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M/S Kuthuparamba Range Kalluchethu ... vs The Commissioner Of Income Tax on 26 November, 2018

Bench: D.Y. Chandrachud, M.R. Shah

     ITEM NO.32                            COURT NO.14               SECTION XI-A

                               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). 41386/2018

     (Arising out of impugned final judgment and order dated 20-06-
     2018 in ITA No. 273/2015 passed by the High Court Of Kerala At
     Ernakulam)

     M/S KUTHUPARAMBA RANGE KALLUCHETHU
     VYAVASAYA THOZHILALI SAHAKARANA SANGHAM LTD                    Petitioner(s)

                                                  VERSUS

     THE COMMISSIONER OF INCOME TAX                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.164663/2018-CONDONATION OF
     DELAY IN FILING SLP )

     Date : 26-11-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                         HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)                  Mr.   Gopal Sankaranarayanan, Adv.
                                        Ms.   Aishwarya Kane, Adv.
                                        Ms.   Gayatri Verma, Adv.
                                        Mr.   E. M. S. Anam, AOR

     For Respondent(s)


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

Delay condoned.

We see no reason to entertain this petition under Article 136 of the Constitution of India.

The Special Leave Petition is, accordingly, dismissed.

Pending Applications, if any, stand disposed of.

(GEETA AHUJA) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER