Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Serum Institute Of India Ltd. on 5 July, 2019
Bench: S.A. Bobde, B.R. Gavai
ITEM NO.18 COURT NO.2 SECTION IX
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).20209/2019
(Arising out of impugned final judgment and order dated 17-12-2018
in ITA Nos.548/2016, 551/2016, 552/2016 and 553/2016 passed by the
High Court Of Judicature At Bombay)
THE COMMISSIONER OF INCOME TAX (INTERNATIONAL
TAXATION) PUNE Petitioner(s)
VERSUS
SERUM INSTITUTE OF INDIA LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.92247/2019-CONDONATION OF DELAY
IN FILING SLPs and IA No.92250/2019-EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
Date : 05-07-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. ANS Nadkarni, ASG
Ms. Praveena Gautam, Adv.
Ms. Vimla Sinha, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s) Mr. Chinmoy Khaladkar, Adv.
Mr. B.K. Pal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Waive service on the sole respondent since Mr. Chinmoy Khaladkar, learned counsel, appears and accepts notice on its behalf.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.07.05 15:53:28 IST Reason:(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR