Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs M/S Rns Infrastructure Limited on 8 July, 2024
Bench: Sanjay Karol, Sanjay Kumar
SLP(C) No. 22016/2022
ITEM NO.46 COURT NO.2 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 for Special Leave to Appeal (C) No. 22016/2022
(Arising out of impugned final judgment and order dated 06-12-2021
in WA No. 238/2017 passed by the High Court of Karnataka at
Bengaluru)
THE COMMISSIONER OF INCOME TAX (CENTRAL) & ANR. Petitioner(s)
VERSUS
M/S RNS INFRASTRUCTURE LIMITED Respondent(s)
(FOR ADMISSION and I.R.)
Date : 08-07-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s)
Mr. N. Venkatraman, A.S.G. (N/P)
Mr. Raj Bahadur Yadav, AOR
Mr. V. Chandrashekhara Bharathi, Adv.
Mrs. Gargi Khanna, Adv.
Mr. Naman Tondon, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Rupender Singhmar, Adv.
Mr. Shyam Gopal, Adv.
For Respondent(s)
Mr. Ajay Vohra, Sr. Adv.
Mr. Inder Paul Bansal, Adv.
Ms. Niti Richhariya, AOR
Mr. Vivek Bansal, Adv.
Mr. Vishal Chechi, Adv.
Mr. Adarsh Chamoli, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified It is pointed out by the learned counsel for the respondent -
Digitally signed by
Deepak Guglani
Date: 2024.07.11
M/s.
17:02:05 ISTReason: RNS Infrastructure Limited that assessment order has been passed and challenged in appeal by the respondent. 1 SLP(C) No. 22016/2022 In view of the aforesaid position, we are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
We clarify that the dismissal of the special leave petition will not be construed as an observation on the merits of the assessment order and the allegations.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR
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