Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 3 vs Gujarat Gas Trading Company Ltd. on 29 August, 2022
Bench: Aniruddha Bose, Vikram Nath
ITEM NO.12 COURT NO.15 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(s) for Special Leave to Appeal (C) No(s).13470-13471/2022
(Arising out of impugned final judgment and orders dated 26-07-2021
in R/TA No. 156/2021 & 18-02-2022 in MCA (for review) No. 1/2022 in
R/TA No.156/2021 passed by the High Court Of Gujarat At Ahmedabad)
PR. COMMISSIONER OF INCOME TAX 3 Petitioner(s)
VERSUS
GUJARAT GAS TRADING COMPANY LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.107570/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 29-08-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE VIKRAM NATH
For the Parties Mr. N.Venkataraman ASG
Mr. Manish Pushkarna Adv
Ms. Ruchi Kohli Adv
Mr. Udai Khanna Adv
Mr. Shantanu Sharma Adv
Mr. Raj Bahadur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
We do not find any reason to interfere with the orders impugned.
The Special Leave Petitions are, accordingly, dismissed. Pending application(s), if any, shall stand disposed of. (NIRMALA NEGI) Signature Not Verified (NAND KISHOR) COURT MASTER (SH) Digitally signed by NIRMALA NEGI Date: 2022.09.01 BRANCH OFFICER 12:07:21 IST Reason: