Supreme Court - Daily Orders
Commissioner Of Income Tax Delhivi vs Motor And General Finance Ltd. on 26 April, 2023
Bench: M.R. Shah, C.T. Ravikumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3152 OF 2012
COMMISSIONER OF INCOME TAX DELHI VI ...Appellant(s)
Versus
MOTOR AND GENERAL FINANCE LTD. …Respondent(s)
O R D E R
The tax effect in the present appeal is reported to be Rs.25,00,000/- (Rupees Twenty Five Lakhs only), which is below the limit to prefer an appeal before this Court.
On the aforesaid ground alone and keeping the question of law, if any, open, the present appeal stands dismissed/ disposed of on the ground of low tax effect.
......................... J.
(M.R. SHAH) ........................ J.
(C.T. RAVIKUMAR) New Delhi;
April 26, 2023.
Signature Not Verified Digitally signed by Neetu Sachdeva Date: 2023.04.29 12:36:48 IST Reason: ITEM NO.110 COURT NO.4 SECTION XIV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 3152/2012 COMMISSIONER OF INCOME TAX DELHI VI Appellant(s) VERSUS MOTOR AND GENERAL FINANCE LTD. Respondent(s)
Date : 26-04-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Appellant(s) Mr. N Venkatraman, A.S.G. (Not present) Mr. Arijit Prasad, Sr. Adv. Mr. V Chandrashekhara Bharathi, Adv. Mr. Rupesh Kumar, Adv.
Mr. Anita Sahni, Adv.
Mr. A K Kaul, Adv.
Mr. Adit Khorana, Adv.
Ms. Aakansha Kaul, Adv.` Ms. Anita Sahani, Adv.
For Respondent(s) Mr. V. N. Raghupathy, AOR Mr. V.N. Jha, Adv.
Mr. Sunil Moghan, Adv.
Mr. Manendra pal Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed/disposed of in terms of the signed order.
Pending application(s) shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)