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Supreme Court - Daily Orders

Pr. Commissioner Of Income Tax vs Monnet Ispat And Energy Ltd. on 10 August, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

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     ITEM NO.60                      COURT NO.9                  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).     6483/2018

     (Arising out of impugned final judgment and order dated 04-09-2017
     in ITA No. 543/2017 passed by the High Court Of Delhi At New Delhi)

     PR. COMMISSIONER OF INCOME TAX                               Petitioner(s)

                                            VERSUS

     MONNET ISPAT AND ENERGY LTD.                                 Respondent(s)

     WITH

     SLP(C) No. 6487/2018 (XIV)

     SLP(C) No. 6488/2018 (XIV)
     (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
     31154/2018)

     SLP(C) No. 6590/2018 (XIV)

     Diary No(s). 4692/2018 (XIV)
     (FOR CONDONATION OF DELAY IN FILING ON IA 32173/2018)

     Diary No(s). 4781/2018 (XIV)
     (FOR CONDONATION OF DELAY IN FILING ON IA 34964/2018
     FOR CONDONATION OF DELAY IN REFILING ON IA 34965/2018)

     SLP(C) No. 6490/2018 (XIV)

     SLP(C) No. 8382/2018 (XIV)

     Diary No(s). 5210/2018 (XIV)
     (FOR CONDONATION OF DELAY IN FILING ON IA 34695/2018)

     Diary No(s). 6122/2018 (XIV)
     (FOR CONDONATION OF DELAY IN FILING ON IA 33578/2018)

     SLP(C) No. 6492/2018 (XIV)

     SLP(C) No. 6489/2018 (XIV)
     (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
Signature Not Verified


     30223/2018)
Digitally signed by R
NATARAJAN
Date: 2018.08.13
16:46:07 IST
Reason:

     SLP(C) No. 6493/2018 (XIV)

     SLP(C) No. 8187/2018 (XIV)
     SLP(C) No. 8380/2018 (XIV)
                                       2

Diary No(s). 7050/2018 (XIV)
(FOR CONDONATION OF DELAY IN FILING ON IA 34726/2018)

SLP(C) No. 8188/2018 (XIV)

SLP(C) No. 8383/2018 (XIV)

Diary No(s). 7319/2018 (XIV)
(FOR CONDONATION OF DELAY IN FILING ON IA 33741/2018)

SLP(C) No. 8381/2018 (XIV)

SLP(C) No. 8189/2018 (XIV)

Date : 10-08-2018 These petitions were called on for hearing today.

CORAM :   HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
          HON'BLE MS. JUSTICE INDU MALHOTRA

For Petitioner(s)      Mr. A.N.S. Nadkarni, ASG
                       Mr. K.S. Radhakrishnan, Sr. Adv.
                       Mr. S.A. Haseeb, Adv.
                       Mr. Arijit Prasad, Adv.
                       Mrs. Anil Katiyar, AOR

For Respondent(s)      Mr.   Mukul Rohatgi, Sr. Adv.
                       Mr.   Shyam Divan, Sr. Adv.
                       Mr.   Mahesh Agarwal, Adv.
                       Mr.   Ankur Saigal, Adv.
                       Mr.   Himanshu Satija, Adv.
                       Mr.   E.C. Agrawala, AOR

          UPON hearing the counsel the Court made the following
                             O R D E R

Heard.

Delay, if any, is condoned.

Given Section 238 of the Insolvency and Bankruptcy Code, 2016, it is obvious that the Code will override anything inconsistent contained in any other enactment, including the Income-Tax Act.

We may also refer in this Connection to Dena Bank vs. Bhikhabhai Prabhudas Parekh and Co. & Ors. (2000) 5 SCC 694 and its progeny, making it clear that income-tax dues, being in the nature of Crown debts, do not take precedence even over secured creditors, who are private persons.

We are of the view that the High Court of Delhi, is, therefore, correct in law.

Accordingly, the Special Leave Petitions are dismissed. Pending applications, if any, stand disposed of.

(R. NATARAJAN)                                             (SAROJ KUMARI GAUR)
COURT MASTER (SH)                                             BRANCH OFFICER