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Pr. Commissioner Of Income Tax 10 vs M/S Hinduja Ventures Limited on 5 March, 2018

Bench: Abhay Manohar Sapre, S. Abdul Nazeer

     ITEM NO.5                               COURT NO.8                 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.4075/2018

     (Arising out of impugned final judgment and order dated 26-07-2017
     in ITA No. 1288/2015 passed by the High Court Of Judicature At
     Bombay)

     PR. COMMISSIONER OF INCOME TAX 10                                    Petitioner(s)

                                                     VERSUS

     M/S HINDUJA VENTURES LIMITED                       Respondent(s)
     ( IA No.24591/2018-CONDONATION OF DELAY IN FILING)

     Date : 05-03-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER

     For Petitioner(s)                 Mr. H. Raghavendra Rao, Adv.
                                       Mr. D.L. Chidananda, Adv.
                                       Mrs. Gargi Khanna, Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)                 Dr.   Shashwat Bajpai, Adv.
                                       Mr.   Sharad Agarwal, Adv.
                                       Ms.   Shina Bhatia, Adv.
                                       Mr.   Sunny Chaudhary, Adv.

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

Delay condoned.

Learned counsel appearing for the petitioner fairly submits that in the light of the order passed by this Court in Commissioner of Income Tax 5, Mumbai v. M/s Essar Teleholdings Ltd. Through Its Manager reported as 2018 (1) SCALE 681, this Petition has to be dismissed.

Accordingly, in the light of the above decision, the Special Leave Petition is dismissed.

Pending application, if any, stands disposed of.

     (ASHA SUNDRIYAL)                                                  (CHANDER BALA)
       COURT MASTER                                                     COURT MASTER