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Pr Commissioner Of Income Tax Central 3 vs Baba Global Ltd on 28 August, 2017

Bench: Kurian Joseph, R. Banumathi

     ITEM NO.9                               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

     Diary No(s). 14684/2017

     (Arising out of impugned final judgment and order dated 23-12-2016
     in ITA No. 938/2016 passed by the High Court Of Delhi At New Delhi)

     PR COMMISSIONER OF INCOME TAX CENTRAL 3                               Petitioner(s)

                                                       VERSUS

     BABA GLOBAL LTD                                                       Respondent(s)

     (WITH APPLN(S) FOR
     IA NO.74644/2017-CONDONATION OF DELAY IN FILING SLP AND
     IA NO.74649/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     AND IA NO.74648/2017-CONDONATION OF DELAY IN REFILING SLP)


     WITH
     DIARY NO.24344/2017 (SEC.III)

     (WITH APPLN(S) FOR IA NO.76294/2017-CONDONATION OF DELAY IN FILING
     SLP WITH PRAYER FOR INTERIM RELIEF)


     Date : 28-08-2017 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MRS. JUSTICE R. BANUMATHI


     For Petitioner(s)                 Mr.   Tushar Mehta,ASG
                                       Mr.   H. Raghavendra Rao,Adv.
                                       Mr.   T.C. Sharma,Adv.
                                       Ms.   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 C.A. No.6415/2016.

(NARENDRA PRASAD) 17:11:38 IST Reason: (RENU DIWAN) COURT MASTER ASST. REGISTRAR