Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax (8) vs Reliance Natural Resources Ltd. on 25 February, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.2 Court 12 (Video Conferencing) 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(s). 3792/2020
(Arising out of impugned final judgment and order dated 26-08-2019 in ITA
No. 623/2017 passed by the High Court Of Judicature At Bombay)
PR. COMMISSIONER OF INCOME TAX (8) Petitioner(s)
VERSUS
RELIANCE NATURAL RESOURCES LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.111754/2020-CONDONATION OF DELAY IN
FILING and IA No.111756/2020-CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS)
Date : 25-02-2022 This matter 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. N. Venkataraman, ASG
Mr. Anil Hooda, Adv.
Mr. Vaibhav Mishra, Adv.
Mr. Navanjay Mahapatra, Adv.
Mr. Jitender Hooda, Adv.
Mr. Shafik Ahmed, Adv.
Mr. Ajay Sharma, Adv.
Mr. Sumit Anchal, Adv.
Mr. Anuraag Tripathi, Adv.
Mr. Traun Mohan, Adv.
Mr. Mukesh Kumar, Adv.
Mr. Raj Bahadur Yadav,
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard Shri N.Venkataraman, learned ASG and on considering the impugned judgment and order passed by the High Court as well as the order passed by the ITAT, we see no reason to interfere with the same in exercise of powers under Article 136 of Signature Not Verified Digitally signed by R the Constitution of India.
Natarajan Date: 2022.02.25 16:25:51 IST Reason:The Special Leave Petition stands dismissed.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER