Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 6 vs New Delhi Television Limited on 14 August, 2017
Bench: Abhay Manohar Sapre, Ashok Bhushan
ITEM NO.12 COURT NO.10 SECTION
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). 19715/2017
(Arising out of impugned final judgment and order dated 27-02-2017
in ITA No. 107/2017 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 6 Petitioner(s)
VERSUS
NEW DELHI TELEVISION LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.68715/2017-CONDONATION OF DELAY
IN FILING and IA No.68716/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 14-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. Om Prakash Shukla, Adv.
Mr. Niranjana Singh, Adv.
Ms. Somya Rathore, Adv.
Ms. Saudamini Sharma, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s) Mr. Sachit Jolly, Adv.
Ms. Vijayalakshmi Menon, Adv.
UPON hearing the counsel the Court made the following
O R D E R
This is brought to our notice that some other petitions pertaining identical issue are pending before this Court.
Delay condoned.
Leave granted.
To be heard along with C.A. No. 11128/2016 and other connected matters.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2017.08.14 17:02:29 IST Reason: (ASHWANI KUMAR) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER