Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

B.U. Bhandari Nandgude Pati Associates vs Central Board Of Direct Taxes on 16 August, 2022

Bench: Uday Umesh Lalit, S. Ravindra Bhat, Sudhanshu Dhulia

     ITEM NO.22                             COURT NO.2                  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(s) for Special Leave to Appeal (C)                 No(s).    25369/2018

     (Arising out of impugned final judgment and order dated 12-03-2018
     in WP No. 6537/2017 passed by the High Court Of Delhi At New Delhi)

     B.U. BHANDARI NANDGUDE PATI ASSOCIATES                              Petitioner(s)

                                                   VERSUS

     CENTRAL BOARD OF DIRECT TAXES & ORS.                                Respondent(s)

     Date : 16-08-2022 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE UDAY UMESH LALIT
                           HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                           HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)               Mr. Mihir Naniwadekar, Adv.
                                     Mr. Prateek K Chadha, AOR

     For Respondent(s)               Mr.   Balbir Singh, ASG (NP)
                                     Mr.   Arijit Prasad Sr Adv.
                                     Mr.   Ashok Panigrahi, Adv
                                     Mr.   Navanjay Mahapatra, Adv
                                     Mr.   H Raghvendra Rao, Adv
                                     Mr.   Arijit Prasad, Adv.
                                     Ms.   Monica Benjamin, Adv
                                     Mr.   Shashank Bajpai, Adv
                                     Mr.   Raj Bahadur Yadav, AOR

                          UPON hearing the counsel the Court made the following
                                               O R D E R

The special leave petitions is dismissed.

Pending applications, if any, shall stand disposed of.

ASTT. REGISTRAR-cum-PS COURT MASTER Date: 2022.08.17 17:08:36 IST Reason: