Supreme Court - Daily Orders
Madhya Pradesh Audhyogik Kendra Vikas ... vs Assistant Commissioner Of Income Tax ... on 22 August, 2022
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
SLP (C) No(s). 26156/2018 etc.
ITEM NO.38 COURT NO.13 SECTION IV-C
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). 26156/2018
(Arising out of impugned final judgment and order dated 06-09-2018
in ITA No. 60/2018 passed by the High Court Of M.p At Indore)
MADHYA PRADESH AUDHYOGIK KENDRA VIKAS NIGAM (INDORE)Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX (3) (1) Respondent(s)
(IA No. 138549/2018 - EXEMPTION FROM FILING O.T.
IA No. 73163/2019 - INTERVENTION/IMPLEADMENT
IA No. 138550/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 28486/2018 (IV-C)
SLP(C) No. 28304/2018 (IV-C)
SLP(C) No. 28306/2018 (IV-C)
SLP(C) No. 28520/2018 (IV-C)
SLP(C) No. 28653/2018 (IV-C)
SLP(C) No. 28394/2018 (IV-C)
SLP(C) No. 28305/2018 (IV-C)
SLP(C) No. 28301/2018 (IV-C)
Date : 22-08-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
Signature Not Verified
Digitally signed by
SONIA BHASIN
Date: 2022.08.24
For Parties
13:56:02 IST
Reason: Mr. Puneet Jain, Adv.
Mr. Manoj Munshi,Adv
Ms. Christi Jain, AOR
1
SLP (C) No(s). 26156/2018 etc.
Mr. Yogit Kamat,Adv
Mr. Mann Arora,Adv
Mr. Umang Mehta,Adv
Ms. Shruti Singh,Adv
Ms. Shipra Singh,Adv
Mr. Abhinav Deswhal,Adv
Mr. K.M. Nataraj, ASG
Mr. Arijit Prasad,Sr. Adv
Ms. Poornima Bhat,Adv
Mr. P.V. Yogeswaran,Adv
Mr. Sharath Nambiar,Adv.
Mr. B.K. Satija,Adv.
Mr. Anuj Srinivas Udupa,Adv.
Mr. Nakul Chengappa K, K., Adv.
Mr. Raj Bahadur Yadav, AOR
Mrinal Gopal Elker, AOR
Mr. Arjun Garg, AOR
UPON hearing the counsel the Court made the following
O R D E R
List on a non-miscellaneous day in the month of March, 2023.
The petitioner would place on record a chart indicating the total amount received by them on execution of the lease deed for the years in question with the following details:
a) total amount received from the allotees on execution of the lease deed and terms of the lease deed;
b) the amount paid by them to the State Government and whether the said amount is shown as liability in the profit and loss account/balance sheet; and
c) in case it was shown as liability, the date on 2 SLP (C) No(s). 26156/2018 etc. which the payment is made to the State Government.
(SONIA BHASIN) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR 3