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Supreme Court - Daily Orders

The Principal Commissioner Of Income ... vs Gujarat State Fertilizers And ... on 18 January, 2021

Bench: Uday Umesh Lalit, Hemant Gupta, S. Ravindra Bhat

                                                                                       1

      ITEM NO.26                               COURT NO.4           SECTION III
                                 (HEARING THROUGH VIDEO CONFERENCING)

                                S U P R E M E C O U R T O F       I N D I A
                                        RECORD OF PROCEEDINGS

      Petition for Special Leave to Appeal (C) No.10169/2019

      (Arising out of impugned final judgment and order dated 31-07-2018
      in TA No.901/2018 passed by the High Court Of Gujarat At Ahmedabad)

      THE PRINCIPAL COMMISSIONER OF INCOME TAX
      VADODARA 1                                                       Petitioner(s)

                                                  VERSUS

      GUJARAT STATE FERTILIZERS AND CHEMICALS LTD.                     Respondent(s)

      (FOR DISPOSAL)

      WITH
      SLP(C) No.22885/2019 (III)
      (FOR ADMISSION and I.R.)

      SLP(C) No.24358/2019 (III)
      (FOR ADMISSION and I.R.)

      SLP(C) No.2655/2020 (III)

      SLP(C) No.15575/2020 (IV-A)
      (FOR ADMISSION)

      Date : 18-01-2021 These petitions were called on for hearing today.

      CORAM :
                          HON'BLE MR. JUSTICE UDAY UMESH LALIT
                          HON'BLE MR. JUSTICE HEMANT GUPTA
                          HON'BLE MR. JUSTICE S. RAVINDRA BHAT

      For Petitioner(s)             Mr.   Sanjay Jain, ASG
                                    Mr.   D.L. Chidananda, Adv.
                                    Mr.   Adit Khorana, Adv.
                                    Ms.   Aakanksha Kaul, Adv.
                                    Ms.   Anil Katiyar, AOR

      For Respondent(s)             Mr.   D.N. Ray, Adv.
Signature Not Verified
                                    Mr.   Manish J. Shah, Adv.
                                    Mr.   Lokesh Kumar Chaudhary, Adv.
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.01.19
17:13:23 IST
Reason:                             Mr.   Dillip Kumar Nayak, Adv.
                                    Ms.   Disha Ray, Adv.
                                    Ms.   Sumita Ray, AOR
                                                                              2


                      Mr.   Bhargava V. Desai, AOR
                      Mr.   Manish Jha, Adv.
                      Mr.   Yogesh G. Shah, Adv.
                      Ms.   Aditi Diwan, Adv.
                      Mr.   Shivam Jasra, Adv.


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

In view of the letter dated 15.01.2021 circulated by Ms. Sumita Ray, learned counsel for the respondent in SLP (C) Nos.22885 of 2019 and 2655 of 2020, the matters are adjourned for four weeks.

     (MUKESH NASA)                                (PRADEEP KUMAR)
     COURT MASTER                                 BRANCH OFFICER