Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax Xi vs National Agricultural Cooperative ... on 21 August, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

                                                          1

     ITEM NO.44                                  COURT NO.8                SECTION XIV

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

                          Petition for Special Leave to Appeal (C)       No.10748/2018

     (Arising out of impugned final judgment and order dated 19­04­2017
     in ITA No. 161/2016 passed by the High Court of Delhi at New Delhi)

     COMMISSIONER OF INCOME TAX XI & ANR.                                   Petitioner(s)
                                     VERSUS

     NATIONAL AGRICULTURAL COOPERATIVE MARKETING                            Respondent(s)
     FEDERATION OF INDIA LTD THRU.MANAGING DIRECTOR

     (IA No. 53643/2018 ­ EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 21­08­2023 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                            HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)
                                      Mr. A K Panda, Sr. Adv.
                                      Mr. Arijit Prasad, Sr. Adv.
                                      Mr. Raj Bahadur Yadav, AOR
                                      Mr. B Sunita Rao, Adv.
                                      Mr. Shashank Bajpai, Adv.
                                      Mr. Rupesh Kumar, Adv.
                                      Mr. Gunmaya Mann, Adv.
                                      Mr. Anurag, Adv.
     For Respondent(s)
                                      Mr. Satyen Sethi, Adv.
                                      Mr. Artatrana Panda, Adv.
                                      Mr. Rameshwar Prasad Goyal, AOR

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

1. Application seeking exemption from filing certified copy of the impugned order Signature Not Verified is allowed.

2. Date: 2023.08.22 20:28:00 IST Reason:

Having heard learned Senior counsel for the petitioners at a considerable length and after carefully perusing the material available on record, we do not find any ground to interfere with  2 the impugned Order dated 19­04­2017 passed by the High Court of Delhi at New Delhi.

3. The Special Leave Petition is, accordingly, dismissed.

(VISHAL ANAND) (BEENA JOLLY) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)