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Commissioner Of Income Tax - 1, New Delhi vs M/S. Amadeus India Pvt. Ltd. on 22 January, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.14                             COURT NO.6               SECTION IIIA

                                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).
     21704/2015
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 15/04/2015
     IN ITA NO. 535/2014 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)

     COMMISSIONER OF INCOME TAX - 1, NEW DELHI                           PETITIONER(S)

                                                   VERSUS

     M/S. AMADEUS INDIA PVT. LTD.                       RESPONDENT(S)
     (WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
          WITH
     S.L.P.(C)...CC NO. 21794/2015
     (WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)

     S.L.P.(C)...CC NO. 22188/2015
     (WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)

     Date : 22/01/2016 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                      Mr. P.S. Patwalia, ASG
                                            Mr. Rajat Singh, Adv.
                                            Mr. Archit Upadhayay, Adv.
                                            Mr. Manish Pushkarna, Adv.
                                            Mrs. Anil Katiyar, Adv.

     For Respondent(s)                      Mr. Mayank Negi, Adv.
                                            Mr. Shekhar Prit Jha, Adv.

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

Heard the learned counsel for the petitioner and perused the relevant material.

Exemption from filing certified copy of the impugned Signature Not Verified Digitally signed by Vinod Lakhina judgment is granted.

 Delay condoned.

Leave granted.

Tag with Civil Appeal No.135 of 2016.

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