Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 3 vs Shapoorji Pallonji And Co. Ltd. on 15 July, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.26 COURT NO.8 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. 11299/2022
(Arising out of impugned final judgment and order dated 04-03-2020
in ITA No. 1298/2017 passed by the High Court of Judicature at
Bombay)
PR. COMMISSIONER OF INCOME TAX 3 Petitioner(s)
VERSUS
SHAPOORJI PALLONJI AND CO. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.89533/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 15-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. N. Venkataraman, ASG.
Mr. Navanjay Mahapatra, Adv.
Mr. Shashank Bajpai, Adv.
Mr. P. V. Yogeswaran, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition will stand dismissed. Pending application stands disposed of.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2022.07.16
12:44:31 IST
Reason: