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Pr. Commissioner Of Income Tax Jaipur vs M/S Jaipur Zila Dugdh Utapadak Sahkari ... on 23 July, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NOS.12+59                              COURT NO.9                SECTION XV

                                   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). 19537/2018

     (Arising out of impugned final judgment and order dated 11-09-2017
     in DBITA No. 265/2016 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     PR. COMMISSIONER OF INCOME TAX JAIPUR                                 Petitioner(s)

                                                    VERSUS

     M/S JAIPUR ZILA DUGDH UTAPADAK SAHAKARI SANGH LIMITED Respondent(s)

     (FOR ADMISSION and I.R. and IA No.78351/2018-CONDONATION OF DELAY
     IN FILING)

     WITH
     Diary No(s). 23625/2018 (XV)
     (FOR ADMISSION and I.R. and IA No.91556/2018-CONDONATION OF DELAY
     IN FILING)

     Diary No(s). 22796/2018 (XV)
     (IA No.96824/2018-CONDONATION OF DELAY IN FILING)

     Date : 23-07-2018 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MS. JUSTICE INDU MALHOTRA


     For Petitioner(s)                 Mr. A.N.S. Nadkarni, ASG
                                       Ms. Sunita Rani Singh, Adv.
                                       Mr. Devashish Bharuka, Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

The Special Leave Petitions are dismissed.

(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER