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Commissioner Of Income Tax Jaipur Ii vs Jaipur Vidyut Vitaran Nigam Ltd. on 2 July, 2018

Bench: Adarsh Kumar Goel, S. Abdul Nazeer

     ITEM NO.32 + 62                             COURT NO.9                SECTION XV

                                   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). 18883/2018

     (Arising out of impugned final judgment and order dated 21-08-2017
     in DBITA No. 288/2011 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     COMMISSIONER OF INCOME TAX, JAIPUR-II, CIRCLE-3,                   Petitioner(s)

                                                    VERSUS

     JAIPUR VIDYUT VITARAN NIGAM LTD.                                   Respondent(s)

     (With Interim Relief and IA No.78391/2018-CONDONATION OF DELAY IN
     FILING)

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21410/2018
     (I.A.No.84712/2018 – Condonation of delay in filing,
     I.A.No.84713/2018 – Exemption from filing O.T.)

     Date : 02-07-2018 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER

     For Petitioner(s)                 Mr. Yashank P. Adhyaru,Sr.Adv.
                                       Mr. D.L. Chidananda,Adv.
                                       Mr. Sameer Abhayankar,Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Heard.

Delay condoned.

We do not find any ground to interfere with the impugned order(s).

The special leave petitions are accordingly dismissed.

Pending applications, if any, shall also stand disposed of.

(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER