Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Deputy Commissioner Of Income Tax vs M/S.Bpl Sanyo Management Services Ltd ... on 18 September, 2018

Bench: A.K. Sikri, Ashok Bhushan

                                      IN THE SUPREME COURT OF INDIA
                                      CIVIL APPELLATE JURISDICTION


                                      CIVIL APPEAL   NO(S).   2405/2011



     DEPUTY COMMISSIONER OF INCOME TAX                                    APPELLANT(S)


                                                     VERSUS


     M/S.BPL SANYO MANAGEMENT SERVICES LTD.                            RESPONDENT(S)




                                                O R D E R

In this appeal the tax effect is less than Rs. 1 crore and it also appears that it does not come under any exception provided in Para 10 of the Circular dated 11.07.2018 as amended by Circular dated 20.08.2018.

This appeal is, accordingly, dismissed. However, it will be open to the Income-Tax Department to seek revival if the Department finds that the case is covered under any exception of the said Circular.

......................J. [A.K. SIKRI] Signature Not Verified ......................J. [ASHOK BHUSHAN] Digitally signed by ASHWANI KUMAR Date: 2018.09.22 NEW DELHI;

Reason: SEPTEMBER 18, 2018.

ITEM NO.25                 COURT NO.5                   SECTION IV-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). 2405/2011 DEPUTY COMMISSIONER OF INCOME TAX Appellant(s) VERSUS M/S.BPL SANYO MANAGEMENT SERVICES LTD. Respondent(s) WITH C.A. No. 3946/2017 (XIV) Date : 18-09-2018 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Appellant(s) Mr. Vikramjit Banerjee, ASG Mr. Arijit Prasad, Adv.

Mr. Shubhendu Anand, Adv.

Mr. Siddhartha Sinha, Adv. Mr. Abhishek, Adv.

Mrs. Anil Katiyar, AOR Mr. B. V. Balaram Das, AOR For Respondent(s) Mr. K. V. Mohan, AOR Mr. R.K. Raghavan, Adv.

Mr. K.V. Balakrishnan, Adv. Ms. Kavita Jha, AOR UPON hearing the counsel the Court made the following O R D E R C.A. No. 3946/2017 The matter stands adjourned for two weeks. Civil Appeal No(s). 2405/2011 The appeal is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of accordingly.

(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)