Supreme Court - Daily Orders
Kuwer Fibres (P) Ltd. vs Commissioner Of Income Tax Delhi Ii on 13 October, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.1 COURT NO.7 SECTION XIV
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). 22797/2017
(Arising out of impugned final judgment and order dated 20-10-2016 in ITA
No. 163/2001 passed by the High Court Of Delhi At New Delhi)
KUWER FIBRES (P) LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX DELHI II Respondent(s)
Date : 13-10-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. C.S. Aggarwal, Sr. Adv.
Mr. Ravi Pratap Mall, Adv.
Mr. Uma Shankar, Adv.
Mr. Rahul Gupta, AOR
For Respondent(s) Mr. N. Venkataraman, ASG
Mr. Anil Hooda, Adv.
Mr. Navanjay Mahapatra, Adv.
Ms. Vimla Sinha, Adv.
Mr. Jitender Hooda, Adv.
Mr. Shafik Ahmed, Adv.
Mr. Ajay Sharma, Adv.
Ms. Anju, Adv.
Mr. Deepak Kumar, Adv.
Mr. Raj Bahadur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard Mr. C.S. Aggarwal, learned Senior Advocate, appearing for the petitioner and Mr. N. Venkataraman, learned ASG, appearing for the Revenue and having gone through the impugned judgment and order passed by the High Court and the reasoning and the findings recorded and having gone through the order passed by the ITAT as well as the assessment order, it cannot be said that the High Court has committed any error in allowing the appeal and quashing the order passed by the ITAT.
Signature Not Verified We are in complete agreement with the view taken by the High Digitally signed by SNEHACourt.
Date: 2022.10.14 17:52:07 IST Reason:The Special Leave Petition stands dismissed.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR