Supreme Court - Daily Orders
Commissioner Of Income Tax - Iv ... vs M/S. Sandvik Steel Asia (P) Ltd. on 6 July, 2023
Bench: B.V. Nagarathna, Prashant Kumar Mishra
ITEM NO.21 COURT NO.16 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.19434/2015
(Arising out of impugned final judgment and order dated 10-11-2014
in TA No. 1179/2014 passed by the High Court of Gujarat at
Ahmedabad)
COMMISSIONER OF INCOME TAX - IV AHMEDABAD Petitioner(s)
VERSUS
M/S. SANDVIK STEEL ASIA (P) LTD. Respondent(s)
(IA No. 37576/2017 - AMENDMENT OF CAUSE TITILE
IA No. 2/2016 - PERMISSION TO FILE ANNEXURES)
Date : 06-07-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mrs. Anil Katiyar, AOR
Mr. Balbir Singh, ASG
Mr. Rupesh Kumar, Adv.
Mr. Amit Sharma-II, Adv.
Mr. Udai Khanna, Adv.
Mr. S.A. Haseeb, Adv.
Ms. Vimla Sinha, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s) Mr. Rashmikumar Manilal Vithlani, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the Revenue submits that the impugned order has relied upon the judgment passed in the case of “The Commissioner of Income Tax-IV Ahmedabad vs. M/s Sandvik Chokshi Signature Not Verified Ltd.” disposed of on 23.09.2014 by the Gujarat High Court. He Digitally signed by Nidhi Ahuja Date: 2023.07.07 17:14:32 IST Reason: further submitted that as against the said judgment, SLP (C) CC No. 1 6155 of 2015 was filed before this Court and by an order dated 10.04.2015 the special leave petition has been dismissed. Therefore, appropriate order may be made in this SLP also. In view of the aforesaid submission, this special leave petition is dismissed.
Pending application(s), if any, shall also stand disposed of.
(KRITIKA TIWARI) (MALEKAR NAGARAJ)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
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