Supreme Court - Daily Orders
Income Tax Officer Ward 20 (1)(1) Mumbai vs Farhad Darius Irani on 27 January, 2025
Diary No.59575/2024
ITEM NO.20 COURT NO.14 SECTION IX
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.59575/2024
[Arising out of impugned final judgment and order dated 05-03-2024
in WP No. 1089/2023 passed by the High Court of Judicature at
Bombay]
INCOME TAX OFFICER WARD 20 (1)(1) MUMBAI & ORS. Petitioner(s)
VERSUS
FARHAD DARIUS IRANI Respondent(s)
FOR ADMISSION and I.R.
IA No. 16785/2025 - CONDONATION OF DELAY IN FILING
WITH
Diary No.55485/2024 (IX)
FOR ADMISSION and I.R.
IA No. 18034/2025 - CONDONATION OF DELAY IN FILING
Diary No.57728/2024 (IX)
IA No. 17818/2025 - CONDONATION OF DELAY IN FILING
Diary No.60752/2024 (IX)
FOR ADMISSION and I.R.
IA No. 19901/2025 - CONDONATION OF DELAY IN FILING
Date : 27-01-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) :Mr. N Venkatraman, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Rajan Kumar Choursia, Adv.
Mr. V C Bharathi, Adv.
Mr. Shlok Chandra, Adv.
Signature Not Verified
Digitally signed by
CHANDRESH
Date: 2025.02.07
17:54:41 IST
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Reason:
Diary No.59575/2024
Mr. Padmesh Mishra, Adv.
Mr. Navanjay Mahapatra, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. These Special Leave Petitions are covered by the Judgment of this Court rendered on 3-10-2024 in “Union of India & Ors. vs. Rajeev Bansal” (Civil Appeal No.8629/2024 etc.) 2024 (11) Scale
473.
3. In view of the above, the petitions filed by the Revenue are disposed of. The assessee will be governed by reasons discussed in the said Judgment.
4. The assessing officers will dispose of the objections in terms of the law laid down by this Court. Thereafter, the assessee who is aggrieved will be at liberty to pursue all the rights and remedies in accordance with law, save and except for the issues which have been concluded in the Judgment.
5. Pending application(s), if any, stands disposed of.
(CHANDRESH) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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