Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Sahara India Financial Corp. Ltd. on 26 July, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 1312/2015
COMMISSIONER OF INCOME TAX APPELLANT(S)
VERSUS
M/S SAHARA INDIA FINANCIAL CORP. LTD. RESPONDENT(S)
WITH
C.A. No. 6899/2015, C.A. No. 3320/2018, C.A. No. 3635/2018,
C.A. No. 2550/2020, C.A. No. 1313/2015, C.A. No. 2812/2018,
C.A. No. 2348/2018, C.A. No. 2811/2018, C.A. No. 2813/2018,
C.A. No. 2814/2018, C.A. No. 2810/2018 and C.A. No. 3319/2018
O R D E R
It is submitted by learned Panel Advocate appearing for the Revenue/Appellant(s) and Mr. Percy J. Pardiwala learned Senior counsel appearing for the Assessee/Respondent(s) that in these appeals the relied upon judgments were orders impugned in C.A. No.3883/2014 and C.A. No.3886/2014 and connected matters. This Court by Order dated 18.07.2023 has dismissed those civil appeals. In the circumstances, appropriate orders may be made in these appeals also. Signature Not Verified Digitally signed by RADHA SHARMA Date: 2023.07.28 17:27:33 IST Reason: 1 Having regard to the aforesaid submissions and having regard to the fact that C.A. No. 3883/2014 and C.A. No.3886/2014 were dismissed by this Court by order dated 18.07.2023, these appeals also stand dismissed. Pending application(s), if any, shall stand disposed of.
.......................J. ( B.V. NAGARATHNA ) .......................J. ( UJJAL BHUYAN ) NEW DELHI;
JULY 26, 2023
2
ITEM NO.115 COURT NO.15 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).1312/2015 COMMISSIONER OF INCOME TAX Appellant(s) VERSUS M/S SAHARA INDIA FINANCIAL CORP. LTD. Respondent(s) WITH C.A. No. 6899/2015 (XIV-A) C.A. No. 3320/2018 (XIV-A) C.A. No. 3635/2018 (XIV-A) (FOR ADMISSION and I.R. and IA No.42023/2018-CONDONATION OF DELAY IN FILING) Diary No(s). 9403/2018 (XIV) (IA No. 57097/2018 - CONDONATION OF DELAY IN FILING IA No. 57099/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 11018/2018 (XIV) (FOR ADMISSION and I.R. and IA No.53410/2018-CONDONATION OF DELAY IN FILING and IA No.53412/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 13271/2018 (XIV) (FOR CONDONATION OF DELAY IN FILING ON IA 68343/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 68344/2018) C.A. No. 2550/2020 (XIV-A) (FOR ADMISSION and I.R. and IA No.29886/2020-CONDONATION OF DELAY IN FILING) C.A. No. 1313/2015 (XIV-A) C.A. No. 2812/2018 (XIV-A) C.A. No. 2348/2018 (XIV-A) C.A. No. 2811/2018 (XIV-A) C.A. No. 2813/2018 (XIV-A) 3 C.A. No. 2814/2018 (XIV-A) C.A. No. 2810/2018 (XIV-A) C.A. No. 3319/2018 (XIV-A) Date : 26-07-2023 These appeals/petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Appellant(s) Mrs. Anil Katiyar, AOR Mr. Balbir Singh, A.S.G. Mr. Raj Bahadur Yadav, AOR Mrs. Alka Agarwal, Adv.
Mr. Shashank Bajpai, Adv. Mr. Parhlad Singh, Adv.
Mr. Prashant Singh Ii, Adv. Mr. Adit Khorana, Adv.
Mr. Shaym Gopal, Adv.
Mr. Rupesh Kumar, Adv.
For Respondent(s) Mr. Percy J. Pardiwala, Sr. Adv.
Mr. Aarohi Bhalla, Adv.
Mr. Satyen Sethi, Adv.
Mr. Sanjeeva K Gupta, Adv. Mr. Sanjeeva K Gupta, Adv. Mr. Aadhar Nautiyal, Adv. Mr. A.t.panda, Adv.
Ms. Sujata Kurdukar, AOR Mr. Pramod Kumar, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The special leave petitions are dismissed. Appeals are dismissed in terms of the signed order which is placed on the file.
Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH) 4