Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S. Bhageeratha Engineering Ltd. on 26 September, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.50 COURT NO.7 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 for Special Leave to Appeal (C) No. 7429/2022
(Arising out of impugned final judgment and order dated 25-06-2021
in ITA No. 12/2000 passed by the High Court of Kerala at Ernakulam)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S. BHAGEERATHA ENGINEERING LTD. Respondent(s)
WITH
SLP(C) No. 8081/2022 (XI-A)
(FOR ADMISSION)
Date : 26-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Balbir Singh, ASG
Mr. Arijit Prasad, Sr. Adv.
Mr. Santosh Kumar, Adv.
Mr. Shyam Gopal, Adv.
Ms. Suhashini Sen, Adv.
Mr. Rajan Kumar Chaurasia, Adv.
Mr. Gopal Chandra Mishra, Adv.
Mr. Samarvir Singh, Adv.
Ms. Surbhi Singh, Adv.
Ms. Sagarika Kaul, Adv.
Mr. Naman Tandon, Adv.
Mr. Prashant Singh, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Shri Arijit Prasad, learned Senior Advocate appearing on behalf of the petitioner has stated at the Bar that the spare copies of the petition shall be filed with the Registry within a period of two days from today.
Signature Not VerifiedOn that assurance, issue notice making it returnable on Digitally signed by SNEHA 21.11.2022.
Date: 2022.09.27 13:35:52 IST Reason:
Dasti, in addition is also permitted.
Contd..
- 2 – If the spare copies are not furnished within a period of two days from today, as assured, the Special Leave Petitions shall stand dismissed for non-prosecution automatically without referring the matter to the Court.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR