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The Commissioner Of Income Tax (Central ... vs Lodha Properties Development Pvt. Ltd. on 10 December, 2018

Bench: Ashok Bhushan, Ajay Rastogi

     ITEM NO.20                                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).42791/2018

     (Arising out of impugned final judgment and order dated 06-02-2018
     in ITA No. 172/2015 passed by the High Court Of Judicature At
     Bombay)

     THE COMMISSIONER OF INCOME TAX (CENTRAL IV)                            Petitioner(s)

                                                      VERSUS

     LODHA PROPERTIES DEVELOPMENT PVT. LTD.                                 Respondent(s)
     (With appln for c/delay in filing SLP)

     Date : 10-12-2018 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ASHOK BHUSHAN
                           HON'BLE MR. JUSTICE AJAY RASTOGI


     For Petitioner(s)                  Mr.   Vikramjit Banerjee,ASG
                                        Mr.   Rupesh Kumar,Adv.
                                        Ms.   Nachiketa Joshi,Adv.
                                        Mr.   Shreyash Bhardwaj,Adv.
                                        Ms.   Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

We do not find any good ground to entertain this Special Leave Petition, which is, accordingly, dismissed. Pending application (s), if any, shall stand disposed of.

Reason: (B.Parvathi) (Renu Kapoor) Court Master Branch Officer