Supreme Court - Daily Orders
M/S Delhi Tourism And Transport ... vs The Commissioner Of Income Tax Iv on 12 July, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.10 COURT NO.2 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)Nos........../2016
(CC No(s).11577-11579/2016)
(Arising out of impugned final judgment and order dated 20/03/2012
in ITA Nos.166/2001, 161/2004 and 320/2004 passed by the High
Court Of Delhi At New Delhi)
M/S. DELHI TOURISM & TRANSPORT DEV.CORPN. LTD. Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 12/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. S. Ganesh,Sr.Adv.
Mr. Rajiv Tyagi,Adv.
Mr. Divakar Kumar,Adv.
Mr. Rajendra Prasad,Adv.
Mr. G. Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with Civil Appeal No.13830/2015.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2016.07.13 16:51:34 IST Reason: