THE PR. COMMISSIONER OF INCOME TAX -6 vs. MARUTI SUZUKI INDIA LTD.

$~2. * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 162/2020

THE PR. COMMISSIONER OF INCOME TAX -6..... Appellant

Through: Mr. Ruchir Bhatia, Adv.

versus

MARUTI SUZUKI INDIA LTD.

..... Respondent

Through: Ms. Devika Jain, Adv.

CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA

O R D E R % 03.03.2020

This Court notices that the question of law urged, i.e. the Tribunal’s power to extend the period of stay beyond 365 days period has been explained and read down by this Court in Pepsi Foods Pvt. Ltd. vs. ACIT 376 ITR 87. In these circumstances, the question of law urged does not arise. At the same time, the Tribunal is directed to expedite the hearing and deliver its final verdict with utmost despatch. The appeal and the pending application are dismissed.

VIPIN SANGHI, J

SANJEEV NARULA, J MARCH 03, 2020 N.Khanna