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Pr. Commissioner Of Income Tax Central I ... vs M/S Basanti Properties Pvt. Ltd. on 2 December, 2019

Bench: Rohinton Fali Nariman, S. Ravindra Bhat

     ITEM NO.10                              COURT NO.4                SECTION XVI

                                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. 25096/2019

     (Arising out of impugned final judgment and order dated 26-02-2019
     in ITA No. 14/2019, GA No. 3412/2018 passed by the High Court at
     Calcutta)

     PR. COMMISSIONER OF INCOME TAX CENTRAL I KOLKATA                   Petitioner(s)

                                                    VERSUS

     M/S BASANTI PROPERTIES PVT. LTD.                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.115248/2019-CONDONATION OF DELAY
     IN FILING and IA No.115250/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 02-12-2019 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                          HON'BLE MR. JUSTICE S. RAVINDRA BHAT

     For Petitioner(s)
                                    Ms. Pinky Anand, ASG.
                                    Ms. Rashmi Malhotra, Adv.
                                    Mr. Harish Pandey, Adv.
                                    Ms. Kirti Dua, Adv.
                                    Mrs. Anil Katiyar, AOR

     For Respondent(s)
                                    Ms. B. Vijayalakshmi Menon, AOR

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

Exemption from filing certified copy of the impugned order is granted.

Delay condoned.

The special leave petition is dismissed on the ground of low tax effect.

Reason: (NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER