Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Himalaya Drug Company on 22 August, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.38 COURT NO.9 SECTION IV-A
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. 8108/2022
(Arising out of impugned final judgment and order dated 15-09-2021
in ITA No. 514/2014 passed by the High Court of Karnataka at
Bengaluru)
THE COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S HIMALAYA DRUG COMPANY Respondent(s)
(FOR ADMISSION ) WITH SLP(C) No. 10066/2022 (IV-A) (FOR ADMISSION) SLP(C) No. 9428/2022 (IV-A) (FOR ADMISSION and I.R.) SLP(C) No. 10752/2022 (IV-A) (FOR ADMISSION and I.R.) SLP(C) No. 11053-11054/2022 (IV-A) (FOR ADMISSION) Date : 22-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Petitioner(s) Mr. Balbir Singh, ASG Ms. Nisha Bagchi, Adv.
Mr. Shyam Gopal, Adv.
Ms. Suhashini Sen, Adv. Ms. Chinmayee Chandra, Adv. Mr. Shashank Bajpai, Adv. Ms. Alka Agrawal, Adv.
Mr. Shiv Mangal Sharma, Adv. Mr. Mayank Pandey, Adv. Mr. Rajan Kr. Chourasia, Adv. Mr. Karunakar Mahalik, Adv. Mr. Raj Bahadur Yadav, AOR For Respondent(s) Mr. K.K.Chythanya, Sr. Adv.
Mr. Anand Sukumar, AOR Mr. S.Sukumaran Adv Mr Bhupesh Kumar Pathak, Adv Signature Not Verified Digitally signed by R Natarajan Date: 2022.08.24 UPON hearing the counsel the Court made the following 14:43:25 IST Reason: O R D E R Put up on 14.09.2022.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR