Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax vs Dharampal Premchand Ltd. on 20 April, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.29 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(s). 8449/2018
(Arising out of impugned final judgment and order dated 21-08-2017
in ITA No. 514/2016 passed by the High Court of Delhi at New Delhi)
THE PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
DHARAMPAL PREMCHAND LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.50342/2018-CONDONATION OF DELAY
IN FILING and IA No.50346/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 20-04-2018 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) Mr. Vikramjit Banerjee,ASG
Mr. P.K.Mullick,Adv.
Mr. Arijit Prasad,Adv.
Mr. Ayush Anand,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.6415 of 2016.
(ANITA MALHOTRA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.04.21 13:00:09 IST Reason: