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Principal Commissioner Of Income Tax 15 ... vs M/S Mohal Chand Motilal Kothari And ... on 22 April, 2019

Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul

     ITEM NO.23                              COURT NO.5               SECTION XVI

                                 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. 11887/2019

     (Arising out of impugned final judgment and order dated 29-06-2018
     in ITAT No. 228/2016 and GA No. 1497/2016 passed by the High Court
     at Calcutta)

     PRINCIPAL COMMISSIONER OF INCOME TAX 15 KOLKATA                   Petitioner(s)

                                                    VERSUS

     M/S MOHAL CHAND MOTILAL KOTHARI AND COMPANY                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.61603/2019-CONDONATION OF DELAY
     IN FILING and IA No.61606/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 22-04-2019 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                           HON'BLE MR. JUSTICE SANJAY KISHAN KAUL

     For Petitioner(s)
                                     Mr. Zoheb   Hossain, Adv.
                                     Ms. Swati   Gildyal, Adv.
                                     Mr. T. C.   Sharma, Adv.
                                     Mrs. Anil   Katiyar, AOR

     For Respondent(s)


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

Exemption from filing certified copy of the impugned judgment granted.

Delay condoned.

The special leave petition is dismissed. Question of law is kept open.

10:33:13 IST (NIDHI AHUJA) (RENU DIWAN) Reason: COURT MASTER (SH) ASSISTANT REGISTRAR