Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Anshika Investments Pvt Ltd on 16 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.20 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3921/2018
(Arising out of impugned final judgment and order dated 03-07-2017
in ITA No. 424/2017 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) 3 Petitioner(s)
VERSUS
ANSHIKA INVESTMENTS PVT LTD Respondent(s)
(FOR ADMISSION & I.R. and IA 3901/2018 FOR CONDONATION OF DELAY IN
FILING)
Date : 16-04-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. H. Raghavendra Rao, Adv.
Ms. Anita Sahni, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Vishnu Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. Vishnu Sharma, Advocate-on-record accepts notice on behalf of the respondent.
Leave granted.
(ASHWANI THAKUR) Signature Not Verified (MALA KUMARI SHARMA) COURT MASTER (SH) Digitally signed by ASHWANI KUMAR Date: 2018.04.17 COURT MASTER 15:25:48 IST Reason: