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Commissioner Of Income Tax Chennai vs M/S Ews Finance And Investment Pvt Ltd ... on 25 January, 2018

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.34                               COURT NO.8                 SECTION XII

                                   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). 1150/2018

     (Arising out of impugned final judgment and order dated 14-02-2017
     in TCA No. 519/2008 passed by the High Court of Judicature at
     Madras)

     COMMISSIONER OF INCOME TAX                  CHENNAI                  Petitioner(s)

                                                     VERSUS

     M/S EWS FINANCE AND INVESTMENT PVT LTD
     (FORMERLY EWS FINANCE AND INVT LTD)                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.8862/2018-CONDONATION OF DELAY IN
     FILING and IA No.8863/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)


     Date : 25-01-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)                 Mr.   P.S.Narasimha,ASG
                                       Mr.   Arijit Prasad,Adv.
                                       Ms.   Swarupama Chaturvedi,Adv.
                                       For   Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.

Pending application stands disposed of.

(ANITA MALHOTRA) (CHANDER BALA) 13:01:14 IST Reason: COURT MASTER COURT MASTER