Supreme Court - Daily Orders
Ideal Associates vs The Assistant Commissioner Of Income ... on 14 July, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.10 COURT NO.8 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. 10938/2022
(Arising out of impugned final judgment and order dated 07-04-2022
in WP No. 879/2022 passed by the High Court of Judicature at
Bombay)
IDEAL ASSOCIATES Petitioner(s)
VERSUS
THE ASSISTANT COMMISSIONER OF
INCOME TAX-CIRCLE 20(1)(3) & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.86501/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.86500/2022-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 14-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. Devendra H. Jain, Adv.
Ms. Radha Halbe, Adv.
Mr. Rajat Mittal, AOR
Mr. Suprateek Neogi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications stand disposed of.
(NIDHI AHUJA) (RENU KAPOOR) Signature Not Verified AR-cum-PS ASSISTANT REGISTRAR Digitally signed by Nidhi Ahuja Date: 2022.07.15 16:49:50 IST Reason: