Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Delhi I vs Avery Dennison (India) Pvt. Ltd. on 27 April, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.16 COURT NO.7 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(s). 12918/2018
(Arising out of impugned final judgment and order dated 18-07-2017
in ITA No. 516/2017 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX DELHI I Petitioner(s)
VERSUS
AVERY DENNISON (INDIA) PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.56014/2018-CONDONATION OF DELAY
IN FILING)
Date : 27-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Manish Pushkarna, Adv.
Mr. D.L. Chidananda, Adv.
Mrs. 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 Civil Appeal No.3070/2017.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.04.28 12:53:01 IST Reason: