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Pr. Commissioner Of Income Tax vs Himadri Speciality Chemicals Limited on 11 September, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.16                               COURT NO.15                        SECTION XVI

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

     Petition(s) for Special Leave to Appeal (C) No(s).20172/2023
     (Arising out of impugned final judgment and order dated 31-10-2022
     in ITAT No. 170/2022 passed by the High Court at Calcutta)

     PR. COMMISSIONER OF INCOME TAX                                         Petitioner(s)
                                                     VERSUS

     HIMADRI SPECIALITY CHEMICALS LIMITED                                   Respondent(s)

     (IA No. 166832/2023 - CONDONATION OF DELAY IN FILING
      IA No. 166833/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 11-09-2023 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                             HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)                 Mr. N Venkatraman, A.S.G.
                                       Mr. Raj Bahadur Yadav, AOR
                                       Mr. Shashank Bajpai, Adv.
                                       Mr. V C Bharathi, Adv.
                                       Mr. Prashant Singh Ii, Adv.
                                       Mr. Annirudh Sharma Ii, Adv.
                                       Mr. Manish Pushkarna, Adv.

     For Respondent(s)

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

There is delay of 185 days in filing the special leave petition. Nevertheless, we have heard learned counsel for the petitioner on merits.

Delay condoned.

We do not find any infirmity in the impugned order.

The special leave petition is dismissed.

Pending application(s), if any, shall stand disposed of.

(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH)