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Commissioner Of Income Tax, Large Tax ... vs Ndian Railway Finance Corporation Ltd. on 24 August, 2015

Bench: J. Chelameswar, Abhay Manohar Sapre

     ITEM NO.28 + 68                        COURT NO.6               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)......CC             No(s).
     14952/2015

     (Arising out of impugned final judgment and order dated 23/03/2015
     in ITA No. 103/2015,23/03/2015 in ITA No. 105/2015 passed by the
     High Court Of Delhi At New Delhi)

     COMMISSIONER OF INCOME TAX,
     LARGE TAX PAYER UNIT, DELHI.                                   Petitioner(s)

                                                VERSUS

     INDIAN RAILWAY FINANCE CORPORATION LTD.                       Respondent(s)


     (with appln. (s) for c/delay in filing SLP and office report)
     WITH
     SLP(C)...CC NO.15372/2015
     (with appln. (s) for c/delay in filing SLP and office report)

     Date : 24/08/2015 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)             Mr. G.K. Kumar,Sr.Adv.
                                   Ms. Mukti Chowdhary,Adv.
                                   Mrs. Anil Katiyar,Adv.
                                   Mrs. Madhavi Diwan,Adv.

     For Respondent(s)


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

Delay condoned.

Issue notice.

Tag with SLP(C)No.22954/2015.

Reason: [O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER