Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Vi Circle ... vs M/S Maruti Suzuki India Ltd. on 2 February, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.13 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(s). 42538/2017
(Arising out of impugned final judgment and order dated 07-07-2017
in ITA No. 486/2017 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX VI CIRCLE 16 Petitioner(s)
VERSUS
M/S MARUTI SUZUKI INDIA LTD. Respondent(s)
( IA No.10668/2018-CONDONATION OF DELAY IN FILING and IA
No.10669/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 02-02-2018 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. P.S.Narsimha,ASG
Mr. H.Raghavendra Rao,Adv.
Mr. D.L.Chidananda,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Ms. Kavita Jha, learned counsel accepts notice on behalf of the respondent.
As prayed, four weeks' time is granted to file counter affidavit.
Rejoinder affidavit may be filed within two weeks' time thereafter.
List this matter after six weeks along with S.L.P. Signature Not Verified Digitally signed by(Civil)No.31311 of 2015 and connected matters. ANITA MALHOTRA Date: 2018.02.03 12:41:09 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER