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Commissioner Of Income Tax vs Delhi Press Patra Prakashan Ltd on 1 August, 2014

è    ITEM NO.19                                 COURT NO.2                     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)......CC   No(s).
    11318/2014

    (Arising out of impugned final judgment and order dated 31/05/2013
    in ITA No. 480/2005 passed by the High Court Of Delhi At N. Delhi)

    CIT DELHI -IV                                                              Petitioner(s)

                                                      VERSUS

    DELHI PRESS PATRA PRAKASHAN LTD                                            Respondent(s)

    (with appln. (s) for c/delay in filing SLP and c/delay in refiling
    SLP and office report)


    Date : 01/08/2014 This petition was called on for hearing today.

    CORAM :
                              HON’BLE MR. JUSTICE H.L. DATTU
                              HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                              HON’BLE MR. JUSTICE ARUN MISHRA


    For Petitioner(s)                   Mr.Maninder Singh, ASG
                                        Ms.Shipra Ghose, Adv.
                                        Mr.H.R.Rao,Adv.
                                        Mrs. Anil Katiyar ,Adv.

    For Respondent(s)


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

Delay condoned.

Notice.

Tag with S.L.P.(C)No.20147/2012.

(Vinod Kulvi) Court Master Reason: Asstt.Registrar