Supreme Court - Daily Orders
M/S Harbour View (Now Known As Harbour ... vs Commissioner Of Income Tax Cochin on 29 August, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.49 COURT NO.12 SECTION XI-A
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). 10086/2019
(Arising out of impugned final judgment and order dated 24-09-2018
in ITA No. 33/2010 passed by the High Court of Kerala at Ernakulam)
M/S HARBOUR VIEW (NOW KNOWN AS HARBOUR VIEW
RESIDENCY PRIVATE LIMITED) Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX COCHIN Respondent(s)
Date : 29-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) M/S. KMNP LAW AOR, AOR
Mr. Kuriakose Varghese, Adv.
Mr. Akshat Gogna, Adv.
For Respondent(s) Mr. N Venkatraman, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Zoheb Hussain, Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Aakansha Kaul, Adv.
Mr. Akshay Amritanshu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that since the petitioner has taken the benefit of the tax scheme (Vivad se Vishwas Scheme), he does not press his petition any longer.
Submission of learned counsel for the petitioner is placed on record.
Consequently, the special leave petition stands dismissed. Signature Not Verified Digitally signed by RADHA SHARMA Date: 2023.08.31 Pending application(s), if any, shall stand disposed of. 17:29:18 IST Reason:
(RADHA SHARMA) (MALEKAR NAGARAJ)
COURT MASTER (SH) COURT MASTER (NSH)