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Pr. Commissioner Of Income Tax 4 vs The Banaskantha District Co Op Milk ... on 23 July, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NO.40+58                         COURT NO.9                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(s). 24737/2018

     (Arising out of impugned final judgment and order dated 10-10-2017
     in TA No. 814/2017 passed by the High Court Of Gujarat At
     Ahmedabad)

     PR. COMMISSIONER OF INCOME TAX 4                                Petitioner(s)

                                                 VERSUS

     THE BANASKANTHA DISTRICT CO OP MILK PRODUCERS UNION LTD.
                                                       Respondent(s)
     (FOR ADMISSION and I.R. and IA No.94182/2018-CONDONATION OF DELAY
     IN FILING)

     WITH
     Diary No. 22378 of 2018
     (IA No. 98161 of 2018-c/delay in filing)

     Date : 23-07-2018 These petitions were called on for hearing today.


     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MS. JUSTICE INDU MALHOTRA


     For Petitioner(s)             Mr. ANS Nadkarni, ASG,
                                   Mr. Arijit Prasad, Adv.
                                   Ms. Rashmi Malhotra, Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Heard learned counsel for the petitioner. Delay condoned.

We do not find any merit in these petitions.

The Special Leave Petition is accordingly dismissed.

Pending applications, if any, shall stand disposed of. 17:23:03 IST Reason:

(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER