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Principal Commissioner Of Income Tax ... vs M/S Grasim Industries Limited on 23 August, 2019

Bench: Rohinton Fali Nariman, Surya Kant

     ITEM NO.17                              COURT NO.5              SECTION IX

                                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. 22929/2019

     (Arising out of impugned final judgment and order dated 18-12-2018
     in ITA No. 778/2015 passed by the High Court of Judicature at
     Bombay)

     PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL 1                   Petitioner(s)

                                                    VERSUS

     M/S GRASIM INDUSTRIES LIMITED                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.105700/2019-CONDONATION OF DELAY
     IN FILING and IA No.105701/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 23-08-2019 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                          HON'BLE MR. JUSTICE SURYA KANT


     For Petitioner(s)
                                    Mr. K. M. Natraj, ASG.
                                    Ms. Shirin Khajuria, Adv.
                                    Ms. Swarupma Chaturvedi, Adv.
                                    Mrs. Anil Katiyar, AOR

     For Respondent(s)
                                    Ms. Vanita Bhargava, Adv.
                                    Mr. Ajay Bhargava, Adv.
                                    Ms. Trishala Trivedi, Adv.
                                    M/S. Khaitan & Co., AOR


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

Delay condoned.

The special leave petition is dismissed. Pending application stands disposed of.

(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR