Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Vadodara vs Sun Pharmaceutical Industries Ltd. on 12 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.22 COURT NO.12 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). 10167/2019
(Arising out of impugned final judgment and order dated 04-09-2018
in TA No. 995/2018 passed by the High Court Of Gujarat At
Ahmedabad)
PR. COMMISSIONER OF INCOME TAX, VADODARA Petitioner(s)
VERSUS
SUN PHARMACEUTICAL INDUSTRIES LTD. Respondent(s)
(FOR I.R. and IA No.58311/2019-CONDONATION OF DELAY IN FILING )
Date : 12-04-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. K.M. Nataraj, ASG
Mr. Sharath Nambiar, Adv.
Mr. Debashish Rout, Adv.
Ms. Amrita Tiwari, Adv.
Ms. Indira Bhakar, Adv.
Mr. Shailesh Madiyal, Adv.
MS. Niranjana Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Mayank Nagi, Adv.
Mr. Tarun Singh, Adv.
Mr. Shekhar Prit Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
A perusal of the order of the High Court indicates that the High Court has considered only the two additional questions as noticed in para 3 of the impugned judgment. Learned counsel for the petitioner submits that the other issues have not been touched. Signature Not Verified Learned counsel appearing for the assessee submits that the other Digitally signed by SANJAY KUMAR Date: 2019.04.12 16:59:50 IST Reason: issues are still under consideration before the High Court. 1 In view of the above, we see no reason to entertain the special leave petition.
The special leave petition is accordingly dismissed.
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
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