Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs M/S Klm Royal Dutch Airlines on 25 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
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ITEM NO.18 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 19766/2017
(Arising out of impugned final judgment and order dated 25-01-2017
in ITA No. 862/2011 passed by the High Court Of Delhi At New Delhi)
DIRECTOR OF INCOME TAX Petitioner(s)
VERSUS
M/S KLM ROYAL DUTCH AIRLINES Respondent(s)
(FOR ADMISSION and I.R. and IA No.62005/2017-CONDONATION OF DELAY
IN FILING and IA No.62007/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
Diary No. 20761/2017
(FOR ADMISSION and I.R. and IA No.66485/2017-CONDONATION OF DELAY
IN FILING and IA No.66486/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No. 21061/2017
( IA No.69349/2017-CONDONATION OF DELAY IN FILING and IA
No.69350/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 25-08-2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. Tushar Mehta, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rana Mukherjee, Sr. Adv.
Mr. H.L. Rao, Adv.
Mr. D.L. Chidananda, Adv.
Mr. Balendu Shekhar, Adv.
Mr. Hemant Arya, Adv.
Mr. H. Raghavendra Rao, Adv.
Signature Not Verified
Ms. Anil Katiyar, AOR
Digitally signed by
NEELAM GULATI
Date: 2017.08.26
For Respondent(s)
12:53:54 IST
Reason: Mr. Parag Tripathi, Sr. Adv.
Ms. Neelam Rathore, Adv.
Mr. Navdeep Jain, Adv.
Mr. Karan Kalra, Adv.
Mr. Nikhlesh R., Adv.
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UPON hearing the counsel the Court made the following
O R D E R
The steps are not taken by the petitioner to get the other petitions listed along with this case. Needful be done within three weeks.
List after three weeks.
(ASHWANI KUMAR) (MADHU NARULA) COURT MASTER COURT MASTER