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Ge Energy Parts Inc vs The Deputy Commissioner Of Income-Tax & ... on 10 January, 2019

Author: S. Ravindra Bhat

Bench: S. Ravindra Bhat, Prateek Jalan

$~8 to 11
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+       W.P.(C) 5577/2018 & CM APPL. 21731/2018
+       W.P.(C) 5580/2018 & CM APPL. 21735/2018
+       W.P.(C) 5603/2018 & CM APPL. 21868/2018
+       W.P.(C) 5633/2018 & CM APPL. 21995/2018

        GE ENERGY PARTS INC                                         ..... Petitioner
        M/S NUOVO PIGNONE                                           ..... Petitioner
        M/S GE JAPAN LTD.                                           ..... Petitioner
        M/S GE ENGINE SERVICES DISTRIBUTION LLC                     ..... Petitioner

                                versus

        THE DEPUTY COMMISSIONER
        OF INCOME-TAX & ANR.                                     ..... Respondents
        THE DEPUTY COMMISSIONER
        OF INCOME-TAX & ANR.                                     ..... Respondents
        THE COMMISSIONER
        OF INCOME TAX-1 & ANR.                                   ..... Respondents
        THE DEPUTY COMMISSIONER
        OF INCOME-TAX & ANR.                                     ..... Respondents

        Present:-       Mr. Sachit Jolly, Adv. for the Petitioner in Item Nos. 8
                        to 11
                        Mr. Puneet Rai, Jr. Standing Counsel for Revenue in
                        Item Nos. 8 to 11.

CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN

                                ORDER

% 10.01.2019 Request for adjournment is made on behalf of learned counsel for the Revenue which is not opposed by the learned counsel for the petitioner.

List on 25th March, 2019. Interim order to continue.

S. RAVINDRA BHAT, J PRATEEK JALAN, J JANUARY 10, 2019 'pv' W.P.(C) 5577/2018 and connected matters Page 2 of 2