Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs M/S H.D. Enterprise on 30 July, 2021
Bench: Uday Umesh Lalit, Ajay Rastogi
ITEM NO.12 Court 3 (Video Conferencing) SECTION III
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). 6592/2021
(Arising out of impugned final judgment and order dated 02-12-2020
in TA No. 357/2020 passed by the High Court of Gujarat at
Ahmedabad)
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S H.D. ENTERPRISE Respondent(s)
(FOR ADMISSION and I.R.)
Date : 30-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. N. Venktraman, Ld. ASG
Mr.H.R.Rao, Advocate
Mr. B.K. Satija, Advocate
Ms. Rekha Pandey, Advocate
Mr. Ankur Talwar, Advocate
Mr.Raj Bahadur yadav, Adv.
Mr. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. N. Venkatraman, learned Additional Solicitor General in support of the petition.
We are not inclined to exercise our jurisdiction under Article 136 (1) of the Constitution of India.
The Special Leave Petition is dismissed. Pending applications, if any, shall stand disposed Signature Not Verified of.
Digitally signed by Indu Marwah Date: 2021.07.31 13:59:10 IST Reason:(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER