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The Pr. Commissioner Of Income Tax ... vs Dharampal Premchand Ltd. on 5 July, 2018

Bench: Abhay Manohar Sapre, Uday Umesh Lalit

     ITEM NO.21                                COURT NO.11                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). 17941/2018

     (Arising out of impugned final judgment and order dated 21-08-2017
     in ITA No. 512/2016 passed by the High Court of Delhi at New Delhi)

     THE PR. COMMISSIONER OF INCOME TAX (CENTRAL) 3
     NEW DELHI                                                            Petitioner(s)

                                                      VERSUS

     DHARAMPAL PREMCHAND LTD.                                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.73935/2018-CONDONATION OF DELAY
     IN FILING and IA No.73937/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 05-07-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)                 Mr.   Yashank Adhyaru,Sr.Adv.
                                       Ms.   Rekha Pandey,Adv.
                                       Mr.   S.K.Pathak,Adv.
                                       For   Mrs. Anil Katiyar, AOR

     For Respondent(s)                 Mr. Rohit Ghosh,Adv.
                                       Ms. Bina Gupta, AOR
                                       Ms. Surbhi Kapoor,Adv.


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

Delay condoned.

Issue notice.

Tag with Civil Appeal No.6415 of 2016.

17:28:18 IST COURT MASTER COURT MASTER Reason: