Supreme Court - Daily Orders
The Commissioner Of Income Tax Iii vs M/S Sasan Power Ltd. on 14 February, 2020
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.58 COURT NO.8 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).23108/2012
(Arising out of impugned final judgment and order dated 06-01-2012
in ITA No.10/2012 passed by the High Court Of Delhi At New Delhi)
THE COMMISSIONER OF INCOME TAX III Petitioner(s)
VERSUS
M/S SASAN POWER LTD. Respondent(s)
Date : 14-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Vikramjit Banerjee, ASG
Mr. Arijit Prasad, Sr. Adv.
Mr. Adit Khurana, Adv.
Mr. Siddhartha Sinha, Adv.
Mr. Om Prakash Shukla, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Ms. Aruna Gupta, AOR
Ms. Preeti Bharadwaj, Adv.
Mr. Siddharth, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of low tax effect.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2020.02.15
12:42:25 IST
Reason: