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Commissioner Of Income Tax Ii vs M/S Modipon Ltd. Through Managing ... on 25 October, 2017

Bench: Ranjan Gogoi, Navin Sinha

     ITEM NO.9                              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).     29816/2011

     (Arising out of impugned final judgment and order dated 27-01-2011
     in ITA No. 768/2004 passed by the High Court Of Delhi At New Delhi)

     COMMISSIONER OF INCOME TAX II                                        Petitioner(s)
                                                    VERSUS

     M/S MODIPON LTD.                                                     Respondent(s)
     WITH
     SLP(C) No. 16633/2012              (XVI)
     SLP(C) No. 15939/2012              (XIV)
     SLP(C) No. 29817/2011              (XIV)
     SLP(C) No. 31209/2011              (XIV)

     Date : 25-10-2017 These petitions were called on for hearing today.

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

     For Petitioner(s)                Mr.   K. Radha Krishnan, Sr.Adv.
                                      Mr.   H.R. Rao,Adv.
                                      Mr.   Ritesh Kumar, Adv.
                                      Mr.   S.A. Haseeb, Adv.
                                      Ms.   Anil Katiyar, AOR

     For Respondent(s)                Mr.   Ajay Vohra, Sr. Adv.
                                      Mr.   V.P. Gupta, Adv.
                                      Mr.   Jagdish Kumar Chawla, AOR
                                      Mr.   Anunab Kumar, Adv.

                                      Mr. U.A. Rana, Adv.
                                      Mr. Himanshu Mehta, Adv.
                                      Mr. Avirat Kumar, Adv.
                                      M/s. Gagrat And Co, AOR

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

Heard the learned counsels for the parties at length.

Hearing concluded.

Judgment reserved.

(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER