Supreme Court - Daily Orders
Seagram Distilleries (P) Ltd. (Now ... vs Commissioner Of Income Tax-Iii, New ... on 11 July, 2016
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.5 COURT NO.2 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)..........of 2016
(CC No.12100/2016)
(Arising out of impugned final judgment and order dated 06/10/2015
in ITA No. 901/2009 passed by the High Court of Delhi at New Delhi)
SEAGRAM DISTILLERIES (P) LTD.
(NOW PERNOD RICARD INDIA PVT. LTD.) Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX-III, NEW DELHI Respondent(s)
I.A. 1/2016(with c/delay in refiling SLP and office report)
Date : 11/07/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBERS]
For Petitioner(s) Mr. Kishore Kunal, AOR
Ms. Rashi Khanna, Adv.
Mr. Anmol Anand, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On consideration of the cause shown, the delay of 109 days in refiling the Special Leave Petition is condoned.
(RASHMI DHYANI) (SAROJ GAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.07.12
17:07:27 IST
Reason: