Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Wescare (India) Ltd. on 16 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.17 Court 12 (Video Conferencing) SECTION XII
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). 3245/2022
(Arising out of impugned final judgment and order dated 02-09-2021
in TCA No. 434/2021 passed by the High Court Of Judicature At
Madras)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S WESCARE (INDIA) LTD. Respondent(s)
( IA No.26797/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 16-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. BALBIR SINGH, ASG
Ms. GARGI KHANNA, ADV.
Mr. SHYAM GOPAL, ADV.
Ms. SUHASHINI SEN ADV.
Mr. SIDDHANTH KOHLI ADV.
Mr. UDAI KHANNA ADV.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with C.A. No. 2108 of 2016.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by R Natarajan Date: 2022.03.16 18:09:18 IST Reason: