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Commissioner Of Income Tax (Large Tax ... vs M/S. Glenmark Pharmaceuticals Ltd. on 8 September, 2017

Bench: Ranjan Gogoi, Navin Sinha

     ITEM NO.31                              COURT NO.3                 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 (CIVIL) NO....../2017
                                                 DIARY NO(S). 24442/2017
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 02-02-2017
     IN ITA NO. 1302/2014 PASSED BY THE HIGH COURT OF JUDICATURE AT
     BOMBAY)

     COMMISSIONER OF INCOME TAX, MUMBAI                                 PETITIONER(S)

                                             VERSUS

     M/S. GLENMARK PHARMACEUTICALS LTD.               RESPONDENT(S)
     (FOR ADMISSION AND I.R. AND IA NO.81058/2017-CONDONATION OF DELAY
     IN FILING AND IA NO.81060/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 08-09-2017 This petition was called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                      Mr.   Tushar Mehta, ASG
                                            Mr.   Yashank Adhyaru, Sr. Adv.
                                            Mr.   Ritesh Kumar, Adv.
                                            Mr.   Rajat Nair, Adv.
                                            Ms.   Anil Katiyar, AOR
     For Respondent(s)
                                            Mr.   Puneet Jain, Adv.
                                            Ms.   Christi Jain, Adv.
                                            Mr.   Abhinav Gupta, Adv.
                                            Ms.   Priyal Jain, Adv.

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

Heard the learned counsel for the petitioner and perused the relevant material.

Delay condoned.

Exemption from filing certified copy of the impugned order is granted.

Leave granted.

Tag with Civil Appeal No.9250 of 2015.

[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER