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Asstt. Commissioner Of Income Tax . vs Pepsi Foods Pvt. Ltd. on 9 March, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.18+65                              COURT NO.8                  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)....../2015
                                   (CC No(s). 3875/2015)

     (Arising out of impugned final judgment and order dated 07/08/2014
     in WPC No. 570/2014 passed by the High Court Of Delhi At New Delhi)

     ASSTT. COMMISSIONER OF INCOME TAX AND ANR.                           Petitioner(s)

                                                    VERSUS

     PEPSI FOODS PVT. LTD.                              Respondent(s)
     (With appln. (s) for c/delay in filing SLP, exemption from filing
     certified copy of the impugned order and office report)
     With
     SLP(C)No...../2015 (CC No. 4225/2015)
     (With appln. For c/delay in filing SLP,exemption from filing
     certified copy of the impugned order and office report)

     Date : 09/03/2015 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)               Mr. P.S. Patiwalia,ASG
                                     Mr. Tanmaya Agarwal,Adv.
                                     Mr. Tushar Bakshi,Adv.
                                     Mrs. Anil Katiyar,Adv.

     For Respondent(s)

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

Exemption from filing certified copy of the impugned order is allowed.

Delay condoned.

Issue notice.

Tag with SLP(C)No. 4659 of 2015.

COURT MASTER COURT MASTER Reason: