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Pr. Commissioner Of Income Tax ... vs Victoria Marketing Pvt. Ltd (Now ... on 16 August, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.22                          COURT NO.6                 SECTION IIIA

                               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)...CC No(s).14849/2016

     (Arising out of impugned final judgment and order dated 30/10/2015
     in ITA No. 821/2015 passed by the High Court Of Delhi at New Delhi)

     PR. COMMISSIONER OF INCOME TAXCENTRAL-II                        Petitioner(s)

                                                 VERSUS

     VICTORIA MARKETING PVT. LTD
     (NOW METROPOLIS MARKETING PVT. LTD.)                            Respondent(s)

     (with appln. (s) for c/delay in filing and refiling SLP and office
     report)

     Date : 16/08/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)             Mr. Neeraj K. Kaul, ASG
                                   Mrs. Anil Katiyar,Adv.
                                   Mr. Manish Pushkarna, Adv.
                                   Mr. Bhuwan Mishra, Adv.

     For Respondent(s)

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

Heard the learned counsel for the petitioner and perused the relevant material.

Application for exemption from filing certified copy of the impugned order is allowed.

Delay condoned.

Issue notice.

Tag with S.L.P.(C) No.4659 of 2015.

(Neetu Khajuria) (Asha Soni) Court Master Court Master