Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 6 vs Modicare Limited on 30 January, 2024
Bench: Pamidighantam Sri Narasimha, Aravind Kumar
ITEM NO.59 COURT NO.16 SECTION XIV
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(s). 13055/2018
(Arising out of impugned final judgment and order dated 14-09-2017
in ITA No. 759/2016 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 6 Petitioner(s)
VERSUS
MODICARE LIMITED Respondent(s)
(IA No. 64082/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 64084/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 30-01-2024 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ARAVIND KUMAR For Petitioner(s) Mr. N. Venkatraman, A.S.G. Mr. Arijit Prasad, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR Mr. H. R. Rao, Adv.
Mr. Navanjay Mahapatra, Adv.
For Respondent(s) Ms. Kavita Jha, AOR Mr. Vaibhav Kulkarni, Adv.
Mr. Udit Naresh, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard the learned counsel appearing for the parties.
We are not inclined to interfere with the impugned judgment and order passed by the High Court. Hence, the Special Leave Petition is dismissed. However, the question of law is left open.Signature Not Verified
Pending applications stand disposed of.Digitally signed by NEETA SAPRA Date: 2024.02.03 12:46:35 IST Reason:
(RASHMI DHYANI PANT) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)