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Maruti Suzuki India Ltd. (Earlier Known ... vs Commissioner Of Income Tax Delhi on 23 January, 2020

Bench: Ashok Bhushan, Navin Sinha

     ITEM NO.101                   COURT NO.9                 SECTION XIV-A

                         S U P R E M E C O U R T O F     I N D I A
                                 RECORD OF PROCEEDINGS

     Civil Appeal No(s).11923/2018

     MARUTI SUZUKI INDIA LTD. (EARLIER KNOWN AS MARUTI
     UDYOG LTD.)                                              Appellant(s)

                                          VERSUS

     COMMISSIONER OF INCOME TAX DELHI                         Respondent(s)

     WITH
     C.A. No.11924/2018 (XIV-A)
     C.A. No.11841/2018 (XIV-A)
     C.A. No.11842/2018 (XIV-A)
     (FOR ADMISSION and I.R. and IA No.119420/2018-CONDONATION OF DELAY
     IN FILING)
     SLP(C) No.32929/2018 (XIV)
     (IA No.140408/2018-CONDONATION OF DELAY IN FILING and IA
     No.140410/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
     C.A. No.11919/2018 (XIV-A)
     (FOR ADMISSION and I.R. and IA No.137205/2018-CONDONATION OF DELAY
     IN FILING and IA No.137207/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)
     C.A. No.11920/2018 (XIV-A)
     (FOR ADMISSION and I.R. and IA No.155109/2018-CONDONATION OF DELAY
     IN FILING and IA No.155110/2018-CONDONATION OF DELAY IN REFILING)
     Diary No(s).33387/2018 (XIV)
     (FOR ADMISSION and I.R. and IA No.151988/2018-CONDONATION OF DELAY
     IN FILING and IA No.151989/2018-CONDONATION OF DELAY IN REFILING)
     C.A. No.11921/2018 (XIV-A)
     (FOR ADMISSION and I.R. and IA No.142970/2018-CONDONATION OF DELAY
     IN FILING)
     C.A. No.11977/2018 (XIV-A)
     (FOR ADMISSION and I.R. and IA No.143757/2018-CONDONATION OF DELAY
     IN FILING)
     C.A. No.11835/2018 (XIV-A)
     (FOR ADMISSION and I.R. and IA No.157069/2018-CONDONATION OF DELAY
     IN FILING)
     C.A. No.34/2019 (XIV-A)
     (FOR ADMISSION and I.R. and IA No.154277/2018-CONDONATION OF DELAY
     IN FILING)
     C.A. No.33/2019 (XIV-A)
     (FOR ADMISSION and I.R. and IA No.159765/2018-CONDONATION OF DELAY
     IN FILING)
     SLP(C) No.3826/2019 (XIV)
Signature Not Verified


     (FOR ADMISSION and I.R. and IA No.181936/2018-CONDONATION OF DELAY
Digitally signed by
ARJUN BISHT
Date: 2020.01.24
     IN FILING and IA No.181938/2018-CONDONATION OF DELAY IN REFILING)
14:54:08 IST
Reason:

     SLP(C) No.6631/2019 (XIV)
     (FOR ADMISSION and I.R. and IA No.13185/2019-CONDONATION OF DELAY

                                           1
IN FILING and IA No.13192/2019-CONDONATION OF DELAY IN REFILING)
Diary No(s).44704/2018 (XIV)
Diary No(s).23919/2019 (XIV)
(IA No. 119413/2019 - CONDONATION OF DELAY IN FILING
IA No. 119415/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

Date : 23-01-2020 These appeals were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE ASHOK BHUSHAN
          HON'BLE MR. JUSTICE NAVIN SINHA

Counsel for the parties:

                     Mr. Arijit Prasad, Sr. Adv.
                     Mr. S.A. Haseeb, Adv.
                     Mr. Diksha Rai, Adv.
                     Mrs. Anil Katiyar, AOR

                     Mr.   S. Ganesh, Sr. Adv.
                     Ms.   Kavita Jha, AOR
                     Ms.   Devika Jain, Adv.
                     Mr.   Anant Mann, Adv.


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

C.A. No.11923/2018 & C.A. No.11924/2018 Heard learned counsel for the parties.

Judgment reserved.

The appeal is dismissed on the ground of low tax effect in terms of the signed order.

List rest of the matters in the next week.

(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file) 2  IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.11841 OF 2018 COMMISSIONER OF INCOME TAX, DELHI APPELLANT(S) VERSUS MARUTI UDYOG LTD. RESPONDENT(S) O R D E R The appeal is dismissed on the ground of low tax effect.

...................J. (ASHOK BHUSHAN) ...................J. (NAVIN SINHA) New Delhi;

January 23, 2020