Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs Gahoi Foods Pvt. Ltd. on 24 January, 2020
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.16 COURT NO.8 SECTION IV-A
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).45823/2019
(Arising out of impugned final judgment and order dated 12-07-2019
in ITA No. 32/2019 passed by the High Court Of M.P At Gwalior)
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
GAHOI FOODS PVT. LTD. Respondent(s)
(IA No.8749/2020-CONDONATION OF DELAY IN FILING and IA
No.8750/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
Diary No(s). 866/2020 (IV-A)
(FOR ADMISSION and I.R. and IA No.8904/2020-CONDONATION OF DELAY IN
FILING)
Date : 24-01-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. K.M. Nataraj, ASG
Mr. Kumar Shashank, Adv.
Ms. Akanksha Kaul, Adv.
Mr. Manek Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.10266/2017.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.01.25(ARJUN BISHT) 10:01:29 IST Reason: (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER