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Commissioner Of Income Tax vs Zte Corporation on 22 September, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.13                                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). 25802/2017

     (Arising out of impugned final judgment and order dated 24-01-2017
     in ITA No. 904/2016 passed by the High Court of Delhi at New Delhi)

     COMMISSIONER OF INCOME TAX                                           Petitioner(s)

                                                      VERSUS

     ZTE CORPORATION                                                      Respondent(s)

     ( IA No.92058/2017-CONDONATION OF DELAY IN FILING)


     Date : 22-09-2017 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.   A.N.S.Nadkarni,ASG
                                       Ms.   Shirin Khajuria,Adv.
                                       Mr.   Manish Pushkarna,Adv.
                                       For   Ms. Anil Katiyar, AOR

     For Respondent(s)                 Mr. Harpreet Singh Ajmani,Adv.
                                       Mr. Shekhar Preet Jha, AOR


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

Delay condoned.

Leave granted.

Mr. Shekhar Preet Jha, learned counsel appears and accepts notice on behalf of the respondent.

Tag with Civil Appeal Nos.6386-6387/2016. Liberty is granted to complete the pleadings.

(ANITA MALHOTRA) (CHANDER BALA) 11:55:39 IST Reason: COURT MASTER COURT MASTER