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Principal Commissioner Of Income Tax ... vs M/S Pepsi Food Pvt. Ltd. (Now Pepsico ... on 4 May, 2018

Bench: Madan B. Lokur, Deepak Gupta

     ITEM NO.16 + 26                              COURT NO.4                  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). 42311/2017

     (Arising out of impugned final judgment and order dated 03-07-2017
     in ITA No. 363/2017 passed by the High Court Of Delhi At New Delhi)

     PRINCIPAL COMMISSIONER OF
     INCOME TAX (CENTRAL) NEW DELHI                                      Petitioner(s)

                                                     VERSUS

     M/S PEPSI FOOD PVT. LTD.
     (NOW PEPSICO INDIA HOLDINGS PVT. LTD.)                             Respondent(s)
     (FOR EXEMPTION FROM FILING C/C OF                         THE IMPUGNED JUDGMENT     AND
     APPLICATION FOR CONDONATION OF DELAY IN                   FILING)
     With
     DIARY NO. 1157/2018
     (FOR EXEMPTION FROM FILING C/C OF                         THE IMPUGNED   JUDGMENT   AND
     APPLICATION FOR CONDONATION OF DELAY IN                   FILING)
     DIARY NO. 1909/2018
     (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED                           JUDGMENT   AND
     APPLICATION FOR CONDONATION OF DELAY IN FILING)
     Date : 04-05-2018                   These matters were called on for hearing today.

     CORAM :                             HON'BLE MR. JUSTICE MADAN B. LOKUR
                                         HON'BLE MR. JUSTICE DEEPAK GUPTA

     For Petitioner(s)                   Ms. Pinky Anand, ASG
                                         Mr. K. Radhakrishna, Sr. Adv.
                                         Mr. Sandeep Sethi, Adv.
                                         Ms. Purnima Bhat Kak, Adv.
                                         Mr. Ashok K. Srivastava, Adv.
                                         Ms. Rachna Srivastava, Adv.
                                         Mrs. Anil Katiyar, AOR
     For Respondent(s)                   Mr. Shekhar Prit Jha, AOR
                             UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Issue notice.

Tag with SLP (C) No. 31311/2015.

(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER