision of the Gujarat High Court dated 05.08.2016 in the case of Principal Commissioner of Income Tax-V vs. Shri Mahila Sewa Sahakari Bank Limited in Tax Appeal No. 531 of 2015. It is reported that against the said decision of the Gujarat High Court, a Special Leave Petition being SLP (C) D. No. 11018 of 2018 was preferred, which has been dismissed by this Court on 09.04.2018.
In that view of the matter when Special Leave Petition against the relied upon judgment has been dismissed, the present Special Leave Petitions also deserve to be dismissed and are, accordingly, dismissed.
Pending applications, if any, stand disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR