C.I.T, Jammu & Anr. (S) v. M/S. Shree Balaji Alloys (S)

1. Heard Mr. K. Radhakrishnan, learned senior counsel appearing for the Revenue as well as Mr. Ajay Vohra, learned senior counsel appearing for the respondents.

2. The issue raised in these appeals is covered against the Revenue by the decision of this Court in “Commissioner of Income Tax, Madras v. Ponni Sugars and Chemicals Ltd.”, reported in (2008) 9 SCC 337, or in the alternate, in “Commissioner of Income Tax v. Meghalaya Steels Ltd.”, reported in (2016) 3 SCALE 192.

3. The appeals are, therefore, dismissed.

4. No costs.

SUPREME COURT OF INDIA

RECORD OF PROCEEDINGS

Civil Appeal No(s). 10061/2011

C.I.T, Jammu & Anr.….Appellant(s)

v.

M/s. Shree Balaji Alloys.….Respondent(s)

C.A No. 10666/2013

(Office Report)

C.A No. 8491/2012

(Office Report)

C.A No. 8495/2012

(Office Report)

C.A No. 8492/2012

(Office Report)

C.A No. 10396/2013

(Office Report)

C.A No. 8907/2013

(Office Report)

C.A No. 8490/2012

(Office Report)

C.A No. 8337/2013

(Office Report)

Date : 19/04/2016 These appeals were called on for hearing today.

(Before Kurian Joseph and R. Banumathi, JJ.)

For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv.

Mr. Arijit Prasad, Adv.

Ms. Sadhana Sandhu, Adv.

Ms. Rashmi Malhotra, Adv.

Ms. Gargi Khanna, Adv.

Mr. S. A. Haseeb, Adv.

Mr. Rupesh Kumar, Adv.

Mr. D. L. Chidananda, Adv.

Mrs. Anil Katiyar, Adv.

Mr. B. V. Balaram Das, Adv.

For Respondent(s) Mr. Ajay Vohra, Sr. Adv.

Ms. Kavita Jha, Adv.

Mr. Jay Savla, Adv.

Mr. Abhinav Sharma, Adv.

Mr. Shreyas Mehrotra, Adv.

Mr. Bhargava V. Desai, Adv.

Ms. Saumya Mehrotra, Adv.

Mr. Prateesh Kapoor, Adv.

Mr. Ranjit B. Raut, Av.

Ms. Bina Gupta, Adv.

Mr. Abhay A. Jena, Adv.

For Intervention Mr. U. A. Rana, Adv.

Ms. Mridul Elker Mazumdar, Adv.

Mr. Himanshu Mehta, Adv.

for M/s. Gagrat & Co.

UPON hearing counsel the Court made the following

5. The civil appeals are dismissed in terms of the signed order.

6. Pending interlocutory applications, if any, are disposed of.