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Principal Commissioner Of Income Tax ... vs M/S Dhananjay International Ltd. on 16 September, 2019

Bench: Rohinton Fali Nariman, Surya Kant

     ITEM NO.18                              COURT NO.5               SECTION IX

                                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). 29320/2019

     (Arising out of impugned final judgment and order dated 06-03-2019
     in ITA No. 73/2017 passed by the High Court of Judicature at
     Bombay)

     PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL 4                    Petitioner(s)

                                                    VERSUS

     M/S DHANANJAY INTERNATIONAL LTD.                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.136077/2019-CONDONATION OF DELAY
     IN FILING)

     Date : 16-09-2019 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                           HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)
                                     Mr. Sanjay Jain, ASG.
                                     Ms. Niranjana Singh, Adv.
                                     Mr. Amit Verma, Adv.
                                     Mr. Adit Khurana, Adv.
                                     Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

Leave granted.

Tag the matter along with Civil Appeal No. 8900 of 2012.

(NIDHI AHUJA) (RENU DIWAN) Digitally signed by R NATARAJAN Date: 2019.09.17 COURT MASTER (SH) ASSISTANT REGISTRAR 16:57:04 IST Reason: