Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 4 vs M/S India First Life Insurance Company ... on 6 September, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.22 COURT NO.15 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). 29747/2023
(Arising out of impugned final judgment and order dated 09-06-2022
in ITA No. 264/2018 passed by the High Court of Judicature at
Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
M/S INDIA FIRST LIFE INSURANCE COMPANY LTD. Respondent(s)
(IA No.175649/2023-CONDONATION OF DELAY IN FILING and IA
No.175651/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 06-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. N Venkatraman, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Udai Khanna, Adv.
Mr. Shashank Bajpai, Adv.
Mr. H R Rao, Adv.
Mr. V C Bharathi, Adv.
Mr. Ashok Panigrahi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice to the respondent on special leave petition as well as on the application seeking condonation of delay.
Tag along with Civil Appeal No.4745/2016. (RADHA SHARMA) Signature Not Verified (MALEKAR NAGARAJ) COURT MASTER (SH) Digitally signed by RADHA SHARMA Date: 2023.09.06 COURT MASTER (NSH) 17:27:57 IST Reason: