Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 3 vs Dlf Hotel Holdings Limited on 19 February, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.6 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. 37851/2017
(Arising out of impugned final judgment and order dated 14-03-2017
in ITA No. 95/2017 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX 3 Petitioner(s)
VERSUS
DLF HOTEL HOLDINGS LIMITED Respondent(s)
(With IA No.20839/2018-CONDONATION OF DELAY IN FILING and IA
No.20838/2018-CONDONATION OF DELAY IN REFILING)
Date : 19-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Ms. Purnima Bhat Kak, Adv.
Mr. Om Prakash Shukla, Adv.
Mr. Yajur Sharma, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in the special leave petition as also in the application for condonation of delay, returnable in six weeks.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2018.02.20
17:11:30 IST
Reason: