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Assistant Commissioner Of Income Tax vs Godrej And Boyce Manufacturing Co. Ltd. on 2 January, 2023

Bench: Krishna Murari, V. Ramasubramanian

     ITEM NO.25                            COURT NO.14                       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). 34646/2022

     (Arising out of impugned final judgment and order dated 13-01-2022
     in WP No. 3555/2019 passed by the High Court Of Judicature At
     Bombay)

     ASSISTANT COMMISSIONER OF INCOME TAX & ORS.                             Petitioner(s)

                                                   VERSUS

     GODREJ AND BOYCE MANUFACTURING CO. LTD.                                 Respondent(s)

     (IA No.184841/2022-CONDONATION OF DELAY IN FILING )

     Date : 02-01-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE KRISHNA MURARI
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)               Mr. Balbir Singh, Ld. ASG
                                     Mr. Manish Pushkarna, Adv.
                                     Mr. Naman Tandon, Adv.
                                     Mr. Rupinder Sinhmar, Adv.
                                     Mr. Raj Bahadur Yadav, AOR

     For Respondent(s)

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

We have heard Mr. Balbir Singh, learned ASG at length.

Delay condoned.

We are not inclined to interfere with the judgment and order impugned in this petition. The special leave petition accordingly stands dismissed. Pending application(s), if any, shall stand disposed Signature Not Verified of.

(Geeta Ahuja) (Beena Jolly) Assistant Registrar-cum-PS Court Master