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Commissioner Of Income Tax 2 vs M/S Continental Warehousing ... on 9 July, 2018

Bench: Abhay Manohar Sapre, Uday Umesh Lalit

     ITEM NO.17                                COURT NO.10               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(s). 18446/2018

     (Arising out of impugned final judgment and order dated 09-01-2018
     in ITA No. 636/2015 passed by the High Court of Judicature at
     Bombay)

     COMMISSIONER OF INCOME TAX 2                                        Petitioner(s)

                                                      VERSUS

     M/S CONTINENTAL WAREHOUSING CORPORATION
     (NHAVA SHEVA) LTD.                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.86261/2018-CONDONATION OF DELAY
     IN FILING )

     Date : 09-07-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)                 Mr. H.Raghavendra Rao,Adv.
                                       Ms. Rekha Pandey,Adv.
                                       For Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

This special leave petition is disposed of in the light of our order dated 24th April, 2018 passed in the case of Commissioner of Income Tax Delhi-I v. M/s. Container Corporation of India Limited Civil Appeal No.8900 of 2012 and connected matters.

Pending application, if any, stands disposed of.

Digitally signed by
ANITA MALHOTRA
Date: 2018.07.10
17:50:24 IST
Reason:



                         (ANITA MALHOTRA)                           (CHANDER BALA)
                           COURT MASTER                              COURT MASTER