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The Commissioner Of Income Tax Central 4 vs Aquatic Remedies Pvt. Ltd. on 1 April, 2019

Bench: Uday Umesh Lalit, Indu Malhotra

     ITEM NO.18                                COURT NO.8                 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.7693/2019

     (Arising out of impugned final judgment and order dated 25-07-2018
     in ITA No.904/2016 passed by the High Court Of Judicature At
     Bombay)

     THE COMMISSIONER OF INCOME TAX, CENTRAL 4                              Petitioner(s)

                                                      VERSUS

     AQUATIC REMEDIES PVT. LTD.                                            Respondent(s)

     (FOR ADMISSION and I.R.; and, IA No.46659/2019-CONDONATION OF DELAY
     IN FILING)

     Date : 01-04-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MS. JUSTICE INDU MALHOTRA


     For Petitioner(s)                    Mr. Dhruv Agarwal, Adv.
                                          Mr. Kumar Shashank, Adv.
                                          Ms. Deepanwita Priyanka, Adv.
                                          Mr. Amit Verma, Adv.
                                          Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

Issue notice, returnable in four weeks.

Dasti service, in addition, is permitted.

List the matter on 06.05.2019.

Reason: (MUKESH NASA) (RAJINDER KAUR) COURT MASTER BRANCH OFFICER