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Pr. Commissioner Of Income Tax 2 Delhi vs M/S Best Infrastructure (India) Pvt. ... on 14 May, 2018

Bench: Rohinton Fali Nariman, Abhay Manohar Sapre

     ITEM NO.8                            COURT NO.11               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). 14821/2018

     (Arising out of impugned final judgment and order dated 01-08-2017
     in ITA No. 13/2017 passed by the High Court Of Delhi At New Delhi)

     PR. COMMISSIONER OF INCOME TAX 2 DELHI                          Petitioner(s)

                                                  VERSUS

     M/S BEST INFRASTRUCTURE (INDIA) PVT. LTD.                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.64517/2018-CONDONATION OF DELAY
     IN FILING and IA No.64518/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     WITH

     Diary No(s). 14206/2018 (XIV)
     (FOR ADMISSION and I.R. and IA No.65326/2018-CONDONATION OF DELAY
     IN FILING and IA No.65328/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 14-05-2018 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)             Mr. A.N.S.Nadkarni, ASG,
                                   Mr. Manish Pushkarna, Adv.
                                   Mr. Zoheb Hussain, Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)             Mr. Pranjal Srivastava, Adv.


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

Leave granted.

Tag with SLP(C) No. 12126 of 2018.

(SHASHI SAREEN) 16:56:37 IST Reason: (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER