Supreme Court - Daily Orders
Principal Commissioner Of Income Tax I, ... vs Bajaj Alliance General Insurance Co Ltd on 23 January, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.47 COURT NO.14 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). 26813/2019
(Arising out of impugned final judgment and order dated 02-04-2019
in ITA No. 250/2017 passed by the High Court of Judicature at
Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX I, PUNE Petitioner(s)
VERSUS
BAJAJ ALLIANCE GENERAL INSURANCE CO LTD Respondent(s)
Date : 23-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Mr. Sanjay Jain, A.S.G.
Mr. Shashank Bajpai, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Yuvraj Sharma, Adv.
Mr. Arkaj Kumar, Adv.
Ms. Tanya Aggarwal, Adv.
Mr. Prasenjit Sarkar, Adv.
Ms. Meena Devi, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s) Mr. Pawan Shukla, Adv.
Ms. Indira Goswami, Adv.
Mr. Aman S. Sharma, Adv.
Ms. Akanksha Tyagi, Adv.
Mr. Raja Ram, Adv.
Ms. Praveena Gautam, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated on behalf of Petitioner to Signature Not Verified adjourn the matters on personal ground, matters are adjourned. As Digitally signed by Neelam Gulati Date: 2023.01.25 prayed, list after two weeks. 10:32:15 IST Reason:
(NEELAM GULATI) (MATHEW ABRAHAM) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)