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The Pr. Commissioner Of Income Tax 17 vs M/S Annasaheb Patil Mathadi Kamgar ... on 16 August, 2022

Bench: Dinesh Maheshwari, Krishna Murari

                                                              SLP (CIVIL) Diary No. 5083/2020

     ITEM NO.3                           COURT NO.12                  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. 5083/2020

     (Arising out of impugned final judgment and order dated 14-10-2019
     in ITA No. 933/2017 passed by the High Court of Judicature at
     Bombay)

     THE PR. COMMISSIONER OF INCOME TAX 17                             Petitioner(s)

                                                 VERSUS

     M/S ANNASAHEB PATIL
     MATHADI KAMGAR SAHAKARI PATHPEDI LIMITED                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.36472/2020-CONDONATION OF DELAY
     IN FILING and IA No.36473/2020-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 16-08-2022 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE DINESH MAHESHWARI
                         HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)             Mr.   Balbir Singh, Ld. ASG
                                   Mr.   Ashok Panigrahi, Adv.
                                   Ms.   Aakankasha Kaul, Adv.
                                   Mr.   Akshay Amritanshu, Adv.
                                   Mr.   Niranjana Singh, Adv.
                                   Mr.   Rupender Sinhmar, Adv.
                                   Mr.   Naman Tandon, Adv.
                                   Mr.   Prasenjeet Mohapatra, Adv.
                                   Ms.   Monica Benjamin, Adv.
                                   Mr.   Samarvir Singh, Adv.
                                   Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)             Mr. Sachin Patil, AOR

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

Mr. Sachin Patil, learned counsel for the respondent-

assessee has referred to a decision of this Court in Digitally signed by NEETA SAPRA Mavilayi Date: 2022.08.17 17:14:12 IST Reason:

Service Cooperative Bank Limited and Others vs. Commissioner of 1  SLP (CIVIL) Diary No. 5083/2020 Income Tax, Calicut and Anr.: (2021) 7 SCC 90.

A request for adjournment is made on the ground of personal difficulty of the learned ASG appearing for the petitioner in this matter.

The learned counsel assisting the learned ASG submits preliminarily that the said decision shall be of no bearing on the present case.

The submissions are taken note of. However, at request, the matter stands adjourned today.

Be listed after four weeks.

(NEETA SAPRA) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) 2