Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Sociedade De Fomento Industrial ... on 3 December, 2021
Bench: D.Y. Chandrachud, A.S. Bopanna
1
ITEM NO.28 Court 4 (Video Conferencing) 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).6730/2021
(Arising out of impugned final judgment and order dated 22-10-2020
in TA No. 23/2012 passed by the High Court of Judicature at Bombay
At Goa)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S SOCIEDADE DE FOMENTO INDUSTRIAL PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP(C) No. 5940/2021 (IX)
SLP(C) No. 6201-6202/2021 (IX)
(FOR ADMISSION and I.R.)
SLP(C) No. 8001-8002/2021 (IX)
(FOR ADMISSION and I.R.)
SLP(C) No. 6854-6855/2021 (IX)
(FOR ADMISSION and I.R.)
Date : 03-12-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. Rupesh Kumar, Adv.
Mr. B.K. Satija, Adv.
Mr. Manish Puskarna, Adv.
Mr. P.V. Yogeshwaran, Adv.
Mr. Mohammed Akhil, Adv.
Ms. Diksha Rai, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
Signature Not Verified
Mr. Rafique Dada Sr. Adv.
Mr. Yashraj Singh Deora, AOR
Digitally signed by
Sanjay Kumar
Date: 2021.12.04
13:25:18 IST
Reason: Ms. Jasmin Amalsadvala, Adv.
Mr. Nishant Thakkar, Adv.
Ms. Sonal Mashankar, Adv.
Ms. Prakriti Roy, Adv.
Mr. Yashraj Singh Deora, AOR
2
UPON hearing the counsel the Court made the following
O R D E R
1 List the Special Leave Petitions on a non-miscellaneous day on 25 January 2022. 2 Learned counsel for the parties shall file a brief note of submissions one week before the next date of listing, which shall also be emailed to [email protected].
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER