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The Commissioner Of Income Tax ... vs Gujarat Industrial Development ... on 13 October, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

                                                           1

     ITEM NO.22                                  COURT NO.8                 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.34428/2023

     (Arising out of impugned final judgment and order dated 30­01­2023
     in TA No. 499/2022 passed by the High Court of Gujarat at
     Ahmedabad)

     THE COMMISSIONER OF INCOME TAX (EXEMPTIONS)                             Petitioner(s)

                                                          VERSUS

     GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.190476/2023­CONDONATION OF DELAY
     IN FILING SLP and IA No.190477/2023­EXEMPTION FROM FILING C/C OF
     THE IMPUGNED JUDGMENT)

     Date : 13­10­2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)
                                       Mr. Balbir Singh, A.S.G.
                                       Mr. Raj Bahadur Yadav, AOR
                                       Mr. Rupinder Sinhmar, Adv.
                                       Mr. Rupesh Kumar, Adv.
                                       Mr. Sharuya Rai, Adv.
                                       Mr. Naman Tondon, Adv.
                                       Mr. Amit Sharma B, Adv.
                                       Mr. Raghvendra Shukla, Adv.
     For Respondent(s)


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

1. Delay condoned.

2. Digitally signed by VISHAL ANAND Application seeking exemption from filing certified copy of Date: 2023.10.13 the impugned order is allowed. 18:22:41 IST Reason:

3. Having heard the learned counsel appearing for petitioner at considerable length and after carefully perusing the material  2 available on record, we are not inclined to interfere with the impugned Order passed by the High Court.

4. The Special Leave Petition is, accordingly, dismissed.

(VISHAL ANAND) (BEENA JOLLY) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)