Supreme Court - Daily Orders
C.I.T Central-I Mumbai vs Rajendra R Chaturvedi on 23 October, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5002 OF 2012
C.I.T CENTRAL-I MUMBAI APPELLANT(S)
VERSUS
RAJENDRA R CHATURVEDI RESPONDENT(S)
O R D E R
In this appeal, the tax effect is less than Rs. 1 Crore and is covered by Circular No. 3/2018 dated 11.07.2018 as amended by Circular dated 20.08.2018 of the Central Board of Direct Taxes.
The appeal is, accordingly, dismissed.
Pending applications, if any, stand disposed of.
…...…................J. (A.K. SIKRI) …...…................J. (ASHOK BHUSHAN) NEW DELHI, OCTOBER 23, 2018 Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.10.23 18:22:05 IST Reason: 2 ITEM NO.3 COURT NO.4 SECTION IX 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). 5002/2012 C.I.T CENTRAL-I MUMBAI Appellant(s) VERSUS RAJENDRA R CHATURVEDI Respondent(s) WITH SLP(C) No. 20152/2012 (IX) Date : 23-10-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Appellant(s) Mr. Vikramjeet Banerjee, ASG Ms. Swarupama Chaturvedi, Adv. Mr. Arijit Prasad, Adv. Mrs. Anil Katiyar, AOR Mr. B. V. Balaram Das, AOR For Respondent(s) Mr. S. Vasudevan, Adv.
Mr. Aditya Bhattacharya, Adv. Mr. M. P. Devanath, AOR Mr. Kunal Cheema, Adv.
Mr. Amit Sharma, AOR Ms. Aditi Deshpande Parkhi, Adv. Ms. Ayiala Imti, Adv.
UPON hearing the counsel the Court made the following O R D E R Civil Appeal No. 5002/2012:
The appeal is dismissed on the ground of low tax effect. Pending applications, if any, stand disposed of. S.L.P.(C) No. 20152/2012:
The Special Leave Petition is dismissed on the ground of low tax effect.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER (Signed order is placed on the file.)