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Commissioner Of Income Tax-Vi vs Vrm (India) Ltd. on 30 October, 2015

Bench: Dipak Misra, Prafulla C. Pant

  ITEM NO.26                                COURT NO.5                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 19145/2015

  (Arising out of impugned final judgment and order dated 18/03/2015
  in ITA No. 2069/2010 passed by the High Court of Delhi at New
  Delhi)


  COMMISSIONER OF INCOME TAX-VI                                         Petitioner(s)

                                                   VERSUS

  VRM (INDIA) LTD.                                                      Respondent(s)

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


  Date : 30/10/2015 This petition was called on for hearing today.


  CORAM :
                                 HON'BLE MR. JUSTICE DIPAK MISRA
                                 HON'BLE MR. JUSTICE PRAFULLA C. PANT


  For Petitioner(s)                   Mr. Sridhar Potaraju, Adv.
                                      Ms. Rekha Pandey, Adv.
                                      Mrs. Anil Katiyar, AOR

  For Respondent(s)


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

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

Delay condoned.

Issue notice.

Tag with S.L.P.(C) No.28570 of 2015.

(Chetan Kumar) (H.S. Parasher) Court Master Court Master