Supreme Court - Daily Orders
Commissioner Of Income Tax Central Iv vs Ajanta Pharma Limited on 4 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.2 COURT NO.5 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). 14770/2018
(Arising out of impugned final judgment and order dated 09-08-2017
in ITA No. 713/2014 passed by the High Court Of Judicature At
Bombay)
COMMISSIONER OF INCOME TAX CENTRAL IV Petitioner(s)
VERSUS
AJANTA PHARMA LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.74123/2018-CONDONATION OF DELAY
IN FILING)
WITH
Diary No(s). 15167/2018 (IX)
(FOR ADMISSION and I.R. and IA No.77912/2018-CONDONATION OF DELAY
IN FILING)
Diary No(s). 18930/2018 (IX)
(FOR ADMISSION and I.R. and IA No.83389/2018-CONDONATION OF DELAY
IN FILING and IA No.83390/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 04-07-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Rupesh Kumar, Adv.
Ms. Rukmini Bobde, Adv.
Ms. Anil Katiyar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Jehangir Mistri, Sr. Adv.
Signature Not Verified
Mr. Madhur Agrawal, Adv.
Digitally signed by
ASHWANI KUMAR
Date: 2018.07.05
Mr. Kunal Cheema, AOR
16:54:48 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Delay condoned.
The Special Leave Petitions are dismissed. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER