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Commissioner Of Income Tax (Central) 4 ... vs Ashok Kumar R. Ruia on 8 December, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.8                               COURT NO.7                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.36074/2017

     (Arising out of impugned final judgment and order dated 04-10-2016
     in ITA No. 685/2014 passed by the High Court Of Judicature At
     Bombay)

     COMMISSIONER OF INCOME TAX (CENTRAL) 4 MUMBAI                        Petitioner(s)

                                                     VERSUS

     ASHOK KUMAR R. RUIA                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.128586/2017-CONDONATION OF DELAY
     IN FILING)
     WITH
     Diary No.36168/2017 (IX)
     (FOR ADMISSION and I.R. and IA No.128679/2017-CONDONATION OF DELAY
     IN FILING)

     Date : 08-12-2017 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                   Mr. Tushar Mehta, ASG
                                         Mr. K. Radhakrishnan, Sr. Adv.
                                         Mr. Mohan Prasad Gupta, Adv.
                                         Mrs. Anita Sahni, Adv.
                                         Mr. M.P. Gupta, Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Delay condoned.

Issue notice.

Tag with SLP (C) NO.5254-65/2016.

(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER