Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 8 vs M/S Royal Western India Turf Club Ltd. on 11 November, 2022
Author: Hima Kohli
Bench: Hima Kohli
1
ITEM NO.10 COURT NO.1 SECTION IX
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).25686/2022
(Arising out of impugned final judgment and order dated 22-12-2021
in ITA No. 26/2018 passed by the High Court of Judicature at
Bombay)
PR. COMMISSIONER OF INCOME TAX 8 Petitioner(s)
VERSUS
M/S ROYAL WESTERN INDIA TURF CLUB LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.131758/2022-CONDONATION OF DELAY
IN FILING)
Date : 11-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Balbir Singh, ASG
Ms. Monica Benjamin, Adv.
Mr. Rajeev Ranjan, Adv.
Mr. Rupender Sinhmar, Adv.
Mr. Shyam Gopal, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s) Mr. Salil Kapoor, Adv.
Mr. Sumit Lalchandani, Adv.
Ms. Ananya Kapoor, Adv.
Mr. Shivam Yadav, Adv.
Mr. Dawneesh Shaktivats, Adv.
Mrs. Mini Gangadharan, Adv.
Mr. Praveen Swarup, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned. Signature Not Verified Digitally signed by 2 We are not inclined to entertain the Special Leave Petition under Article 136 of Sanjay Kumar Date: 2022.11.11 17:33:20 IST Reason: the Constitution. 2
3 The Special Leave Petition is accordingly dismissed.
4 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR