Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Pepsi Foods Private Limited on 16 November, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
1
ITEM NO.12 COURT NO.3 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). 38064/2018
(Arising out of impugned final judgment and order dated 13-11-2017
in ITA No. 474/2017 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL I Petitioner(s)
VERSUS
PEPSI FOODS PRIVATE LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.156122/2018-CONDONATION OF DELAY
IN FILING )
Date : 16-11-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Shekhar Vyas, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Abhishek, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Harpeet Singh Ajmani, Adv.
Ms. Rashi Khanna, Adv.
Mr. Yojit Pareek, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned subject to the cost of Rs.25,000/- which shall be deposited with the Supreme Court Legal Services Committee within two weeks from today.
Signature Not Verified
Issue notice limited to the aspect as to whether the matter Digitally signed by ASHWANI KUMAR Date: 2018.11.17 should 11:48:48 IST Reason: be remitted to the Assessing Officer for fresh consideration.
Mr. Harpreet Singh, Advocate-on-record accepts notice. 2 Four weeks' time is granted to the respondent to file counter affidavit.
List the matter after four weeks. (ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER