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Pr. Commissioner Of Income Tax 4 vs Hi Tech Residency Pvt. Ltd. on 19 July, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.11                              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

                          SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 18123/2018

     (Arising out of impugned final judgment and order dated 07-07-2017
     in ITA No. 628/2016 passed by the High Court Of Delhi At New Delhi)

     PR. COMMISSIONER OF INCOME TAX 4                                   Petitioner(s)

                                                    VERSUS

     HI-TECH RESIDENCY PVT. LTD.                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.75311/2018-CONDONATION OF DELAY
     IN FILING and IA No.75312/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 19-07-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                 Mr. Sandeep Sethi,ASG
                                       Mr. H. Raghavendra Rao,Adv.
                                       Mr. Swarupama Chaturvedi,Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)                 Mr. Salil Kapoor,Adv.
                                       Mr. C.S. Anand,Adv.
                                       Mr. Sumit Lal Chandani,Adv.

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

Heard.

Delay condoned.

We do not find any ground to interfere with the impugned order.

The special leave petition is accordingly dismissed.

Pending applications, if any, shall also stand disposed of.

(MAHABIR SINGH) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER