Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 7 vs M/S Tally India Pvt. Ltd. on 18 April, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.21 COURT NO.10 SECTION IV-A
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). 5892/2022
(Arising out of impugned final judgment and order dated 06-04-2021
in ITA No. 307/2018 passed by the High Court Of Karnataka At
Bengaluru)
PR. COMMISSIONER OF INCOME TAX 7 & ANR. Petitioner(s)
VERSUS
M/S TALLY INDIA PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 18-04-2022 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. Arijit Prasad, Sr.Adv.
Mr.Merusagar Samantray, Adv.
Mr. P V Yogeswaran, Adv.
Ms. Sunita Sharma, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in this Special Leave Petition. The Special Leave Petition is dismissed accordingly.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (RENU KAPOOR)
COURT MASTER (SH)
Signature Not Verified
BRANCH OFFICER
Digitally signed by
DEEPAK SINGH
Date: 2022.04.19
18:22:27 IST
Reason: