Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs M/S Krishak Bharati Cooperative Ltd. on 16 May, 2023
Bench: Surya Kant, C.T. Ravikumar
ITEM NO.23 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
SPECIAL LEAVE PETITION (CIVIL) ……………...Diary No(s).16739/2023
(Arising out of impugned final judgment and order dated 20-12-2021
in ITA No.177/2021 passed by the High Court of Delhi at New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) 3 Petitioner(s)
VERSUS
M/S KRISHAK BHARATI COOPERATIVE LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.91086/2023-CONDONATION OF DELAY
IN FILING and IA No.91088/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 16-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Balbir Singh, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Shashank Bajpai, Adv.
Ms. Monica Benjamin, Adv.
Mr. Udai Khanna, Adv.
Mr. Naman Tondon, Adv.
Mr. Vedansh Anand, Adv.
Mr. Jai Vardhan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Issue notice.
3. Tag with C.A.No.836 of 2018.
(SATISH KUMAR YADAV) Signature Not Verified (PREETHI T.C.) DEPUTY REGISTRAR Digitally signed by COURT MASTER (NSH) satish kumar yadav Date: 2023.05.16 18:23:39 IST Reason: