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Commissioner Of Income Tax vs The Bank Of Tokyo Mitsubishi Ufj Ltd. on 27 November, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.18                               COURT NO.7                  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.19159/2017

     (Arising out of impugned final judgment and order dated 08-04-2016
     in ITA No. 605/2015 passed by the High Court Of Delhi At New Delhi)

     COMMISSIONER OF INCOME TAX                                            Petitioner(s)

                                                     VERSUS

     THE BANK OF TOKYO MITSUBISHI UFJ LTD.                                 Respondent(s)

     (FOR ADMISSION, I.R., FOR CONDONATION OF DELAY IN FILING ON IA
     74631/2017
     FOR CONDONATION OF DELAY IN REFILING ON IA 74632/2017 AND
     FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
     74633/2017)

     Date : 27-11-2017 This matter was called on for hearing today.

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


     For Petitioner(s)                   Mr. Maninder Singh, ASG
                                         Mr. K. Radhakrishnan, Sr. Adv.
                                         Mrs. Anil Katiyar, AOR
                                         Mrs. Gargi Khanna, Adv.
                                         Mr. Manish Pushkarna, Adv.
                                         Mr. Rupesh Kumar, Adv.

     For Respondent(s)                   Mr. Pukhrambam Ramesh Kumar, AOR
                                         Mr. Uday Manaktala, Adv.


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

Delay condoned.

Issue notice.

(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER