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Principal Commissioner Of Income Tax ... vs Pepsi Foods Private Limited on 8 July, 2019

Bench: S. Abdul Nazeer, R. Subhash Reddy

     ITEM NO.48                                    COURT NO.15                        SECTION XIV

                                      S U P R E M E C O U R T O F            I N D I A
                                              RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                            No(s).33140/2018

     (Arising out of impugned final judgment and order dated 13-11-2017
     in ITA No. 474/2017 passed by the High Court Of Delhi At New Delhi)

     PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL I                                   Petitioner(s)

                                                            VERSUS

     PEPSI FOODS PRIVATE LIMITED                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.156122/2018-CONDONATION OF DELAY
     IN FILING )

     Date : 08-07-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER
                             HON'BLE MR. JUSTICE R. SUBHASH REDDY

     For Petitioner(s)
                                             Mr. Tushar Mehta, SG
                                             Mr. Vikramjit Banerjee, ASG
                                             Mr. D.L. Chidananda, Adv.
                                             Mr. Shekar Vyas, Adv.
                                             Mr. Abhishek, Adv.
                                             Ms. Nitya Rao, Adv.
                                             Mr. A.N. Singh, Adv.
                                             Mrs. Anil Katiyar, AOR
     For Respondent(s)
                                             Ms. Rashi Khanna, Adv.
                                             Mr. Yojit Pareekh, Adv.
                                             For Mr. Harpreet Singh Ajmani, AOR


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

Perused the letter circulated by learned counsel for the respondent seeking adjournment of one week on the ground of bereavement of a close relative in the family.

As prayed for, list this matter after one week.

Digitally signed by
SUKHBIR PAUL KAUR
Date: 2019.07.11
11:14:02 IST
Reason:




     (RAJINDER KAUR)                                                        (SUKHBIR PAUL KAUR)
      BRANCH OFFICER                                                             AR-CUM-PS