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Supreme Court - Daily Orders

Dy. Commissioner Of Income Tax Central ... vs Alankit Forex India Limited on 3 March, 2025

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     ITEM NO.37+57+67                           COURT NO.13             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). 2852/2025

     [Arising out of impugned final judgment and order dated 03-04-2024
     in WP(C) No. 5370/2023 passed by the High Court of Delhi at New
     Delhi]

     DY. COMMISSIONER OF INCOME TAX
     CENTRAL CIRCLE 28 DELHI                                         PETITIONER(S)

                                                 VERSUS

     ALANKIT FOREX INDIA LIMITED                                     RESPONDENT(S)

     [TO BE TAKEN UP ALONG WITH DIARY NO. 53868/2024]
     IA No. 46632/2025 - CONDONATION OF DELAY IN FILING
     IA No. 46635/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

WITH Diary No(s). 5527/2025 (XIV) FOR ADMISSION and I.R. IA No. 45187/2025 - CONDONATION OF DELAY IN FILING WITH ITEM NO.57 (SECTION XIV) SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S). 53868/2024 [Arising out of impugned final judgment and order dated 03-04-2024 in WP(C) No. 1207/2024 passed by the High Court of Delhi at New Delhi] (FOR ADMISSION and I.R. and IA No.285857/2024-CONDONATION OF DELAY IN FILING) WITH DIARY NO(S). 53357/2024 (XIV) (FOR ADMISSION and I.R. IA No. 299043/2024 - CONDONATION OF DELAY IN FILING IA No. 299044/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Signature Not Verified Digitally signed by JAGDISH KUMAR Date: 2025.03.06 DIARY NO(S). 55799/2024 (XIV) 13:22:39 IST Reason:

(IA No. 2752/2025 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 59610/2024 (XIV) (IA No. 2754/2025 - CONDONATION OF DELAY IN FILING) 2 DIARY NO(S). 54408/2024 (XIV) (IA No. 291554/2024 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 57645/2024 (XIV) (IA No. 6521/2025 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 59624/2024 (XIV) FOR ADMISSION and I.R. (IA No. 12496/2025 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 540/2025 (XIV) FOR ADMISSION and I.R. (IA No. 15335/2025 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 59303/2024 (XIV) (IA No. 15509/2025 - CONDONATION OF DELAY IN FILING IA No. 15513/2025 - EXEMPTION FROM FILING O.T.) DIARY NO(S). 54389/2024 (XIV) (IA No. 17608/2025 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 61329/2024 (XIV) (IA No. 30093/2025 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 560/2025 (XIV) FOR ADMISSION and I.R. (IA No. 26794/2025 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 59313/2024 (XIV) FOR ADMISSION and I.R. (IA No. 22810/2025 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 60732/2024 (XIV) (IA No. 24041/2025 - CONDONATION OF DELAY IN FILING DIARY NO(S). 61315/2024 (XIV) (IA No. 24841/2025 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 3788/2025 (XIV) FOR ADMISSION and I.R. (IA No. 42990/2025 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 4470/2025 (XIV) (IA No. 40799/2025 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 4803/2025 (XIV) (IA No. 41203/2025 - CONDONATION OF DELAY IN FILING IA No. 41204/2025 - EXEMPTION FROM FILING O.T.) 3 ITEM NO.67 (SECTION XIV) SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S). 2526/2025 [Arising out of impugned final judgment and order dated 03-04-2024 in WPC No. 733/2024 03-04-2024 in CMA No. 3213/2024 passed by the High Court of Delhi at New Delhi] [TO BE TAKEN UP ALONGWITH ITEM NO.57 I.E. DIARY NO.53868/2024.] IA No. 46367/2025 - CONDONATION OF DELAY IN FILING WITH DIARY NO(S). 4462/2025 (XIV) (IA No. 49296/2025 - CONDONATION OF DELAY IN FILING) DIARY NO(S). 7888/2025 (XIV) FOR ADMISSION and I.R. (IA No. 49419/2025 - CONDONATION OF DELAY IN FILING) Date : 03-03-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s) :Mr. Raghavendra P Shankar, A.S.G. Mr. Raj Bahadur Yadav, AOR Mr. Gaurang Bhushan, Adv.
Mr. Karan Lahiri, Adv.
Mr. Chitvan Singhal, Adv.
Mrs. Sunita Sharma, Adv.
Mr. Khushal Kolhwar, Adv.
For Respondent(s) :Mr. Percy Pardiwala, Sr. Adv.
Mr. Salil Kapoor, Adv.
Mr. Sumit Lalchandani, Adv.
Mr. Ankit Agarwal, AOR Ms. Viyushti Rawat, Adv.
Ms. Ananya Kapoor, Adv.
Mr. Tarun Channa, Adv.
Mr. Shivam Yadav, Adv.
Mr. Utkarsha Gupta, Adv.
4
Mr. Aniket Deepak Agrawal, AOR Mr. Samarth Chaudhary, Adv.
Mr. Ved Jain, Adv.
Mr. Nischay Kantoor, Adv.
Ms. Soniya Dodeja, Adv.
Mr. Soniya Dodeja, Adv.
Mr. Subodh S. Patil, AOR UPON hearing the counsel the Court made the following O R D E R
1. Notify all these matters for final hearing on 19 th March, 2025 on top of the Board.
2. It is distinct understanding that all these matters shall be taken up for final hearing peremptorily.

(JAGDISH KUMAR) (POOJA SHARMA) COURT MASTER (SH) COURT MASTER (NSH)