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Pr. Commissioner Of Income Tax Central 3 vs M/S Dharampal Satyapal Ltd. on 16 April, 2018

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.15                               COURT NO.8               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.11766/2018

     (Arising out of impugned final judgment and order dated 21-08-2017
     in ITA No. 544/2016 passed by the High Court Of Delhi At New Delhi)

     PR. COMMISSIONER OF INCOME TAX CENTRAL 3                           Petitioner(s)

                                                     VERSUS

     M/S DHARAMPAL SATYAPAL LTD.                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.50802/2018-CONDONATION OF DELAY
     IN FILING and IA No.50803/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)


     Date : 16-04-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)                   Ms. Pinky Anand, ASG
                                         Mr. Arijit Prasad, Adv.
                                         Ms. Rekha Pandey, Adv.
                                         Ms. Snidha Mehra, Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

Issue notice.

(ASHA SUNDRIYAL) Digitally signed by ASHA SUNDRIYAL Date: 2018.04.17 (CHANDER BALA) COURT MASTER 16:27:16 IST Reason: COURT MASTER