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Pr Commissioner Of Income Tax 23 vs M/S Firoz Tin Factory on 6 September, 2019

Bench: Rohinton Fali Nariman, Surya Kant

     ITEM NO.24                              COURT NO.5                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). 30473/2019

     (Arising out of impugned final judgment and order dated 12-03-2019
     in ITA No. 124/2017 passed by the High Court of Judicature at
     Bombay)

     PR. COMMISSIONER OF INCOME TAX 23                                  Petitioner(s)

                                                    VERSUS

     M/S FIROZ TIN FACTORY                                              Respondent(s)

     (With IA No.132000/2019-CONDONATION OF DELAY IN FILING and IA
     No.132001/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 06-09-2019 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                          HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)
                                    Mr. K. M. Nataraj, ASG.
                                    Mr. Mohan Prasad Gupta, Adv.
                                    Mr. H. R. Rao, Adv.
                                    Mr. Nalin Kohli, Adv.
                                    Mr. Ankit Roy, Adv.
                                    Mr. Indrajeet Singh, Adv.
                                    Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

The special leave petition is dismissed. Pending application stands disposed of.

13:28:29 IST COURT MASTER (SH) ASSISTANT REGISTRAR Reason: