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Pr. Commissioner Of Income Tax 6 vs M/S Noida Software Technology Partk ... on 14 October, 2019

Bench: Rohinton Fali Nariman, V. Ramasubramanian

     ITEM NO.4                              COURT NO.5               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. 21911/2019

     (Arising out of impugned final judgment and order dated 28-11-2018
     in ITA No. 1095/2018 passed by the High Court of Delhi at New
     Delhi)

     PR. COMMISSIONER OF INCOME TAX                 6                  Petitioner(s)

                                                    VERSUS

     M/S NOIDA SOFTWARE TECHNOLOGY PARTK LTD.                          Respondent(s)

     (With IA No.152673/2019-CONDONATION OF DELAY IN                     FILING    and   IA
     No.152675/2019-CONDONATION OF DELAY IN REFILING)

     Date : 14-10-2019 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                           HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)
                                     Mr. K. M. Natraj, ASG.
                                     Mr. A. K. Srivastava, Sr. Adv.
                                     Mr. Balaji Srinivasan, Adv.
                                     Mr. Amit Verma, Adv.
                                     Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

Leave granted.

Tag the matter along with Civil Appeal No. 7326 of 2016.

(NIDHI AHUJA) (NISHA TRIPATHI) Digitally signed by R NATARAJAN Date: 2019.10.15 COURT MASTER (SH) BRANCH OFFICER 10:56:50 IST Reason: