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Principal Commissioner Of Incom Tax 4 vs Suzlon Energy Limited on 29 October, 2018

Bench: Rohinton Fali Nariman, Navin Sinha

     ITEM NO.26                                COURT NO.8                  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.36142/2018

     (Arising out of impugned final judgment and order dated 20-02-2018
     in TA No.1000/2017 passed by the High Court of Gujarat at
     Ahmedabad)


     PRINCIPAL COMMISSIONER OF INCOME TAX 4                                  Petitioner(s)

                                                       VERSUS

     SUZLON ENERGY LIMITED                                                  Respondent(s)

     (With appln.(s) for c/delay in filing SLP and interim relief)

     Date : 29-10-2018 This petition was called on for hearing today.

     CORAM :
                                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                                 HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                Mr. P.S. Narasimha, ASG
                                      Mr. Sarad Kumar Singhania, Adv.
                                      Mr. D.L. Chidanand, Adv.
                                      Ms. Praveena Gautam, Adv.
                                      Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Learned counsel appearing on behalf of the Commissioner of Income Tax has referred to an order dated 11th July, 2018, in which the Bench thought it fit to issue notice on the point involved. However, we have been informed that on 4th September, 2018, the matter has been dismissed on the ground of ‘low tax effect’.

Place this matter before a Bench presided over by Digitally signed by CHETAN KUMAR Date: 2018.10.30 14:19:22 IST Justice A.K. Sikri.

Reason:




                            (Chetan Kumar)                      (Tapan Kumar Chakraborty)
                             A.R.-cum-P.S.                           Court Master