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Principal Commissioner Of Income ... vs Vidhya Shankar Investment Private ... on 1 October, 2021

Bench: Uday Umesh Lalit, S. Ravindra Bhat

     ITEM NO.31                Court 2 (Video Conferencing)             SECTION XIV

                               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).   16971/2018

     (Arising out of impugned final judgment and order dated 04-09-2017
     in ITA No. 569/2017 passed by the High Court Of Delhi At New Delhi)

     PRINCIPAL COMMISSIONER OF INCOME TAX(CENTRAL) II                Petitioner(s)

                                                VERSUS

     VIDHYA SHANKAR INVESTMENT PRIVATE LIMITED                       Respondent(s)

     (IA No. 84608/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     WITH
     SLP(C) No. 16973/2018 (XIV)
     ( FOR EXEMPTION FROM FILING C/C OF            THE IMPUGNED JUDGMENT ON IA
     68984/2018
     IA No. 68984/2018 - EXEMPTION FROM            FILING C/C OF THE IMPUGNED
     JUDGMENT)
      SLP(C) No. 16974/2018 (XIV)
     ( FOR EXEMPTION FROM FILING C/C OF            THE IMPUGNED JUDGMENT ON IA
     76094/2018
     IA No. 76094/2018 - EXEMPTION FROM            FILING C/C OF THE IMPUGNED
     JUDGMENT)
      SLP(C) No. 16975/2018 (XIV)
     ( FOR EXEMPTION FROM FILING C/C OF            THE IMPUGNED JUDGMENT ON IA
     80014/2018
     IA No. 80014/2018 - EXEMPTION FROM            FILING C/C OF THE IMPUGNED
     JUDGMENT)
      SLP(C) No. 16976/2018 (XIV)
     ( FOR EXEMPTION FROM FILING C/C OF            THE IMPUGNED JUDGMENT ON IA
     76868/2018
     IA No. 76868/2018 - EXEMPTION FROM            FILING C/C OF THE IMPUGNED
     JUDGMENT)
      SLP(C) No. 16972/2018 (XIV)
     ( FOR EXEMPTION FROM FILING C/C OF            THE IMPUGNED JUDGMENT ON IA
     80030/2018
     IA No. 80030/2018 - EXEMPTION FROM            FILING C/C OF THE IMPUGNED
     JUDGMENT)
      SLP(C) No. 4063/2020 (XIV)

      SLP(C) No. 6289/2020 (III)
     (FOR ADMISSION and I.R.)
Signature Not Verified

Digitally signed by
Indu Marwah
Date: 2021.10.06

     Date : 01-10-2021 These matters were called on for hearing today.
14:48:48 IST
Reason:




     CORAM :
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT
                         HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(S)     Mr.Aman Lekhi Ld Asg
                      Mr. Arijit Prasad Sr Adv
                      Ms. Swati Ghildiyal Adv
                      Ms. Niranjana Singh Adv
                      Ms.Swarupama Chaturvedi Adv
                      Mr. Raj Bahadur Yadav, Aor

For Respondent(s)     Mr. T. L. Garg, AOR

                      Mr. Salil Agarwal, Sr Advocate
                      Mr. Bhargava V Desai, Advocate on Record,
                      Mr Madhur Aggarwal, Advocate
                      Mr. Shivam Jasra, Advocate
                      Ms. Aditi Diwan, Advocate
                      Mr. Uma Shankar Advocate

                      Mr.   Pradhuman Gohil, Advocate
                      Ms.   Taruna Singh Gohil, AOR
                      Ms.   Ranu Purohit, Advocate
                      Ms.   Tanya Srivastava, Advocate
                      Ms.   Jasleen Bindra, Advocate

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

Let this Special Leave Petition be segregated from the instant batch and list separately on 08.10.2021.

...

List rest of the matters on 08.10.2021. … (INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER