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Commissioner Of Income Tax I vs M/S U.P. Power Corporation Ltd on 13 April, 2022

Bench: D.Y. Chandrachud, Surya Kant

     ITEM NO.25                                 COURT NO.4                             SECTION XI

                                   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.8054/2018

     (Arising out of impugned final judgment and order dated 08-02-2017
     in ITA No.114/2005 passed by the High Court of Judicature at
     Allahabad, Lucknow Bench)

     COMMISSIONER OF INCOME TAX I                                                  Petitioner(s)

                                                          VERSUS

     M/S U.P. POWER CORPORATION LTD                                                Respondent(s)

     WITH S.L.P.(C) No.8714/2018 (XI)
     S.L.P.(C) No.8716/2018 (XI)
     S.L.P.(C) No.8712/2018 (XI)


     Date : 13-04-2022 These petitions were called on for hearing today.

     CORAM :
                                   HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                   HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)                   Mr.   N. Venkataraman, ASG
                                         Mr.   Rupesh Kumar, Adv.
                                         Mr.   H. Raghvendra Rao, Adv.
                                         Mr.   Devashish Bharukha, Adv.
                                         Mr.   Om Prakash Shukla, Adv.
                                         Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)                   Mr.   Akarsh Garg, Adv.
                                         Mr.   Parth Davar, Adv.
                                         Mr.   Sushant Singhal, Adv.
                                         Mr.   Kaushik Choudhury, AOR

                           UPON hearing the counsel the Court made the following
                                               O R D E R

1 In the facts and circumstances of the present case, we see no reason to entertain the Special Leave Petitions under Article 136 of the Constitution.

2 The Special Leave Petitions are accordingly dismissed.

3 Pending applications, if any, stand disposed of.

                            (CHETAN KUMAR)                          (SAROJ KUMARI GAUR)
                             A.R.-cum-P.S.                             Court Master