Supreme Court - Daily Orders
M/S Sinhgad Technical Education ... vs Principal Commissioner Of Income Tax ... on 4 May, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.21 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). 8595/2023
(Arising out of impugned final judgment and order dated 31-03-2023
in IA No. 4343/2022 passed by the High Court of Judicature at
Bombay)
M/S SINHGAD TECHNICAL EDUCATION SOCIETY Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) PUNERespondent(s)
(FOR ADMISSION and I.R. and IA No.85408/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.85409/2023-EXEMPTION FROM
FILING O.T. )
Date : 04-05-2023 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) Ms. Bina Madhavan, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Mr. Tushar Singh, Adv.
M/S. Lawyer S Knit & Co, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is pointed out that the assessee - petitioner’s special leave petition in respect of an identical order which declined to grant interim relief in pending income tax appeals, i.e. SLP (C) No. 8664 of 2023, is pending. The Court had granted time to the petitioner to pay tax arrears by way of eight equal installments, that special leave petition pertains to AY 2008-2009. Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.05.06 The present petitions concerns AY 2009-2010. 12:48:53 IST Reason:
SLP (C) No(s). 8595/2023 1 of 2 In SLP (C) No. 8664 of 2023, the Court had on 28.04.2023 passed the following order:
“We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
However, at the request of the learned counsel for the petitioner, we grant time to the petitioner for payment of arrears by way of eight equal monthly installments, beginning from 01.05.2023 till 01.12.2023.
Pending application(s), if any, shall stand disposed of.” Following the same order, the petitioner is hereby granted time to pay tax arrears by way of eight equal monthly installments, starting from 08.05.2023 till 01.12.2023.
The special leave petition is disposed of. All pending applications are disposed of.
(NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) SLP (C) No(s). 8595/2023 2 of 2