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Supreme Court - Daily Orders

Commissioner Of Income Tax (Large Tax ... vs M/S. Glenmark Pharmaceuticals Ltd. on 11 July, 2023

Bench: Hima Kohli, Rajesh Bindal

     ITEM NO.48                         COURT NO.14                   SECTION III

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

                                 CIVIL APPEAL   NO(S).   12632/2017

     COMMISSIONER OF INCOME TAX (LARGE TAX PAYER UNIT)                APPELLANT(S)

                                                VERSUS

     M/S. GLENMARK PHARMACEUTICALS LTD.                               RESPONDENT(S)

     (NOT TAKEN UP ON 07.02.2023 )

     WITH

     SLP(C) No. 8717/2019 (IX)
     (FOR ADMISSION and I.R. and IA No.45642/2019-CONDONATION OF DELAY
     IN FILING and IA No.45643/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     C.A. No. 5247/2019 (XVI)

      SLP(C) No. 12960/2020 (IX)
     (FOR ADMISSION and I.R. and IA No.94083/2020-CONDONATION OF DELAY
     IN FILING)

     SLP(C) No. 16353/2022 (XV)


     Date : 11-07-2023 These matters were called on for hearing today.


     CORAM :             HON'BLE MS. JUSTICE HIMA KOHLI
                         HON'BLE MR. JUSTICE RAJESH BINDAL


     For Appellant(s)             Mr. A K Panda, Sr. Adv.
                                  Mr. Balbir Singh, A.S.G.
                                  Mr. Raj Bahadur Yadav, AOR
                                  Mr. Prashant Singh II, Adv.
                                  Mr. Rupesh Kumar, Adv.
                                  Ms. Rukhmani Bobde, Adv.


     For Respondent(s)
                                  Mr. Puneet Jain, Adv.
Signature Not Verified
                                  Ms. Christi Jain, AOR*
Digitally signed by
POOJA SHARMA
Date: 2023.07.13
                                  Mr. Umang Mehta, Adv.
17:41:57 IST
Reason:                           Mr. Yogit Kamat, Adv.
                                  Mr. Mann Arora, Adv.


                                                 1
                     Ms. Shruti Singh, Adv.
                     Mr. Harsh Jain, Adv.
                     Ms. Akriti Sharma, Adv.

                     Mr. Gourab Banerji, Sr. Adv.
                     Mr. Ninad Laud, Adv.
                     Ms. Rashika Narain, Adv.
                     Mr. Sahil Tagotra, AOR

                     Mrs. Vanita Bhargava, Adv.
                     Mr. Ajay Bhargava, Adv.
                     Mr. Shantanu Chaturvedi, Adv.
                     Mr. Sahil, Adv.
                     M/S. Khaitan & Co., AOR

                     Miss Geetanjali Mohan, AOR


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

C.A. NOS. 12632/207 & 5247/2019 AND SLP(C) NOS. 8717/2019, 12960/2019:

1. Adjournment letters dated 10th July, 2023, have been moved by learned counsel for the respondent in SLP(C) Nos. 8717/2019 & 12960/2020, respectively, on account of personal difficulty of the arguing counsel.
2. List these matters on a non-miscellaneous day in the last week of November, 2023.
SLP(C) NO. 16353/2022
1. Mr. Gourab Banerji, learned Senior Counsel appearing for the respondent states that the issue raised in the present matter was also raised in respect of the same assessee in SLP(C) Diary No. 21846/2022, though for a separate assessment year, which came to be dismissed on 25th November, 2022. Copy of the said order is handed over and taken on record.
2
2. Learned counsel for the petitioner seeks time to obtain necessary instructions.
3. As requested, list on 21.07.2023.
 (POOJA SHARMA)                                                   (NAND KISHOR)
COURT MASTER (SH)                                               COURT MASTER (NSH)
(* Additional physical appearance given in Court.) 3