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Pr. Commissioner Of Income Tax Central 2 ... vs Param Dairy Ltd. on 23 July, 2021

Bench: A.M. Khanwilkar, Sanjiv Khanna

     ITEM NO.19                     Court 4 (Video Conferencing)             SECTION XIV

                                    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)                    No(s).   10498/2021

     (Arising out of impugned final judgment and order dated 15-02-2021
     in ITA No. 37/2021 passed by the High Court Of Delhi At New Delhi)

     PR. COMMISSIONER OF INCOME TAX                  CENTRAL 2 NEW DELHIPetitioner(s)

                                                     VERSUS

     PARAM DAIRY LTD.                                                     Respondent(s)

     (FOR ADMISSION and I.R. )

     WITH
     SLP(C) No. 10798/2021 (XIV)
     (FOR ADMISSION and I.R. and IA No.81630/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 23-07-2021 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE MR. JUSTICE SANJIV KHANNA


     For Petitioner(s)
                                         Mr. Balbir Singh, Ld. ASG
                                         Ms. Binu Tamta, Adv.
                                         Ms. Swarupma Chaturvedi, ADv.
                                         Mr. Sughosh Subramanium, Adv.
                                         Mr. Divyansh H. Rathi, Adv.
                                        Mr. Raj Bahadur Yadav, AOR

     For Respondent(s)


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

List the matter before the Bench of which one of us (Hon’ble Mr. Justice Sanjiv Khanna) is not a member.

(DEEPAK SINGH) DEEPAK SINGH Date: 2021.07.24 12:53:30 IST (VIDYA NEGI) COURT MASTER (SH) Reason:

COURT MASTER (NSH)