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Commissioner Of Income Tax-Iv vs M/S. Delhi Tourism And Transportation ... on 9 February, 2015

Bench: Ranjan Gogoi, Arun Mishra

     ITEM NO.30                            COURT NO.7                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)....../2015
                                   (CC No(s). 1995/2015)

     (Arising out of impugned final judgment and order dated 09/07/2014
     in ITA No. 268/2014 passed by the High Court Of Delhi At New Delhi)

     COMMISSIONER OF INCOME TAX-IV                                    Petitioner(s)

                                                   VERSUS

     M/S. DELHI TOURISM & TRANSPORTATION DEVELOPMENT CORPORATION LTD.
                                                      Respondent(s)
     (With appln. (s) for c/delay in filing SLP, exemption from filing
     certified copy and office report)


     Date : 09/02/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE ARUN MISHRA

     For Petitioner(s)               Ms. Rachna Srivastava,Adv.
                                     Mr. Utkarsh Sharma,Adv.
                                     Mrs. Anil Katiyar,Adv.


     For Respondent(s)


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

Exemption from filing certified copy of the impugned judgment is allowed.

Delay condoned.

Issue notice.

Tag with SLP(C)No. 16633 of 2012 (@ CC No. 8844 of 2012).

(MADHU BALA) (ASHA SONI) 17:16:51 IST Reason: COURT MASTER COURT MASTER