Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Naroda Enviro Projects Ltd. on 6 December, 2021
Bench: R. Subhash Reddy, Hrishikesh Roy
ITEM NO.33 Court 12 (Video Conferencing) SECTION III
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.722/2021
(Arising out of impugned final judgment and order dated 29-07-2019
in TA No. 189/2019 passed by the High Court of Gujarat at
Ahmedabad)
THE COMMISSIONER OF INCOME TAX (EXEMPTIONS) Petitioner(s)
VERSUS
NARODA ENVIRO PROJECTS LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.114996/2020-CONDONATION OF DELAY
IN FILING and IA No.114997/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
WITH
SLP(C) No. 1713/2021 (III)
(FOR ADMISSION and I.R. and IA No.96846/2020-CONDONATION OF DELAY
IN FILING and IA No.96847/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
SLP(C) No. 5473/2021 (III)
(FOR ADMISSION and I.R. and IA No.47345/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 06-12-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Ms. Gargi Khanna, Adv.
Ms. Seem Bengani, Adv.
Ms. Swarupma Chaturvedi, Adv.
Mr. Om Prakash Shukla, Adv.
Mr. Sugosh Subramanyam, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s) Mr. Arvind Datar, Sr. Adv.
Signature Not Verified
Ms. Megha Jani, Adv.
Digitally signed by
Rajni Mukhi
Date: 2021.12.07
Ms. Anushree Prashit Kapadia, AOR
16:58:46 IST
Reason:
Contd...2/
- 2 -
SLP(C) No.722/2021 & Ors.
UPON hearing the counsel the Court made the following
O R D E R
Copy of compilation of judgments, prepared on behalf of respondent, is to be supplied to the learned counsel for the petitioner.
List the matters on non-miscellaneous day in the 2nd week of February, 2022.
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)