COMMISSIONER OF INCOME TAX (LTU) v. M/S. WHIRLPOOL OF INDIA LTD.

ITEM NO.6 COURT NO.15 SECTION XIV

S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS

Petition for Special Leave to Appeal (C) No. 29270/2016

[Arising out of impugned final judgment and order dated 22-12-2015 in ITA No. 610/2014 passed by the High Court of Delhi at New Delhi]

WITH SLP(C) No. 32338/2016 (XIV) Date : 20-11-2024 This petition was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE R. MAHADEVAN

For Petitioner(s) Mr. S Dwarakanath, A.S.G. Mrs. Nisha Bagchi, Sr. Adv. Mr. V Mohna, Sr. Adv. Mr. Rupesh Kumar, Sr. Adv. Mr. Raj Bahadur Yadav, AOR Mr. Ashok Panigrahi, Adv. Mr. Sarthak Karol, Adv. For Respondent(s) Mr. Neeraj Kumar Jain, Adv. Mr. Aniket Deepak Agrawal, AOR Mr. Abhisek Singhavi, Adv. Mr. Abhisek Singhvi, Adv.

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

1. We are not inclined to entertain the Special Leave Petitions

under Article 136 of the Constitution of India.

2. The Special Leave Petitions are accordingly dismissed.

3. Pending application(s), if any, stand disposed of.

(CHANDRESH) (POOJA SHARMA) COURT MASTER (SH) COURT MASTER (NSH)