Supreme Court - Daily Orders
Malco Energy Ltd vs Assistant Commissioner Of Income Tax ... on 17 April, 2025
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.15 COURT NO.4 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). 10308-
10309/2025
[Arising out of impugned final judgments and orders dated 04-02-
2025 in IA(L) No. 2959/2025 in Income Tax Appeal (L) No.1289/2024
and dated 10-02-2025 in IA(L) No. 2959/2025 in Income Tax Appeal
(L) No.1289/2024 passed by the High Court of Judicature at Bombay]
MALCO ENERGY LTD. Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME-TAX,
CIRCLE 2(1)(1), MUMBAI & ANR. Respondent(s)
(IA No. 91105/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 91109/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 17-04-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s): Mr. Ajay Vohra, Sr. Adv.
Mr. Neeraj Jain, Adv.
Mr. Aniket Deepak Agrawal, AOR
Mr. Deepesh Jain, Adv.
Mr. Abhisek Singhvi, Adv.
For Respondent(s):
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel appearing for the petitioner.
No case for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petitions are accordingly Signature Not Verified dismissed.
Digitally signed by ASHISH KONDLE Date: 2025.04.19Pending applications also stand disposed of. 16:01:23 IST Reason:
(ASHISH KONDLE) (AVGV RAMU) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)