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]
COMMISSIONER OF INCOME TAX (LTU) Petitioner(s)
VERSUS
M/S. WHIRLPOOL OF INDIA LTD. Respondent(s)
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)