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Supreme Court - Daily Orders

Pr. Commissioner Of Income Tax Vadodara ... vs M/S Sun Pharmaceutical Industries Ltd. on 13 July, 2018

Bench: A.K. Sikri, Ashok Bhushan

                                                          1

       ITEM NO.20                                COURT NO.5                  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). 21463/2018

       (Arising out of impugned final judgment and order dated 20-09-2017
       in TA No. 655/2017 passed by the High Court of Gujarat At
       Ahmedabad)

       PR. COMMISSIONER OF INCOME TAX VADODARA 2                              Petitioner(s)

                                                         VERSUS

       M/S SUN PHARMACEUTICAL INDUSTRIES LTD.                                 Respondent(s)

       (FOR ADMISSION and I.R. and IA No.84642/2018-CONDONATION OF DELAY
       IN FILING)

       Date : 13-07-2018 This petition was 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. Rajiv Nanda, Adv.
                                           Ms. Swarupma Chaturvedi, Adv.
                                           Mrs. Anil Katiyar, AOR

       For Respondent(s)                   Mr. Mayank Nagi, Adv.
                                           for Mr. Shekhar Prit Jha, AOR


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

Delay condoned.

It is stated by the learned Additional Solicitor General that the Delhi High Court has taken a contrary view on the question of law that arises in this matter and against that Order this Court has Signature Not Verified issued notice in the Special Leave Petition filed by the Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.07.13 Revenue.

16:35:54 IST Reason:

Issue notice.
2
Mr. Mayank Nagi, learned counsel, appears and accepts notice on behalf of the respondent.
Tag along with S.L.P.(C) No. 5254-5265 of 2016.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER