Supreme Court - Daily Orders
Pr Commissioner Of Income Tax 5 vs Karp Impex Ltd on 12 March, 2026
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.20 COURT NO.16 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).7900/2026
[Arising out of impugned final judgment and order dated 02-04-2025
in ITXA No.499/2019 passed by the High Court of Judicature at
Bombay]
PR COMMISSIONER OF INCOME TAX 5 Petitioner(s)
VERSUS
KARP IMPEX LTD Respondent(s)
IA No. 68273/2026 - CONDONATION OF DELAY IN FILING
Date : 12-03-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) : Mr. N Venkataraman, A.S.G.
Mr. Gaurang Bhushan, Adv.
Mr. Udit Dediya, Adv.
Mr. Santosh Kumar Pandey, Adv.
Mr. Sudarshan Lamba, AOR
Mr. Rajat Vaishnaw, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. In the facts and circumstances of the present case, we are not inclined to entertain this petition. Hence, Special Leave Petition stands dismissed.
3. Pending application(s), if any, shall stand disposed of. (NEHA GUPTA) Signature Not Verified (AVGV RAMU) COURT MASTER (SH) Digitally signed by NEHA GUPTA Date: 2026.03.13 COURT MASTER (NSH) 16:51:23 IST Reason: