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Commissioner Of Income Tax ... vs Gujarat Industrial Development ... on 1 July, 2019

Bench: Ashok Bhushan, Navin Sinha

     ITEM NO.26                              COURT NO.11                SECTION III

                                   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).15489/2019

     (Arising out of impugned final judgment and order dated 07-08-2018
     in TA No.537/2018 passed by the High Court Of Gujarat At Ahmedabad)

     COMMISSIONER OF INCOME TAX (EXEMPTIONS)                            Petitioner(s)

                                                       VERSUS

     GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION LTD.                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.77767/2019-CONDONATION OF DELAY
     IN FILING)

     WITH
     Diary No(s). 15488/2019 (III)
     (FOR ADMISSION and I.R. and IA No.85188/2019-CONDONATION OF DELAY
     IN FILING and IA No.85189/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Diary No(s). 15525/2019 (III)
     (FOR ADMISSION and I.R. and IA No.84941/2019-CONDONATION OF DELAY
     IN FILING)

     Date : 01-07-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN
                             HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)
                                       Mr. Sanjay Jain, ASG
                                       Mr. Vivek Narayan Sharma, Adv.
                                       Mr. H.R. Rao, Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Tag with C.A. No.4374/2015.

(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER