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Vedanta Limited (Successor To M/S Cairn ... vs Principal Commissioner Of Income Tax ... on 7 September, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NO.23                           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

     Petition(s) for Special Leave to Appeal (C)              No(s).   23105/2018

     (Arising out of impugned final judgment and order dated 19-03-2018
     in ITA No. 310/2018 passed by the High Court Of Delhi At New Delhi)

     VEDANTA LIMITED (SUCCESSOR TO M/S CAIRN INDIA LIMITED)Petitioner(s)

                                                 VERSUS

     PRINCIPAL COMMISSIONER OF INCOME TAX CIRCLE 9 NEW DELHI
                                                          Respondent(s)
     (FOR ADMISSION and I.R. )

     WITH

     SLP(C) No. 23071/2018 (XIV)
     (FOR ADMISSION and I.R.)

     Date : 07-09-2018 These petitions were called on for hearing today.


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


     For Petitioner(s)             Mr.   Harish N.Salve, Sr. Adv.
                                   Ms.   Anuradha Dutt, Adv.
                                   Mr.   Sachit Jolly, Adv.
                                   Mr.   Aarush Bhatia, Adv.
                                   Mr.   Kunal Dutt, Adv.
                                   Ms.   B. Vijayalakshmi Menon, AOR

     For Respondent(s)


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

Issue notice.

(SHASHI SAREEN) (TAPAN KUMAR CHAKRABORTY) AR CUM PS Signature Not Verified BRANCH OFFICER Digitally signed by SHASHI SAREEN Date: 2018.09.08 12:23:11 IST Reason: