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Commissioner Of Income Tax (Central) Iv vs Lodha Crown Buildmart Pvt. Ltd. on 3 January, 2019

Bench: Ashok Bhushan, K.M. Joseph

     ITEM NO.26                              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).44666/2018

     (Arising out of impugned final judgment and order dated 06-02-2018
     in ITA No. 202/2015 passed by the High Court Of Judicature At
     Bombay)

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

                                                    VERSUS

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


     Date : 03-01-2019 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ASHOK BHUSHAN
                           HON'BLE MR. JUSTICE K.M. JOSEPH


     For Petitioner(s)                  Mr. Vikramjit Banerjee,ASG.
                                        Mr. Rupesh Kumar,Adv.
                                        Mr. Vikas Bansal,Adv.
                                        Mrs. 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 petition. The Special Leave Petition is dismissed. Pending application(s), if any, stand disposed of.

                         (B.Parvathi)                             (Renu Kapoor)
11:06:02 IST
Reason:                  Court Master                            Branch Officer