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Pr. Commissioner Of Income Tax 4 vs M/S Interglobe Aviation Limited on 30 July, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NO.32                            COURT NO.9               SECTION XIV

                              S U P R E M E C O U R T O F       I N D I A
                                      RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 24783/2018

     (Arising out of impugned final judgment and order dated 31-10-2017
     in ITA No. 916/2017 passed by the High Court Of Delhi At New Delhi)

     PR. COMMISSIONER OF INCOME TAX 4                                Petitioner(s)

                                                  VERSUS

     M/S INTERGLOBE AVIATION LIMITED                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.95239/2018-CONDONATION OF DELAY
     IN FILING and IA No.95240/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 30-07-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MS. JUSTICE INDU MALHOTRA


     For Petitioner(s)             Mr. P.S.Narasimha, ASG,
                                   Mr. Manish Pushkarna, Adv.
                                   Mr. Ritesh Kumar, Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)             Mr. Mayank Nagi, Adv.
                                   Mr. Shekhar Prit Jha, Adv.


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

Heard.

Delay condoned.

We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed. Pending applications, if any, shall stand disposed of.

(SHASHI SAREEN) Digitally signed by SHASHI SAREEN (SAROJ KUMARI GAUR) AR CUM PS Date: 2018.07.30 16:54:32 IST Reason:

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