Supreme Court - Daily Orders
Vedanta Ltd. (Erstwhile Cairn India ... vs Deputy Director (International ... on 28 February, 2023
Bench: B.R. Gavai, Vikram Nath, Sanjay Karol
ITEM NO.24 COURT NO.8 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(s) for Special Leave to Appeal (C) No(s). 31417/2017
(Arising out of impugned final judgment and order dated 01-08-2017
in SCA No. 11027/2017 passed by the High Court of Gujarat at
Ahmedabad)
VEDANTA LTD. (ERSTWHILE CAIRN INDIA LTD.) Petitioner(s)
VERSUS
DEPUTY DIRECTOR (INTERNATIONAL TAXATION) Respondent(s)
(IA No. 135081/2021 - PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS)
Date : 28-02-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s)
Mr. Sachit Jolly, Adv.
Ms. Anuradha Dutt, Adv.
Ms. Soumya Singh, Adv.
Ms. Disha Jham, Adv.
Ms. B. Vijayalakshmi Menon, AOR
For Respondent(s) Mr. Ruchi Kohli, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Shashank Bajpai, Adv.
Mr. Sunita Sharma, Adv.
Ms. Indira Bhakar, Adv.
Mr. Sughosh Subramanium, Adv.
Mr. Raghvendra S Srivastava, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
2. Signature Not Verified Pending application(s), if any, shall stand disposed of.
Digitally signed by Narendra Prasad Date: 2023.03.01 17:54:19 IST Reason:(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)