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Principal Commissioner Of Income Tax ... vs Sahara India Financial Corporation Ltd on 12 March, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.4+61+62                         COURT NO.6                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. 4296/2018
     (Arising out of impugned final judgment and order dated 21-07-2017
     in ITA No. 447/2017 passed by the High Court of Delhi at New Delhi)

     PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) 1   Petitioner(s)
                                    VERSUS
     SAHARA INDIA FINANCIAL CORPORATION LTD             Respondent(s)
     (With IA No.29584/2018-CONDONATION OF DELAY IN FILING and IA
     No.29586/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     WITH

     Diary No(s). 6332/2018 (XIV)
     (With IA No.30562/2018-CONDONATION OF DELAY IN FILING and IA
     No.30563/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Diary No(s). 3981/2018 (XIV)
     (With IA No.29866/2018-CONDONATION OF DELAY IN FILING and IA
     No.29867/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Diary No. 4486/2018
     (With IA No.32091/2018-CONDONATION OF DELAY IN FILING and IA
     No.32093/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Diary No. 4951/2018
     (With IA No.32290/2018-CONDONATION OF DELAY IN FILING and IA
     No.32292/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 12-03-2018 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. Vikramjit Banerjee, ASG.
                                     Mr. Rupesh Kumar, Adv.
                                     Mr. Shekhar Vyas, Adv.
                                     Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Signature Not Verified Digitally signed by Delay condoned.

Reason: Leave granted.

To be heard along with Civil Appeal No. 1311 of 2015 and other connected matters. (NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER