Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Gujarat Maritime Board on 8 March, 2021
Bench: Uday Umesh Lalit, K.M. Joseph
1
ITEM NO.10 COURT NO.4 SECTION III
(HEARING THROUGH VIDEO CONFERENCING)
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.3759/2021
(Arising out of impugned final judgment and order dated 17-02-2020
in TA No.408/2012 passed by the High Court Of Gujarat At Ahmedabad)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
GUJARAT MARITIME BOARD Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.30532/2021 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 08-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. A.K. Panda, Sr. Adv.
Ms. Gargi Khanna, Adv.
Mr. Adit Khorana, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s) Mr. Gursharan H Virk, Adv.
Ms. Misha Rohatgi Mohta, AOR
Mr. Nakul Mohta, Adv.
Mr. Simrajit H. Virk, Adv.
Mr. Devansh Shrivastav, Adv.
Ms. Vatsala Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Mr. N. Venkataraman, learned ASG submits that similar issue is Digitally signed by Dr. Mukesh Nasa Date: 2021.03.08 pending consideration before this Court and the matters are listed 17:01:12 IST Reason:
on the Daily Board for Regular Hearing.2
Issue notice.
Mr. Gursharan H. Virk, learned Advocate assisted by Ms. Misha Rohatgi Mohta, learned Advocate-on-Record, accepts notice on behalf of the respondent.
Mr. Virk submits that the issue for registration had come up for consideration before this Court and was decided in Commissioner of Income Tax v. Gujarat Maritime Board, (2007) 14 SCC 704. List the matter alongwith Civil Appeal No.6417 of 2012.
(MUKESH NASA) (VIRENDER SINGH)
COURT MASTER BRANCH OFFICER