Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Gujarat Gas Trading Company Ltd. on 23 September, 2022
Bench: Aniruddha Bose, M.M. Sundresh
1
ITEM NO.16 COURT NO.14 SECTION III
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. 22310/2022
(Arising out of impugned final judgment and order dated 26-07-2021
in TA No. 154/2021 18-02-2022 in MCA (for review) No. 1/2022 passed
by the High Court Of Gujarat At Ahmedabad)
THE PRINCIPAL COMMISSIONER OF INCOME TAX 3 Petitioner(s)
VERSUS
GUJARAT GAS TRADING COMPANY LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.128903/2022-CONDONATION OF DELAY
IN FILING and IA No.128904/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
Diary No(s). 22009/2022 (III)
(IA No.119753/2022-CONDONATION OF DELAY IN FILING and IA No.119756/
2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 23-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Vikramjit Banerjee, Ld. ASG
Mr. Merusagar Samantaray, Adv.
Ms. Anjali Chauhan, Adv.
Mr. T.S. Sabarish, Adv.
Mr. Santosh Kumar, Adv.
Mr. Prashant Rawat, Adv.
Mr. Siddhartha Sinha, Adv.
Mr. Raman Yadav, Adv.
Mr. Udai Khanna, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by SNEHA Date: 2022.09.30 17:00:16 IST Reason: Heard learned counsel for the petitioner.
Delay condoned.
2Learned counsel for the petitioner(s) points out that a similar SLP(C) No. 13470-13471/2022, involving similar points of law, has been dismissed by a co-ordinate Bench of which one of us (Aniruddha Bose J.) was a party.
The present petitions are also dismissed as we do not find any reason to interfere with the order impugned. No order as to costs.
(SNEHA) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR