Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax ... vs Jindal Steel And Power Ltd. Through Its ... on 4 October, 2021
Bench: M.R. Shah, A.S. Bopanna
ITEM NO.2 Court 13 (Video Conferencing) SECTION IV-B
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). 1344/2021
(Arising out of impugned final judgment and order dated 16-12-2019 in ITA
No. 376/2019 passed by the High Court Of Punjab & Haryana At Chandigarh)
THE PR. COMMISSIONER OF INCOME TAX GURGAON Petitioner(s)
VERSUS
JINDAL STEEL AND POWER LTD. THROUGH ITS MANAGING
DIRECTOR Respondent(s)
(FOR ADMISSION and I.R. and IA No.9284/2021-EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
Date : 04-10-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. N. Venkatraman, ASG
Mr. A.K.Panda, Sr. Adv.
Mr. Arijit Prasad, Sr. Adv.
Mr. D.L.Chidananda, Adv.
Ms. Akanksha Kaul, Adv.
Mr. Anukalp Jain, Adv.
Mr. Raj Bahadhur Yadav, AOR
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Salil Kapoor, Adv.
Mr. Sumit Lalchandani, Adv.
Ms. Ananya Kapoor, Adv.
Mr. Sanat Kapoor, Adv.
Ms. Soumuya Singh, Adv.
Ms. Pooja Sharma, Adv.
Mr. Praveen Swarup, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard Mr. N. Venkataraman, learned ASG for the petitioner and in view of the decision of this Court in the case of Deputy Commissioner of Income Tax and Another vs. Pepsi Foods Ltd. (Now Pepsico India Holdings Pvt. Ltd.) 2021 SCC OnLine SC 283 and as the issue is covered against the Revenue, the present Special Signature Not Verified Leave Petition is dismissed.
Digitally signed by R Natarajan Date: 2021.10.04 16:15:23 IST Reason:Pending application stands disposed of.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER