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The Principal Commissioner Of Income ... vs Patel Alloy Steel Co. Pvt. Ltd. on 5 March, 2019

Bench: D.Y. Chandrachud, Hemant Gupta

                                                      1

     ITEM NO.20                               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). 5834/2019

     (Arising out of impugned final judgment and order dated 16-07-2018
     in ITA No. 252/2018 passed by the High Court of Gujarat At
     Ahmedabad)

     THE PRINCIPAL COMMISSIONER OF INCOME TAX                  3         Petitioner(s)

                                                     VERSUS
     PATEL ALLOY STEEL CO. PVT. LTD.                                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.34970/2019-CONDONATION OF DELAY
     IN FILING and IA No.34971/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     WITH
     Diary No(s). 5836/2019 (III)
     (FOR ADMISSION and I.R. and IA No.35505/2019-CONDONATION OF DELAY
     IN FILING and IA No.35506/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Diary No(s). 5248/2019 (III)
     (FOR ADMISSION and I.R. and IA No.36301/2019-CONDONATION OF DELAY
     IN FILING and IA No.36303/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 05-03-2019 These petitions were called on for hearing today.

     CORAM :                 HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                             HON'BLE MR. JUSTICE HEMANT GUPTA

     For Petitioner(s)
                                       Mr.   Mahabir Singh, Sr. Adv.
                                       Mr.   Mohan Prasad Gupta, Adv.
                                       Ms.   Praveena Gautam, Adv.
                                       Ms.   Anita Sahni, Adv.
                                       for   Mrs. Anil Katiyar, AOR
     For Respondent(s)

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

Signature Not Verified Delay condoned.

We are not inclined to entertain these petitions under Article 136 of the Constitution of India.

The Special Leave Petitions are, accordingly, dismissed.

Pending application(s), if any, shall stand disposed of.

(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER