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Pr. Commissioner Of Income Tax Central ... vs M/S Krutika Land Pvt. Ltd. Manager on 13 August, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NO.60                           COURT NO.9                  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).     7112/2018

     (Arising out of impugned final judgment and order dated 23-06-2017
     in ITA No. 122/2014 passed by the High Court Of Judicature At
     Bombay)

     PR. COMMISSIONER OF INCOME TAX CENTRAL III                        Petitioner(s)

                                                 VERSUS

     M/S KRUTIKA LAND PVT. LTD. MANAGER                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.30199/2018-CONDONATION OF DELAY
     IN FILING and IA No.30201/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )
     WITH
     SLP(C) No. 8741/2018 (IX)
     (FOR ADMISSION and I.R. and IA No.41084/2018-CONDONATION OF DELAY
     IN FILING and IA No.41086/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.41085/2018-CONDONATION OF DELAY IN
     REFILING)

     Date : 13-08-2018 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)             Mr. Maninder Singh, ASG,
                                   Mr. H.R.Rao, Adv.
                                   Mr. Zoheb Hussain, Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)             Mr.   Arvind Datar, Sr. Adv.
                                   Mr.   A.K.Shahi, Adv.
                                   Mr.   Sunil Kumar Jain, AOR
                                   Mr.   Punya Garg, Adv.

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

Learned counsel for the petitioner is granted four weeks’ time for filing rejoinder affidavit.

List the matter after four weeks.

17:14:04 IST
Reason:




     (SHASHI SAREEN)                                                (SAROJ KUMARI GAUR)
       AR CUM PS                                                      BRANCH OFFICER