Supreme Court - Daily Orders
M/S Daimler India Commercial Vehicles ... vs Deputy Commissioner Of Income Tax ... on 25 March, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.5 Court 16 (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). 4056/2022
(Arising out of impugned final judgment and order dated 19-08-2021
in WA No. 1616/2018 for assessment year 2009-10 passed by the High
Court Of Judicature At Madras)
M/S DAIMLER INDIA COMMERCIAL VEHICLES PRIVATE LIMITED Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX CORPORATE CIRCLE 1(1) & ANR.
Respondent(s)
(FOR ADMISSION and I.R. )
Date : 25-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order and hence, the petition for special leave to appeal is dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified (SONIA BHASIN) (DIPTI KHURANA) Digitally signed by Anita Malhotra Date: 2022.03.26 COURT MASTER (SH) COURT MASTER (NSH) 12:41:32 IST Reason: