Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Interglobe Technology Quotient Pvt. ... on 24 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
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ITEM NO.5+60 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17893/2018
(Arising out of impugned final judgment and order dated 30-05-2017
in ITA No. 346/2017 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX DELHI Petitioner(s)
VERSUS
INTERGLOBE TECHNOLOGY QUOTIENT PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.75865/2018-CONDONATION OF DELAY
IN FILING)
WITH
Diary No(s). 19862/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.79562/2018-CONDONATION OF DELAY
IN FILING and IA No.79563/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 13833/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.83174/2018-CONDONATION OF DELAY
IN FILING and IA No.83175/2018-CONDONATION OF DELAY IN REFILING)
Diary No(s). 21154/2018
(FOR ADMISSION and I.R. and IA No.108650/2018-CONDONATION OF DELAY
IN FILING and IA No.108653/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT AND I.A. NO. 108647/2018 – CONDONATION OF DELAY
IN REFILING.)
Date : 24-08-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. V.K. Banerjee, ASG
Mr. Zoheb Hussain, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Anindita Barman, Adv.
Signature Not Verified
Mr. Shubhendu Anand, Adv.
Digitally signed by
ASHWANI KUMAR
Date: 2018.08.25
Mr. Shreyash Bhardwaj, Adv.
Mrs. Anil Katiyar, AOR
11:59:26 IST
Reason:
For Respondent(s)
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UPON hearing the counsel the Court made the following
O R D E R
Issue notice in the application for condonation of delay as well as in the Special Leave Petitions.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER