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The Pr. Commissioner Of Income Tax vs M/S Oil India Limited on 15 November, 2019

Bench: Rohinton Fali Nariman, S. Ravindra Bhat

     ITEM NO.7                               COURT NO.4                SECTION XIV

                                   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). 30474/2019

     (Arising out of impugned final judgment and order dated                    20-02-2019
     in ITA No. 10/2016 passed by the Gauhati High Court)

     THE PR. COMMISSIONER OF INCOME TAX & ANR.                           Petitioner(s)

                                                     VERSUS

     M/S OIL INDIA LIMITED                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.160389/2019-CONDONATION OF DELAY
     IN FILING and IA No.160390/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.160391/2019-CONDONATION OF DELAY IN
     REFILING / CURING THE DEFECTS)

     Date : 15-11-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT

     For Petitioner(s)                   Mr. Sanjay Jain, ASG
                                         Mr. Arijit Prasad, Sr. Adv.
                                         Mr. Manish Pushkarna, Adv.
                                         Mr. Saurabh Choudary, Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Delay condoned.

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

Issue notice.

Tag with SLP (C) No. 21929/2019.

(R. NATARAJAN) 12:48:27 IST Reason: (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER