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Deputy Commissioner Of Income Tax ... vs Johnson And Johnson Private Limited on 24 February, 2023

Author: Krishna Murari

Bench: Krishna Murari

     ITEM NO.28                          COURT NO.13                    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(s). 3076/2023

     (Arising out of impugned final judgment and order dated 04-05-2022
     in WPL No. 7733/2022 passed by the High Court Of Judicature At
     Bombay)

     DEPUTY COMMISSIONER OF INCOME TAX CIRCLE3(4) & ORS.                  Petitioner(s)
                                     VERSUS
     JOHNSON AND JOHNSON PRIVATE LIMITED                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.24744/2023-CONDONATION OF DELAY
     IN FILING and IA No.24747/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 24-02-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE KRISHNA MURARI
                         HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s)              Mr. Raj Bahadur Yadav, AOR
                                   Mr. Balbir Singh, A.S.G.
                                   Mr. Prashant Singh Ii, Adv.
                                   Mr. V C Bharathi, Adv.
                                   Mr. Vishesh Kalra, Adv.
                                   Mrs. Apoorv Kurup, Adv.
                                   Mrs. Alka Agarawal, Adv.
                                   Mr. Prashant Rawat, Adv.
                                   Mr. Bhuvan Mishra, Adv.

     For Respondent(s)

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

Learned counsel for the petitioner contends that an identical issue has raised in this petition, is pending adjudication in SLP(C) Diary No. 27617 of 2022. Considering the above, we hereby condone the delay.

Issue notice returnable within four weeks.

Dasti service in addition, is permitted.

List and tag alongwith SLP(C) Diary No. 27617 of 2022. 12:22:03 IST Reason:

        (SONIA GULATI)                                                   (BEENA JOLLY)
     SENIOR PERSONAL ASSISTANT                                        COURT MASTER (NSH)