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Supreme Court - Daily Orders

Principal Commissioner Of Income Tax ... vs M/S Pernod Ricard India Pvt Ltd ... on 9 October, 2017

Bench: R.K. Agrawal, Amitava Roy

     ITEM NO.28                                COURT NO.7                  SECTION XIV

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

     Diary No(s). 28127/2017

     (Arising out of impugned final judgment and order dated 27-01-2017
     in ITA No. 51/2017 passed by the High Court of Delhi at New Delhi)

     PRINCIPAL COMMISSIONER OF INCOME TAX(CENTRAL)-III,
     NEW DELHI                                                                    Petitioner(s)

                                                      VERSUS

     M/S PERNOD RICARD INDIA PVT LTD (FORMERLY KNOWN AS
     SEAGRAM INDIA PVT LTD.)                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.98132/2017-CONDONATION OF DELAY
     IN FILING)

     Date : 09-10-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                  Mr.   P.S.Narasimha,ASG
                                        Mr.   Arijit Prasad,Adv.
                                        Ms.   Anita Sahani,Adv.
                                        For   Ms. Anil Katiyar, AOR

     For Respondent(s)                  Mr.   Deepak Chopra,Adv.
                                        Mr.   Anmol Anand,Adv.
                                        Mr.   H.S.Ajmani,Adv.
                                        Mr.   Shekhar Prit Jha, AOR.

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

Delay condoned.

Issue notice.

Mr. Shekhar Prit Jha, learned counsel accepts and waives formal notice on behalf of the sole respondent.

Four weeks' time is granted to file counter Signature Not Verified affidavit.

Digitally signed by ANITA MALHOTRA Date: 2017.10.10

Tag with SLP(Civil)No.31311/2015. 17:15:43 IST Reason:

(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER