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Commissioner Of Income Tax Vadodara 2 vs Ranbaxy Laboratories Limited on 22 January, 2018

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.14                               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.42446/2017

     (Arising out of impugned final judgment and order dated 05-07-2017
     in TA No. 439/2017 passed by the High Court Of Gujarat At
     Ahmedabad)

     COMMISSIONER OF INCOME TAX VADODARA 2                                 Petitioner(s)

                                                     VERSUS

     RANBAXY LABORATORIES LIMITED                                          Respondent(s)

     (   IA  No.3706/2018-CONDONATION   OF  DELAY   IN  FILING   and  IA
     No.3707/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)


     Date : 22-01-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)                   Mr. A.N.S. Nadkarni, ASG
                                         Mr. Sanjai Kumar Pathak, Adv.
                                         Mr. A.K. Srivastava, Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)                   Mr. Mayank Nagi, Adv.
                                         Mr. Shekhar Prit Jha, Adv.

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

Delay condoned.

Issue notice.

Tag with Civil Appeal No.9105/2017.

(ASHA SUNDRIYAL) Digitally signed by ASHA SUNDRIYAL Date: 2018.01.23 (CHANDER BALA) COURT MASTER 17:06:59 IST Reason: COURT MASTER