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Denso India Private Limited (Formerly ... vs Commissioner Of Income Tax on 17 January, 2017

Author: Arun Mishra

Bench: Arun Mishra

     ITEM NO.40                                   COURT NO.10                       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) Diary                              No(s). No(s).
     21514/2016

     (Arising out of impugned final judgment and order dated 29/02/2016
     in ITA No. 451/2013 passed by the High Court Of Delhi At New Delhi)

     DENSO INDIA PRIVATE LIMITED (FORMERLY KNOWN
     AS DENSO INDIA LIMITED)                                                       Petitioner(s)


                                                           VERSUS

     COMMISSIONER OF INCOME TAX                                                     Respondent(s)

     (office report on default)


     Date : 17/01/2017 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ARUN MISHRA
                                             [IN CHAMBER]


     For Petitioner(s)                       Mr. Sandeep Devashish Das,Adv.


     For Respondent(s)


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

Three weeks' time is granted to the learned counsel for the Petitioner to cure the defects as pointed out by the Registry, failing which the special leave petition shall stand dismissed without further reference to the Court.

                               (NEELAM GULATI)                               (MADHU NARULA)
Date: 2017.01.23
16:38:59 IST
Reason:
                                COURT MASTER                                  COURT MASTER