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Supreme Court - Daily Orders

Pr. Commissioner Of Income Tax ... vs M/S Emirates Technologies Pvt Ltd on 27 April, 2018

Bench: Adarsh Kumar Goel, Deepak Gupta

     ITEM NO.18                         COURT NO.9                 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(s). 13082/2018
     (Arising out of impugned final judgment and order dated 18-07-2017
     in ITA No. 400/2017 passed by the High Court Of Delhi At New Delhi)

     PR. COMMISSIONER OF INCOME TAX (CENTRAL)1                      Petitioner(s)

                                                VERSUS

     M/S EMIRATES TECHNOLOGIES PVT LTD                Respondent(s)
     (FOR ADMISSION and I.R. and IA No.55745/2018-CONDONATION OF DELAY
     IN FILING and IA No.55747/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 27-04-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                         HON'BLE MR. JUSTICE DEEPAK GUPTA


     For Petitioner(s)             Ms. Pinky Anand,ASG
                                   Mr. O.P.Shukla,Adv.
                                   Mr. Deepak Prakash,Adv.
                                   Ms. Kirti Dua,Adv.
                                   Ms. Pallavi Chopra,Adv.
                                   Mr. Yajur Sharma,Adv.
                                   Ms. Tanisha Samanta,Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)             Mr. Ved Jain,Adv.
                                   Mr. Pranjal Srivastava,Adv.


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

Tag to Civil Appeal No. 6412 of 2016.

(MADHU BALA) (SUMAN JAIN) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by MADHU BALA Date: 2018.04.28 11:46:55 IST Reason: