Supreme Court - Daily Orders
M/S. Dynamic Orthopedics Pvt. Ltd. vs Commissioner Of Income Tax, Cochin on 25 September, 2019
Bench: R. Banumathi, A.S. Bopanna, Hrishikesh Roy
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ITEM NO.101 COURT NO.6 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 8419/2003
M/S. DYNAMIC ORTHOPEDICS PVT. LTD. Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX, COCHIN Respondent(s)
WITH
SLP(C) No. 10373/2011 (IV-B)
SLP(C) No. 10361/2011 (IV-B)
C.A. No. 5839/2013 (III-A)
C.A. No. 10797/2014 (III-A)
(with I.A. No. 2/2016 i.e. amendment of cause title)
SLP(C) No. 36425/2014 (XI)
Date : 25-09-2019 These appeals were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Appellant(s) Mr. Debesh Panda,Adv.
(CA 8419/2003) Ms. Akriti Kataria,Adv.
Mr. R. Gopalakrishnan, AOR
(SLP 10373/2011) Mr. Arijit Prasad,Sr.Adv.
SLP 10361/2011, Mr. Zoheb Hossain,Adv.
CA 5839/2013 Mr. H. Raghavendra Rao,Adv.
CA No. 10797/2014 Mrs.Anil Katiyar,AOR
SLP 36425/2104) Mr. B.V. Balaram Das,Adv.
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2019.10.04
For Respondent(s) Mr. Arijit Prasad,Sr.Adv.
16:47:33 IST
Reason:
(CIT) Mr. Zoheb Hussain,Adv.
Mr. H. Raghavendra Rao,Adv.
Mrs.Anil Katiyar,AOR
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Mr. B.V. Balaram Das,Adv.
Mr. Sachit Jolly,Adv.
Mr. B.R. Menon,ADv.
Mr. Rohit Garg,Adv.
Ms. B. Vijayalakshimi Menon,Adv.
In C.A.5839/2013 Mr. Ajay Vohra,Sr.Adv.
& CA 10797/2014 Mr. Aniket D. Agrawal,Adv.
Ms. Kavita Jha,AOR
In SC 10373/11 & Mr. Sachit Jolly,Adv.
SC 10361/2011 Mr. B.R. Menon,Adv.
Mr. Rohit Garg,Adv.
Ms. B. Vijayalakshmi Menon, AOR
Dr. Rakesh Gupta,Adv.
Mr. Ambhoj Kumar Sinha, AOR
Mr. Somil Aggarwal,Adv.
Ms. Monika Ghai,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No. 8419/2003 We have heard the arguments advanced by Mr. Debesh Panda, learned counsel appearing on behalf of the appellant-assessee in Civil Appeal No. 8419 of 2003.
We have heard Mr. Arijit Prasad, learned senior counsel appearing on behalf of the respondent-Department at length. On 24th September, 2019, we have heard the submissions of Mr. Ajay Vohra, learned senior counsel appearing for the respondent(s)- assessee(s) in Civil Appeal No. 5839 of 2013 and Civil Appeal No. 10797 of 2014.
Hearing concluded.
Judgment reserved.
Learned counsel for the parties are permitted to file written submissions.
3SLP(C)No. 10373 of 2011, SLP(C)No. 10361 of 2011, C.A. No. 5839 of 2013, C.A. No. 10797 of 2014 and SLP(C)No. 36425 of 2014 By a speaking order all the above mentioned special leave petitions and civil appeals were disposed of by dictating the order in the open Court as the matters were covered by the Circular No. 17/2019 of CBDT dated 08.08.2019 citing the tax effect. While the order was at the approval stage and was yet to be uploaded, Hon'ble Court directed that the matters be listed on 01.10.2019 at 2.15 p.m. for further hearing and clarification. In view of above, list the matters on 1.10.2019 at 2.15 p.m. (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER