Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Assistant Commissioner Of Income Tax ... vs V.M. Salgaocar And Brother Pvt. Ltd. on 12 April, 2021

Bench: D.Y. Chandrachud, M.R. Shah

     ITEM NO.1                            Court 6 (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.10228/2020

     (Arising out of impugned final judgment and order dated 09-07-2019
     in WP No.327/2015 passed by the High Court of Judicature at Bombay
     at Goa)

     ASSISTANT COMMISSIONER OF INCOME TAX                                            Petitioner(s)
     CIRCLE 2 MARGAO & ORS.

                                                         VERSUS

     V.M. SALGAOCAR AND BROTHER PVT. LTD.                                            Respondent(s)

     (With appln.(s) for I.R. and IA No.71641/2020-CONDONATION OF DELAY
     IN FILING)

     Date : 12-04-2021 This petition was called on for hearing today.

     CORAM :
                                   HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                   HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)                    Mr. Balbir Singh, ASG
                                          Mr. Sreekumar CN, Sr. Adv.
                                          Ms. Gargi Khanna, Adv.
                                          Mr. Shyam Gopal, Adv.
                                          Mrs. Anil Katiyar, AOR

     For Respondent(s)                    Mr. Yashraj Singh Deora, AOR
                                          Ms. Sonal Mashankar, Adv.
                                          Ms. Prakriti Roy, Adv.

                               UPON hearing the counsel the Court made the following
                                                O R D E R

1 Delay condoned.

2 Issue notice.

3 Mr Yashraj Singh Deora, learned counsel appears on behalf of respondent on caveat and waives service. Counter affidavit has already been filed on behalf of the respondent.

4 Tag with SLP(C) No 4575 of 2020.

17:05:15 IST
Reason:




                            (CHETAN KUMAR)                               (SAROJ KUMARI GAUR)
                             A.R.-cum-P.S.                                   Court Master