Supreme Court - Daily Orders
Jubilant Pharmova Limited (Formerly ... vs Additional Commissioner Of Income Tax ... on 13 December, 2022
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.25 COURT NO.8 SECTION XI
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). 32501/2022
(Arising out of impugned judgment and order dated 18-07-2022 in
ITA No. 71/2022 passed by the High Court Of Judicature At
Allahabad)
JUBILANT PHARMOVA LIMITED
(FORMERLY KNOWN AS JUBILANT LIFE
SCIENCES LIMITED/JUBILANT ORGANOSYS LIMITED) PETITIONER(S)
VERSUS
ADDITIONAL COMMISSIONER OF INCOME TAX RANGE 1 RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.182925/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.182924/2022-CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS )
WITH
DIARY NO(S). 32496/2022 (XI)
(FOR ADMISSION and I.R. and IA No.183584/2022-CONDONATION OF DELAY
IN REFILING / CURING THE DEFECTS)
Date : 13-12-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Ajay Vohra, Sr. Adv.
Mr. Prakash Kumar, Adv.
Mr. Rahul Gupta, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain the present special leave Signature Not Verified petitions in view of the observations recorded by the Income Tax Digitally signed by NIRMALA NEGI Date: 2022.12.14 16:05:31 IST Reason: Appellate Tribunal.
1Recording the aforesaid, the special leave petitions are dismissed.
Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) 2