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Supreme Court - Daily Orders

Commissioner Of Income Tax I vs Indian Petrochemicals Corporation Ltd on 15 May, 2023

Bench: Hima Kohli, Bela M. Trivedi

                                                                       SLP(C) No. 19576/2017 etc.

     ITEM NO.35                               COURT NO.17                     SECTION III

                                 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. 19576/2017

     (Arising out of impugned final judgment and order dated 19-07-2016
     in TA No. 1780/2008 passed by the High Court Of Gujarat At
     Ahmedabad)

     COMMISSIONER OF INCOME TAX I                                      Petitioner(s)

                                                  VERSUS

     INDIAN PETROCHEMICALS CORPORATION LTD                             Respondent(s)

     WITH

     SLP(C) No. 31179/2018 (XV)

     SLP(C) No. 1118/2019 (XV)

     SLP(C) No. 28941/2017 (III)
     (IA No.72772/2017-CONDONATION OF DELAY IN FILING and IA                                No.
     72773/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     SLP(C) No. 529/2019 (XV)

     SLP(C) No. 17580/2022 (XV)

     SLP(C) No. 18703/2022 (XV)

     SLP(C) No. 19964/2022 (XV)

     SLP(C) No. 20474/2022 (XV)

     Diary No(s). 32432/2022 (XV)
     (IA No.174783/2022-CONDONATION OF DELAY IN FILING)

     Date : 15-05-2023 These matters were called on for hearing today.

     CORAM :
                           HON'BLE MS. JUSTICE HIMA KOHLI
                           HON'BLE MS. JUSTICE BELA M. TRIVEDI

     For Petitioner(s)
Signature Not Verified

Digitally signed by
SWETA BALODI
Date: 2023.05.17
                                      Mr. Balbir Singh, A.S.G. (N/P)
19:08:25 IST
Reason:                               Mr. Raj Bahadur Yadav, AOR
                                      Mr. Rupesh Kumar, Adv.
                                      Mrs. Saudamini Sharma, Adv.
                                      Ms. Snidha Mehra, Adv.
                                      Mr. Manish, Adv.
                                                      SLP(C) No. 19576/2017 etc.

                    Mrs. Anamika Agarwal, Adv.
                    Mr. Naman Tondon, Adv.
                    Mr. Digvijay Dam, Adv.
                    Mr. Ishaan Sharma, Adv.
                    Mr. Prashant Singh, Adv.
                    Mr. Mohd Akhil, Adv.
For Respondent(s)
                    Mr. S. Ganesh, Sr. Adv.
                    Mr. K.R. Sasiprabhu, AOR
                    Mr. Amit Mathur, Adv.
                    Mr. Vishnu Sharma A S, Adv.
                    Mr. Prakhar Agarwal, Adv.

                    Ms. Archana Pathak Dave, AOR


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

1. An adjournment letter has been circulated on behalf of learned counsel for the respondent(s) in SLP(C) Nos. 31179/2018, 1118/2019, 28941/2017, 529/2019, 17580/2022, 18703/2022, 19964/2022, 20474/2022 and SLP(C) Diary no. 32432/2022.

2. Learned counsel for the respondent(s) appearing on caveat in SLP(C) no. 19576/2017 and 28941/2017, has objected to the request for adjournment.

3. List in due course.

(DEEPAK GUGLANI)                                   (R.S. NARAYANAN)
   AR-cum-PS                                      COURT MASTER (NSH)