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Pr. Commissioner Of Income Tax 8 vs M/S Reliance Land Pvt. Ltd. on 22 October, 2018

Bench: Rohinton Fali Nariman, S. Abdul Nazeer

     ITEM NO.31                            COURT NO.8                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.35097/2018

     (Arising out of impugned final judgment and order dated 08-01-2018
     in ITA No. 369/2015 passed by the High Court of Judicature at
     Bombay)


     PR. COMMISSIONER OF INCOME TAX 8                                 Petitioner(s)

                                                  VERSUS

     M/S RELIANCE LAND PVT. LTD.                                      Respondent(s)

     (With appln.(s) for c/delay in filing SLP, exemption from filing
     c/c of the impugned judgment and interim relief)


     Date : 22-10-2018 This petition was called on for hearing today.


     CORAM :
                               HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                               HON'BLE MR. JUSTICE S. ABDUL NAZEER


     For Petitioner(s)             Mr. Devashish Bharuka, Adv.
                                   Mr. Arijit Prasad, Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Heard learned counsel for the petitioner.

Delay condoned.

The special leave petition is dismissed.

The question of law is kept open.

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