Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 4 vs Suzlon Energy Limited on 27 January, 2020
Bench: D.Y. Chandrachud, K.M. Joseph
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ITEM NO.46 COURT NO.7 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).3382/2019
(Arising out of impugned final judgment and order dated 27-06-2018
in TA No. 667/2018 passed by the High Court of Gujarat at
Ahmedabad)
PRINCIPAL COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
SUZLON ENERGY LIMITED Respondent(s)
WITH
SLP(C) No. 21317/2019 (IX)
(FOR ADMISSION and I.R. and IA No.127651/2019-CONDONATION OF DELAY
IN FILING and IA No.127654/2019-CONDONATION OF DELAY IN REFILING)
SLP(C) No. 17048/2019 (IX)
(FOR ADMISSION and I.R. and IA No.92643/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 18517/2019 (IX)
(FOR ADMISSION and I.R. and IA No.105176/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 2250/2020 (IX)
(FOR ADMISSION and I.R. and IA No.3209/2020-CONDONATION OF DELAY IN
FILING and IA No.3208/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 27-01-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Ashok Panigrahi, Adv.
Mr. Zoheb Hussain, Adv.
Ms. Swati Ghildiyal, Adv.
Ms. Rubi Gildyal, Adv.
Mr. Anmol Tayal, Adv.
Signature Not Verified
Mr. Nabab Singh, Adv.
Digitally signed by
SANJAY KUMAR
Date: 2020.01.27
Mrs. Anil Katiyar, AOR
18:41:19 IST
Reason:
For Respondent(s) Mr. R.V. Easwar, Sr. Adv.
Mr. Rashmikumar Manilal Vithlani, AOR
Ms. Rubal Bansal, Adv.
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Mr. Tushar Hemani, Sr. Adv.
Ms. Vaibhavi Parikh, Adv.
Ms. Anushree Prashit Kapadia, AOR
Mr. Puneet Jain, Adv.
Ms. Christi Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the Special Leave Petitions on 3 February 2020.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER