Supreme Court - Daily Orders
Sc Johnson Products Private Limited vs Additional Commissioner Of Income Tax ... on 4 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.32 Court 12 (Video Conferencing) SECTION XIV
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. 9662/2018
(Arising out of impugned final judgment and order dated 08-12-2017
in WP(C) No. 10904/2016 passed by the High Court Of Delhi at New
Delhi)
SC JOHNSON PRODUCTS PRIVATE LIMITED Petitioner(s)
VERSUS
ADDITIONAL COMMISSIONER OF INCOME TAX SPECIAL
RANGE 8 NEW DELHI Respondent(s)
WITH
SLP(C) No. 13560/2018 (XIV)
Date : 04-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. ARVIND P. DATAR, Sr. Adv.
Mr. PRAKASH KUMAR, ADV
Mr. Rahul Gupta, AOR
For Respondent(s) BALBIR SINGH LD ASG
N.K.KARHAIL ADV
M.P.GUPTA ADV
KUMAR SHASHANK ADV
RASHMI MALHOTRA ADV
Mr. Raj Bahadur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
Shri Arvind P. Datar, learned Senior Advocate appearing on behalf of the petitioner seeks permission to place on record the compilation of the judgments to be relied upon.
Put up on 05.04.2022.
In the meantime, the compilation of the judgments to be relied upon to be placed on record and also to be sent at e-mail addresses Signature Not Verified [email protected] and [email protected] Digitally signed by R Natarajan Date: 2022.03.05 13:54:31 IST Reason: (NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER