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Commissioner Of Income Tax - 06 vs Icici Prudential Life Insurance Co. ... on 10 January, 2018

     ITEM NO.73                   REGISTRAR COURT. 1         SECTION III

                          S U P R E M E C O U R T O F      I N D I A
                                  RECORD OF PROCEEDINGS

                          BEFORE THE REGISTRAR MR. KAPIL MEHTA

     Civil Appeal        No(s).   11277/2016

     COMMISSIONER OF INCOME TAX - 06                         Appellant(s)

                                             VERSUS

     ICICI PRUDENTIAL LIFE INSURANCE CO. LTD. THROUGH
     ITS DIRECTOR                                     Respondent(s)

     WITH
     C.A. No. 8423/2016 (III)
     C.A. No. 882/2017 (III)
     C.A. No. 4745/2016 (III)
     C.A. No. 3921/2016 (III)
     C.A. No. 11278/2016 (III)
     C.A. No. 11280/2016 (III)
     C.A. No. 11279/2016 (III)
     C.A. No. 11342/2016 (III)
     C.A. No. 9513/2017 (III)
     C.A. No. 9496/2017 (III)
     C.A. No. 10479/2017 (III)
     (FOR ADMISSION and I.R. and IA No.60245/2017-CONDONATION OF
     DELAY IN FILING and IA No.60246/2017-EXEMPTION FROM FILING C/C
     OF THE IMPUGNED JUDGMENT)
     C.A. No. 10480/2017 (III)
     C.A. No. 10481/2017 (III)
     (IA No.66412/2017-CONDONATION OF DELAY IN FILING and IA
     No.66415/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
      C.A. No. 16158/2017 (III)
     (IA No.93373/2017-CONDONATION OF DELAY IN FILING and IA
     No.93374/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
      C.A. No. 17015/2017 (III)
     ( IA No.100321/2017-CONDONATION OF DELAY IN FILING and IA
     No.100322/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.100323/2017-CONDONATION OF DELAY IN REFILING)

     Date : 10-01-2018 These appeals were called on for hearing
                        today.

     For Appellant(s)         Ms. Shruti Srivastava,Adv.
                              Mrs. Anil Katiyar, AOR
Signature Not Verified


     For Respondent(s)
Digitally signed by
VINOD KUMAR TIWARI
Date: 2018.01.13
                              Mr. Ranjit B. Raut,Adv.
                              Mrs. Surbhi Kapoor,Adv.
10:02:30 IST
Reason:


                              Mrs. Bina Gupta, AOR
                              Mr. Rustom B. Hathikhanawala, AOR
                              Mr. Ashok Panigrahi, AOR
                                                                            …..2
Item NO. 73                            - 2 -

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

Sole respondent has been served, but no one has entered appearance.

Affidavit of valuation and the ad valorem court fee have been filed.

C.A. Nos. 9496, 9513, 10480, 10481, 10479 and 17015/2017 Sole respondent is duly represented. Four weeks’ time is granted to the appellants for filing affidavit of valuation and ad valorem court fee.

Four weeks’ time is granted to the appellants for filing affidavit of valuation and ad valorem court fee. C.A. Nos. 11277, 8423, 4745, 3921, 11278, 11280, 11279 and 11342/2016 Sole respondent is duly represented. Four weeks’ time is granted to the appellants for filing affidavit of valuation and ad valorem court fee.

Mr. Ashok Panigrahi, Ld. Advocate on record has submitted that he is representing the sole respondent, i.e., M/s. Life Insurance Corporation of India, in C.A. Nos. 11278/2016 and 11279/2016, but his name is only being shown against C.A. NO. 11279/2016 in the cause list. Registry to make correction and show his name against C.A. No. 11278/2016 also in the cause list.

List again on 16th of February, 2018.

KAPIL MEHTA Registrar 10.01.2018 vkt