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Commissioner Of Income Tax Jaipur Ii vs Rajasthan State Seed And Organic ... on 8 December, 2017

Bench: Ranjan Gogoi, R. Banumathi

     ITEM NO.9                            COURT NO.3                 SECTION XV

                                 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). 32631/2017

     (Arising out of impugned final judgment and order dated 08-02-2017
     in DBITA No. 178/2008 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     COMMISSIONER OF INCOME TAX JAIPUR II                              Petitioner(s)

                                                   VERSUS

     RAJASTHAN STATE SEED AND ORGANIC
     PRODUCTION CERTIFICATION                                          Respondent(s)

     (IA No.129991/2017-CONDONATION OF DELAY IN FILING
      IA No.129993/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.129992/2017-CONDONATION OF DELAY IN REFILING)

     Date : 08-12-2017 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)               Ms. Pinky Anand, ASG
                                     Mr. H.Raghavendra Rao, Adv.
                                     Mrs. Rekha Pandey, Adv.
                                     Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Application for exemption from filing certified copy of the impugned order is allowed.

Delay condoned.

Leave granted.

Tag with Civil Appeal No.9284 of 2017.

Reason: (NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER