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Commissioner Of Income Tax, Kochi vs M/S Cochin Malabar Estates And ... on 12 September, 2022

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.7                               COURT NO.12                  SECTION XI-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).    12567/2022

     (Arising out of impugned final judgment and order dated                     28-10-2021
     in ITA No. 179/2014 passed by the High Court of                             Kerala at
     Ernakulam)

     COMMISSIONER OF INCOME TAX, KOCHI                                     Petitioner(s)

                                                     VERSUS

     M/S COCHIN MALABAR ESTATES AND INDUSTRIES LTD.                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.97418/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 12-09-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)
                                       Mr.   Balbir Singh, Ld. ASG
                                       Mr.   Shashank Bajpai, Adv.
                                       Mr.   Shyam Gopal, Adv.
                                       Mr.   Digvijay Dam, Adv.
                                       Ms.   Monica Benjamin, Adv.
                                       Mr.   Prasenjeet Mohapatra, Adv.
                                       Mr.   Samarvir Singh, Adv.
                                       Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                 O R D E R

We do not find any good ground and reason to interfere with the impugned judgment and hence, the petition for special leave to appeal is dismissed.

Pending application(s), if any, stand disposed of.

                (SONIA BHASIN)                                      (R.S. NARAYANAN)
                COURT MASTER (SH)                                  COURT MASTER (NSH)