Supreme Court - Daily Orders
Pr Commissioner Of Income Tax vs M/S Bses Yamuna Power Ltd on 17 July, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.31 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No. 10182/2017
(Arising out of the impugned final judgment and final order dated
14-09-2016 passed by the Hon'ble High Court of Delhi at New Delhi
in ITA No. 256 of 2016)
PR. COMMISSIONER OF INCOME TAX – DELHI 2 Petitioner(s)
VERSUS
M/S BSES YAMUNA POWER LTD Respondent(s)
(For admission Diary No. 10182 of 2017 is linked to Diary
No. 34917/2011 as Diary No. 5623/2012 @ relied upon judgment is
linked to Diary No. 34917/2011, FOR CONDONATION OF DELAY IN FILING
ON IA 42167/2017)
Date : 17-07-2017 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) Ms. Pinky Anand, Ld. ASG
Ms. Bhakti Pasrija Sethi, Adv.
Ms. Vimla Sinha, Adv.
Ms. Snidha Mehra, Adv.
Ms. Kirti Dua, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha, Adv.
Mr. Mahesh Agrawal, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. E.C. Agrawal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Civil Appeal No. 2076 of 2012.
Signature Not Verified Digitally signed by POOJA SEHGAL Date: 2017.07.20 17:01:26 IST Reason:(POOJA SEHGAL) (CHANDER BALA) SENIOR PERSONAL ASSISTANT COURT MASTER