Supreme Court - Daily Orders
Commissioner Of Income Tax Jaipur Ii vs Rajasthan Financial Corporation on 22 August, 2022
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ITEM NO.25 COURT NO.2 SECTION XV
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). 13776/2018
(Arising out of impugned final judgment and order dated 06-07-2017
in DBITA No. 261/2016 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
COMMISSIONER OF INCOME TAX, JAIPUR II Petitioner(s)
VERSUS
RAJASTHAN FINANCIAL CORPORATION Respondent(s)
WITH
SLP(C) No. 30332/2018 (XV)
(FOR ADMISSION and I.R. and IA No.153485/2018-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 775/2019 (XVI)
SLP(C) No. 10358/2019 (XV)
(FOR ADMISSION and I.R. and IA No.145259/2018-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 30789/2018 (XV)
SLP(C) No. 30790/2018 (XV)
(FOR ADMISSION and I.R. and IA No.162067/2018-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 26105/2018 (XV)
(FOR ADMISSION and I.R. and IA No.128778/2018-CONDONATION OF DELAY
IN FILING and IA No.128779/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 18651/2018 (XV)
SLP(C) No. 26526/2018 (XV)
SLP(C) No. 18652/2018 (XV)
Date : 22-08-2022 These petitions were called on for hearing today.
Signature Not Verified
CORAM :
Digitally signed by
NEETU KHAJURIA
Date: 2022.08.23
19:21:11 IST
Reason: HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
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For Petitioner(s)
Mr. Balbir Singh, Ld. ASG
Mr. Arijit Prasad, Sr. Adv.
Mr. Ashok Panigrahi, Adv.
Mr. H.R. Rao, Adv.
Mr. Navanjay Mahapatra, Adv.
Ms. Monica Benjamin, Adv.
Mr. Prashant Singh, Adv.
Mr. Raj Bahadur Yadav, AOR
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Sanjay Jhanwar, Sr. Adv.
Mr. Rajat Sharma, Adv.
Mr. Tarun Gupta, AOR
Mr. Puneet Jain, Adv.
Ms. Christi Jain, Adv.
Mr. Yogit Kamat, Adv.
Mr. Mann Arora, Adv.
Mr. Umang Mehta, Adv.
Ms. Shruti Singh, Adv.
Ms. Shipra Singh, Adv.
Mr. Abhinav Deswhal, Adv.
Ms. Pratibha Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have perused the order dated 16.08.2022 passed by this Court in Civil Appeal No.151 of 2015.
Considering the nature and circumstances, we see no reason to interfere in these matters. The special leave petitions are dismissed.
Pending application(s), if any, also stand disposed of.
(NEETU KHAJURIA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS COURT MASTER 3