Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Mitsubishi Corporation India (P) ... on 18 September, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.11 COURT NO.6 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No. 24245/2017
(Arising out of impugned final judgment and order dated 22-03-2017
in ITA No. 159/2017 passed by the High Court of Delhi at New Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S MITSUBISHI CORPORATION INDIA (P) LTD Respondent(s)
(With IA No.88037/2017-CONDONATION OF DELAY IN FILING, IA
No.88038/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.88039/2017-PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 18-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. D. L. Chidananda, Adv.
Mr. Merusagar Samantaray, Adv.
Ms. Lhingneirah, Adv.
Ms. Viddusshi, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The matter be listed along with Civil Appeal No. 11159 of 2017.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.09.20 18:01:59 IST Reason: