Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Principal Commissioner Of Income Tax ... vs Pepsi Foods Private Limited on 2 August, 2019

Bench: S. Abdul Nazeer, R. Subhash Reddy

     ITEM NO.42                               COURT NO.14                 SECTION XIV

                                   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). 33140/2018

     (Arising out of impugned final judgment and order dated 13-11-2017
     in ITA No. 474/2017 passed by the High Court Of Delhi At New Delhi)

     PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL I                       Petitioner(s)

                                                     VERSUS

     PEPSI FOODS PRIVATE LIMITED                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.156122/2018-CONDONATION OF DELAY
     IN FILING)

     Date : 02-08-2019 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE S. ABDUL NAZEER
                             HON'BLE MR. JUSTICE R. SUBHASH REDDY

     For Petitioner(s)                 Mr. Vikramjit Banerjee, ASG
                                       Mr. Shekhar Vyas, Adv.
                                       Mr. D.L. chidanand, Adv.
                                       Mr. Abhishek, Adv.
                                       Mr. Siddhartha Sinha, Adv.
                                       Mr. A.N. Sigh, Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)                 Mr.   Deepak Chopra, Adv.
                                       Mr.   Anmol Anand, Adv.
                                       Ms.   Rashi Khanna, Adv.
                                       Mr.   Yojit Pareekh, Adv.
                                       Mr.   Harpreet Singh Ajmani, AOR

                              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 Special Leave Petition against the impugned order.

The Special Leave Petition is, accordingly, dismissed.

Pending applications, if any, shall also stand disposed of.

     (POOJA CHOPRA)                                                   (RAJINDER KAUR)
      COURT MASTER                                                     BRANCH OFFICER