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Commissioner Of Income Tax vs M/S Pathik Bhawan Nirman Sahakari ... on 7 December, 2021

Bench: M.R. Shah, Sanjiv Khanna

     ITEM NO.4                               COURT NO.13                       SECTION XV
                                    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(s). 998/2018
     (Arising out of impugned final judgment and order dated 17-01-2017 in DBITA
     No. 54/2005 passed by the High Court Of Judicature For Rajasthan At Jaipur)

     COMMISSIONER OF INCOME TAX                                                 Petitioner(s)

                                                         VERSUS

     M/S PATHIK BHAWAN NIRMAN SAHAKARI SAMITI LTD                               Respondent(s)

     IA No. 17095/2018 - CONDONATION OF DELAY IN FILING & IA No. 17096/2018 -
     EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT

     Date : 07-12-2021 This matter was called on for hearing today.
     CORAM :                   HON'BLE MR. JUSTICE M.R. SHAH
                               HON'BLE MR. JUSTICE SANJIV KHANNA
     For Petitioner(s)                    Mr.   N. Venkataraman, ASG
                                          Mr.   S.A. Haseeb, Adv.
                                          Mr.   Zoheb Hossain, Adv.
                                          Mr.   D.L. Chidananada, Adv.
                                          Mr.   C.K. Sharma, Adv.
                                          Mr.   Sanjay Kumar Visen, Adv.
                                          Mr.   Anmol Chandan, Adv.
                                          Mr.   VCS. Bharti, Adv.
                                          Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)                    Mr. Nikhil Singhvi, Adv.
                                          Mr. Shikhar Garg, Adv.
                                          Mr. Abhishek Guta, AOR
                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

We have heard Mr. N. Venkataraman, learned ASG appearing on behalf of the Revenue and Mr. Nikhil Singhvi, learned counsel for the respondent.

In the peculiar facts and circumstances of the case, we see no reason to interfere with the impugned judgment and order passed by the High Court in exercise of powers under Article 136 of the Constitution of India.

The Special Leave Petition stands dismissed. However, Signature Not Verified question of law, if any, is kept open.

Reason: Pending application stands disposed of.

     (R. NATARAJAN)                                                          (NISHA TRIPATHI)
     ASTT. REGISTRAR-cum-PS                                                   BRANCH OFFICER