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Pr. Commissioner Of Income Tax 3 vs Dlf Hotel Holdings Limited on 6 April, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.56                                 COURT NO.6                          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). 37851/2017
     (Arising out of impugned final judgment and order dated 14-03-2017
     in ITA No. 95/2017 passed by the High Court of Delhi at New Delhi)

     PR. COMMISSIONER OF INCOME TAX 3                                                Petitioner(s)

                                                        VERSUS

     DLF HOTEL HOLDINGS LIMITED                                                      Respondent(s)
     (IA No.20839/2018-CONDONATION OF DELAY IN FILING and
      IA No.20838/2018-CONDONATION OF DELAY IN REFILING)

     Date : 06-04-2018 This matter was called on for hearing today.

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

     For Petitioner(s)
                                         Mr.Y.P.Adhiyaru, Sr.Adv.
                                         Ms.Purnima Bhat, Adv.
                                         Mr.Amarjeet Singh, Adv.
                                         Mr.O.P.Shukla, Adv.
                                         Mrs.Anil Katiyar, Adv.
                                         Mr.Yajur Sharma, Adv.

     For Respondent(s)
                                         Ms.Kavita Jha, Adv.
                                         Ms.Kritika Kapoor, Adv.

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

Delay condoned.

In view of decision rendered by this Court dated 31st January, 2018 in C.A.No.2165 of 2012 titled as Commissioner of Income Tax 5 Mumbai vs. M/s. Essar Teleholdings Ltd. and other connected matters, this special leave petition is dismissed.

Pending applications, if any, stand disposed of.

ASHOK RAJ SINGH
Date: 2018.04.06
17:01:47 IST
Reason:




                         (Ashok Raj Singh)                         (Mala Kumari Sharma)
                            Court Master                              Court Master