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Supreme Court - Daily Orders

Commissioner Of Income Tax Central Iv ... vs M/S Sks Ispat And Power Ltd. on 3 March, 2021

Bench: Rohinton Fali Nariman, B.R. Gavai, Hrishikesh Roy

                                                  1

     ITEM NO.11               Court 3 (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

     Petition(s) for Special Leave to Appeal (C)              No(s).   13372/2018

     (Arising out of impugned final judgment and order dated 12-07-2017
     in ITA No. 1874/2014 passed by the High Court Of Judicature At
     Bombay)

     COMMISSIONER OF INCOME TAX CENTRAL IV MUMBAI                    Petitioner(s)

                                                VERSUS

     M/S SKS ISPAT AND POWER LTD.                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.63887/2018-CONDONATION OF DELAY
     IN FILING)

     WITH

     SLP(C) No. 14028/2018 (IX)
     (FOR ADMISSION and I.R. and IA No.68312/2018-CONDONATION OF DELAY
     IN FILING and IA No.68313/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.68314/2018-PERMISSION TO FILE LENGTHY
     LIST OF DATES AND EVENTS)

     SLP(C) No. 11915/2020 (IX)
     (FOR ADMISSION and I.R.)

     SLP(C) No. 12292/2020 (IX)
     (FOR ADMISSION and I.R.)

     Date : 03-03-2021 These petitions were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MR. JUSTICE B.R. GAVAI
                         HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)              Mr. ARIJIT PRASAD, SR ADV.
                                    Mr. AMIT VERMA, ADV
                                    Ms. SWARUPMA CHATURVEDI, ADV
                                    Ms. RACHNA SRIVASTAVA, ADV
                                    Mrs. Anil Katiyar, AOR

     For Respondent(s)
Signature Not Verified
                                   Mr.   Atul Shanker Mathur, Adv.
                                   Ms.   Priya Singh, Adv.
Digitally signed by
Jayant Kumar Arora
Date: 2021.03.03
17:02:19 IST
Reason:                            Mr.   Prabal Mehrotra, Adv.
                                   Mr.   Umang Katariya, Adv.
                                   For   M/s. Khaitan & Co.
                                    2


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

Since Civil Appeal No. 14702 of 2015 [Commissioner of Income Tax, Central-III Vs. M/s Apar Industries Ltd.] (& batch) is pending on the same question of law, the instant matter is directed to be tagged with the abovementioned appeal (& batch).

Ms. Priya Singh, learned counsel, accepts notice on behalf of the respective respondent(s) in SLP (C) Nos. 11915/2020 and 12292/2020.

(JAYANT KUMAR ARORA)                                 (NISHA TRIPATHI)
  COURT MASTER                                         BRANCH OFFICER