Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 9 vs M/S Cartier Leaflin Pvt. Ltd. on 25 November, 2022
Bench: Surya Kant, Vikram Nath
1
ITEM NO.1 COURT NO.11 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) …………….Diary No(s).17306/2020
(Arising out of impugned final judgment and order dated 15-10-2019
in ITA No.1010/2017 passed by the High Court of Judicature at
Bombay)
PR. COMMISSIONER OF INCOME TAX 9 Petitioner(s)
VERSUS
M/S CARTIER LEAFLIN PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.90043/2020-CONDONATION OF DELAY
IN FILING and IA No.90044/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 25-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Balbir Singh, ASG
Ms. Swarupama Chaturvedi, Adv.
Mr. Prahlad Singh, Adv.
Mr. Akshit Pradhan, Adv.
Mr. Prasenjeet Mohapatra, Adv.
Mr. Shyam Gopal, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. We have heard learned Additional Solicitor General appearing on behalf of the petitioner and carefully perused the material placed on record.
2. Delay condoned.
3. In our considered view, the issues resolved by the High Signature Not Verified Court are pure questions of fact and in the absence of any question Digitally signed by satish kumar yadav Date: 2022.11.25 of law being involved, no case to interfere with the impugned order 18:19:39 IST Reason:
dated 15.10.2019, passed by the High Court of Judicature at Bombay, is made out.2
4. The Special Leave Petition is, accordingly, dismissed.
5. As a result, pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)