Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 3]

Supreme Court - Daily Orders

Principal Commissioner Of Income Tax 4 vs Zydus Wellness Ltd on 24 September, 2018

Bench: Uday Umesh Lalit, Indu Malhotra

     ITEM NO.26                               COURT NO.12                     SECTION III

                                   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). 32316/2018

     (Arising out of impugned final judgment and order dated 16-04-2018
     in TA No. 346/2018 passed by the High Court Of Gujarat At
     Ahmedabad)

     PRINCIPAL COMMISSIONER OF INCOME TAX 4                                   Petitioner(s)

                                                      VERSUS

     ZYDUS WELLNESS LTD                                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.127329/2018-CONDONATION OF DELAY
     IN FILING )

     Date : 24-09-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)                   Mr. A.N.S. Nadkarni, ASG
                                         Mr. Rupesh Kumar, Adv.
                                         Mr. D.L. Chidananda, Adv.
                                         Mr. Shreyash Bhardwaj, Adv.
                                         Mrs. Anil Katiyar, AOR
     For Respondent(s)

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

Delay in filing this Special Leave Petition is condoned. Learned Additional Solicitor General submitted that the issues involved in the present matter are completely covered by the decision of this Court in Commissioner of Income Tax, Kolkata vs. SMIFS Securities Limited, (2012) 13 SCC 488.

Accordingly, Special Leave Petition is dismissed.

Signature Not Verified


     (R. NATARAJAN)
Digitally signed by R
NATARAJAN
Date: 2018.09.25
                                                                   (TAPAN KUMAR CHAKRABORTY)
     COURT MASTER (SH)
16:36:52 IST
Reason:                                                                   BRANCH OFFICER