Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs Ansal Landmark Townships (P) Ltd on 25 August, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.47 COURT NO.5 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). 24249/2017
(Arising out of impugned final judgment and order dated 26-08-2015
in ITA No. 161/2015 passed by the High Court of Delhi at New Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
ANSAL LANDMARK TOWNSHIPS (P) LTD Respondent(s)
(WITH APPLN(S) FOR
IA No.74018/2017-CONDONATION OF DELAY IN FILING AND IA
No.74020/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
WITH PRAYER FOR INTERIM RELIEF)
Date : 25-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mrs. Pinky Anand,ASG
Mr. D.L. Chidananda,Adv.
Mr. Hemant Arya,Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No.7326/2016.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASST. REGISTRAR Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2017.08.26 12:12:58 IST Reason: