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The Principal Commissioner Of Income ... vs M/S Appollo Tyres Ltd on 23 September, 2022

Author: Surya Kant

Bench: Surya Kant

                                                      1

     ITEM NO.4                               COURT NO.13                SECTION XI­A

                                   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.21869/2022

     (Arising out of impugned final judgment and order dated                    23­09­2021
     in ITA No. 248/2019 passed by the High Court of                            Kerala at
     Ernakulam)

     THE PRINCIPAL COMMISSIONER OF INCOME TAX KOCHI I                   Petitioner(s)

                                                     VERSUS

     M/S APPOLLO TYRES LTD                                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.113632/2022­CONDONATION OF DELAY
     IN FILING SLP)

     Date : 23­09­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE J.B. PARDIWALA

     For Petitioner(s)
                                       Ms. Gargi Khanna, Adv.
                                       Mr. Rupesh Kumar, Adv.
                                       V.C. Bharthi, Adv.
                                       Mr. Manish, Adv.
                                       Mr. Raj Bahadur Yadav, AOR
     For Respondent(s)
                                       Mr.   M. P. Vinod, AOR
                                       Mr.   Atul Shankar Vinod, Adv.
                                       Mr.   Dileep Pillai,Adv.
                                       Mr.   Ajay K. Jain, Adv.
                                       Mr.   Vimlesh Kumar, Adv.

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

Heard learned counsel appearing for the petitioner and gone through the record.

Delay condoned.

Issue notice returnable on 18­10­2022.

Learned Advocate­on­Record, who is on caveat, accepts and waives formal notice on behalf of the sole respondent. Tag the instant petition with Special Leave Petition (Civil) No.26331/2018.

  (VISHAL ANAND)                                           (PREETHI T.C.)
ASTT. REGISTRAR­cum­PS                                    COURT MASTER (NSH)