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Commissioner Of Income Tax (Central) ... vs M/S Surya Vinayaka Industries Ltd. on 25 October, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.11                                COURT NO.8                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). 30658/2017

     (Arising out of impugned final judgment and order dated 06-02-2017
     in ITA No. 469/2016 passed by the High Court of Delhi at New Delhi)


     COMMISSIONER OF INCOME TAX (CENTRAL) III,
     NEW DELHI                                                           Petitioner(s)

                                                      VERSUS

     M/S SURYA VINAYAKA INDUSTRIES LTD.                                   Respondent(s)

     ( IA No.100315/2017-CONDONATION OF DELAY IN FILING)

     WITH
     Diary No(s). 30576/2017
     (FOR ADMISSION and I.R. and IA No.101385/2017-CONDONATION OF DELAY
     IN FILING and IA No.101393/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 25-10-2017 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)                 Mr.   Ashok K.Srivastava,Adv.
                                       Mr.   Risabh Jain,Adv.
                                       Mr.   Hemant Arya,Adv.
                                       For   Ms. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

Issue notice.

(ANITA MALHOTRA) (CHANDER BALA) 13:38:48 IST Reason: COURT MASTER COURT MASTER