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M/S Paramount Communications Ltd vs Principal Commissioner Of Income Tax7 on 11 September, 2017

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.22 & 22.1                  COURT NO.5                  SECTION XIV

                    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) No(s). 16937/2017
     (Arising out of impugned final judgment and order dated 14-02-2017
     in ITA No.727/2016 passed by the High Court of Delhi at New Delhi)

     M/S PARAMOUNT COMMUNICATIONS LTD                                Petitioner(s)

                                                VERSUS

     PRINCIPAL COMMISSIONER OF INCOME TAX                           Respondent(s)

     (FOR ADMISSION and IA No.57168/2017-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS)

     WITH

     SLP(C) No.16943/2017 (XIV)
     (FOR ADMISSION and I.R. and IA No.50690/2017-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.57171/2017-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS)

     Date : 11-09-2017 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)
                                   Mr.Arvind Kumar, Adv.
                                   Mr.Amit Sharma, Adv.
                                   Mr.Harshvardhan Sharma, Adv.
                                   Mr.Dipesh Sinha, Adv.

     For Respondent(s)

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

Heard.

The special leave petitions are dismissed.

(Ashok Raj Singh) (Mala Kumari Sharma) Court Master Court Master Digitally signed by ASHOK RAJ SINGH Date: 2017.09.11 16:48:35 IST Reason: