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Commissioner Of Income Tax vs Maruti Suzuki India Ltd. on 29 July, 2016

Bench: Anil R. Dave, L. Nageswara Rao

     ITEM NO.13                              COURT NO.2                SECTION IIIA

                                   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)......CC                  No(s).
     12622/2016

     (Arising out of impugned final judgment and order dated 11/12/2015
     in ITA No. 710/2015 passed by the High Court of Delhi at New Delhi)

     COMMISSIONER OF INCOME TAX RANGE 06 NEW DELHI                      Petitioner(s)

                                                    VERSUS

     MARUTI SUZUKI INDIA LTD.                                           Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)

     Date : 29/07/2016 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ANIL R. DAVE
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO


     For Petitioner(s)                 Ms. Pinky Anand,ASG
                                       Mr. D.L. Chidannanda,Adv.
                                       Ms. Manjoola Gupta,Adv.
                                       Mr. Akash Jindal,Adv.
                                       Mrs. Anil Katiyar,Adv.
                                       Ms. Soumya Rathore,Adv.

     For Respondent(s)                 Mr. S. Ganesh,Sr.Adv.
                                       Ms. Kavita Jha,Adv.
                                       Mr. Neeraj Kumar Jain,Adv.

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

Delay condoned.

Application seeking exemption from filing certified copy of the impugned judgment is allowed.

Issue notice through Speed Post, returnable on 29.08.2016 Ms. Kavita Jha, Advocate, appears and accepts notice for the sole respondent.

Reply affidavit, if any, be filed within two weeks.

(NARENDRA PRASAD) (SNEH BALA MEHRA) COURT MASTER ASSISTANT REGISTRAR