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Commissioner Of Income Tax Central 1 vs S. Gowri on 9 August, 2019

Bench: Rohinton Fali Nariman, Surya Kant

                   ITEM NO.30 + 60               COURT NO.5                SECTION XII

                                    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). 26353/2019

                   (Arising out of impugned final judgment and order dated
                   21-02-2019 in TCA No. 136/2019 passed by the High Court Of
                   Judicature At Madras)

                   COMMISSIONER OF INCOME TAX CENTRAL 1                   Petitioner(s)

                                                       VERSUS

                   S. GOWRI                                               Respondent(s)

                   (IA No.114072/2019-CONDONATION OF DELAY IN FILING and IA
                   No.114073/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
                   JUDGMENT)
                                                WITH
                   SLP(C) NO. 18668/2019
                   (FOR ADMISSION AND I.R.)

                   Date :09-08-2019 These petitions were called on
                                        for hearing today.

                   CORAM :
                              HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                              HON'BLE MR. JUSTICE SURYA KANT

                   For Petitioner(s)      Mr. K.M. Natraj, ASG
                                          Ms. Niranjana Singh, Adv.
                                          Ms. Indira B, Adv.
                                          Mr. Zoheb Hussain, Adv.
                                          Mrs. Anil Katiyar, AOR

                   For Respondent(s)

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

Delay condoned.

The special leave petitions are dismissed on tax effect.

However, question of law is left open.

Pending application stands disposed of.

[ CHARANJEET KAUR ] [ RENU DIWAN ] A.R.-CUM-P.S. ASSTT. REGISTRAR