Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax vs Raj M Virmani on 3 October, 2018

Bench: A.K. Sikri, Ashok Bhushan

                                                         1

     ITEM NO.2                                  COURT NO.4                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).   9947/2015

     (Arising out of impugned final judgment and order dated 18-08-2014
     in ITA No. 652/2008 passed by the High Court Of Karnataka At
     Bengaluru)


     COMMISSIONER OF INCOME TAX & ANR.                                      Petitioner(s)


                                                        VERSUS

     RAJ M VIRMANI                                                          Respondent(s)


     Date : 03-10-2018 This petition was called on for hearing today.


     CORAM :                   HON'BLE MR. JUSTICE A.K. SIKRI
                               HON'BLE MR. JUSTICE ASHOK BHUSHAN


     For Petitioner(s)                    Mr. Vikramjit Banerjee, ASG
                                          Mr. Arijit Prasad, Adv.
                                          Mr. Abhishek, Adv.
                                          Mrs. Anil Katiyar, AOR

     For Respondent(s)                    Mr.   Senthil Jagadeesan, AOR
                                          Ms.   Sonakshi Malhan, Adv.
                                          Ms.   Suriti Chowdhary, Adv.
                                          Ms.   Mrinal Kanwar, Adv.


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

In this special leave petition the tax effect is less than Rs.

1 Crore and is covered by the Circular of CBDT.

The Special Leave Petition is, accordingly, dismissed.

However, it will be open to the Income-Tax Department to seek 15:36:02 IST Reason:

review, if it is pointed out that the tax effect is more than Rs.1  2 Crore.

Pending application(s), if any, stands disposed of accordingly.

(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER