Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax ... vs Samson Maritime Limited on 9 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.3 COURT NO.7 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).30781/2022
(Arising out of impugned final judgment and order dated 21-10-2021
in WP No.3059/2019 passed by the High Court Of Judicature At
Bombay)
ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL
CIRCLE 5(3) & ORS. Petitioner(s)
VERSUS
SAMSON MARITIME LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.156722/2022-CONDONATION OF DELAY
IN FILING and IA No.156723/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 09-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. N. Venkatraman, ASG
Mr. Merusagar Samantray, Adv.
Mr. Santosh Kumar, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. V. Chandrasekhar Bharti, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP(C) No.12519/2022.
(ARJUN BISHT) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by ARJUN BISHT Date: 2022.11.09 17:37:44 IST Reason: