UOI Vs M/S DEEPAK INTERNATIONAL LTD
Bench: KURIAN JOSEPH,ROHINTON FALI NARIMAN
Case number: C.A. No.-010945-010945 / 2016
Diary number: 5350 / 2014
Advocates: ANIL KATIYAR Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
I.A. No. 3 OF 2016 IN
CIVIL APPEAL NO. 10945 OF 2016 [ @ SPECIAL LEAVE PETITION (C) NO. 9142 OF 2014 ]
UOI & ORS Appellant (s) VERSUS
M/S DEEPAK INTERNATIONAL LTD Respondent(s)
J U D G M E N T KURIAN, J. 1. Leave granted.
2. This Court, vide order dated 30.03.2015, has disposed of SLP (C) No. 9273 of 2013, along with other connected matters, with the following direction:-
"Having seen the twin conditions and
since 80HHC benefit is not available
after 1.4.05, we are satisfied that
cases of exporters having a turnover
below and those above 10 cr. should
be treated similarly. This order is
in substitution of the judgment in
Appeal."
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3. Therefore, this appeal is also disposed of with the relief, as above.
4. I.A.No. 3 of 2016 is, accordingly, disposed of. No costs.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ ROHINTON FALI NARIMAN ] New Delhi; November 18, 2016.