Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs Claridges Hotels (P) Ltd on 25 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.48 + 3+4+21+24 COURT NO.6 SECTION XIV & XI
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) No(s). 28824/2017
(Arising out of impugned final judgment and order dated 15-12-2016
in ITA No. 600/2015 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX (CENTRAL) 1 Petitioner(s)
VERSUS
CLARIDGES HOTELS (P) LTD Respondent(s)
WITH
SLP(C) No. 32326/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.114407/2017-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 32323/2017 (XIV)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
115385/2017)
SLP(C) No. 32330/2017 (XIV)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
120975/2017
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 120977/2017)
Diary No(s). 33950/2017 (XIV)
(IA FOR CONDONATION OF DELAY IN FILING ON IA 125836/2017
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
125838/2017
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 125839/2017)
SLP(C) No. 33678/2017 (XIV)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
126428/2017)
Diary No(s). 40107/2017 (XIV)
( IA No.137681/2017-CONDONATION OF DELAY IN FILING and IA
No.137682/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No. 37581/2017
(I.A. No. 140708/2017-CONDONATION OF DELAY IN FILING AND I.A. NO.
Signature Not Verified
Digitally signed by
140709/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
ASHWANI KUMAR
Date: 2018.01.25
16:37:18 IST
Reason:
Diary No. 39726/2017
(I.A. NO. 134710/2017 – CONDONATION OF DELAY IN FILING.
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Diary No. 39822/2017
FOR ADMISSION AND I.R. AND I.A. NO. 325/2018 – CONDONATION OF DELAY
IN FKLNG AND I.A. NO. 327/2018 – EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT.
Diary No. 41703/2017
Date : 25-01-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Parties: Mr. Maninder Singh, ASG
Mr. Gurukrishan Kumar, Sr. Adv.
Ms. Asha Gopalan Nair, Adv.
Ms. Suhasini Sen, Adv.
Ms. Diksha Rai, Adv.
Ms. S. Sandhu, Adv.
Mr. R.V. Girish Chowdary, Adv.
Mr. Arijit Prasad, Adv.
Mr. Rohit Rao. N., Adv.
Mr. Mukund P.
Mr. Prabhas Najaj, Adv.
Mr. Akshay Amritnashu, Adv.
Mr. Sameer Abhyankar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Sandeep Kapur, Adv.
Mr. Vivek Suri, Adv.
M/s. Karanjwala & Co.
UPON hearing the counsel the Court made the following
O R D E R
Diary No. 37581/2017, Diary No. 39726/2017, Diary No. 39822/2017, Diary No. 41703/2017.
Issue notice in the special leave petitions as well as in the application for condonation of delay.
List along with Special Leave Petition (C) No(s). 28824/2017.
SLP (C) No(s). 28824/2017, SLP(C) No. 32326/2017, SLP(C) No. 32323/2017, SLP(C) No. 32330/2017, Diary No(s). 33950/2017, SLP(C) No. 33678/2017, Diary No(s). 40107/2017, Diary No. 37581/2017, 3 Diary No. 39726/2017, Diary No. 39822/2017, Diary No. 41703/2017 Service and pleadings be completed within six weeks. List after six weeks for disposal.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER