Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax V vs Kusum Healthcare Pvt Ltd on 3 January, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.24 Court 13 (Video Conferencing) 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 for Special Leave to Appeal (C) No. 2297/2018
(Arising out of impugned final judgment and order dated 25-04-2017
in ITA No. 765/2016 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX V Petitioner(s)
VERSUS
KUSUM HEALTHCARE PVT LTD Respondent(s)
Date : 03-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. BALBIR SINGH, ASG
Mr. Mahabir Singh, Sr. Adv.
Mr. S.K. Singhania, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Chinmayee Chandra, Adv.
Ms. Preeti Rani, Adv. Adv.
Mr. Raj Bahadur Yadav, AOR
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Vishal Kalra, Adv.
Mr. Pawanshree Agrawal, AOR
Ms. Divyanshi Agrawal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is not in dispute that the tax effect is lower than the prescribed limit fixed for preferring the Special Leave Petition, i.e., Rs.31,84,617/-. Under the circumstances, present Special Leave Petition is dismissed on the ground of law tax effect. However, the question of law, if any, is kept open.
Pending applications shall stand disposed of.
Signature Not Verified Digitally signed by R(NEETU SACHDEVA) (VIRENDER SINGH) Natarajan Date: 2022.01.05 16:46:58 IST COURT MASTER (SH) Reason:
BRANCH OFFICER