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Deputy Commissioner Of Income Tax ... vs Le Passage To India Tours And Travels (P) ... on 4 September, 2017

Bench: Ranjan Gogoi, Navin Sinha

     ITEM NO.14                            COURT NO.3                  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).          /2017
                                               Diary No(s). 24601/2017

     (Arising out of impugned final judgment and order dated 12-01-2017
     in ITA No. 369/2016 passed by the High Court Of Delhi At New Delhi)

     DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 4                         Petitioner(s)

                                                  VERSUS

     LE PASSAGE TO INDIA TOURS AND TRAVELS (P) LTD.                     Respondent(s)

     ( IA No.80934/2017-CONDONATION OF DELAY IN FILING and IA
     No.80937/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)


     Date : 04-09-2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE NAVIN SINHA


     For Petitioner(s)              Mr.   A.N.S. Nadkarni, ASG
                                    Mr.   Merusagar Samantaray, Adv.
                                    Mr.   D.L. Chidanand, Adv.
                                    Ms.   Viddusshi, Adv.
                                    Ms.   Lhingneivah, Adv.
                                    For   Ms. Anil Katiyar, AOR

     For Respondent(s)
               UPON hearing the counsel the Court made the following
                                  O R D E R

Application for exemption from filing certified copy of the impugned order is allowed.

Delay condoned.

Leave granted.

Tag with Civil Appeal No.132 of 2016.

16:48:16 IST COURT MASTER BRANCH OFFICER Reason: