PR. COMMISSIONER OF INCOME TAX-VI, NEW DELHI vs. M/S MARUTI SUZUKI INDIA LIMITED

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ITA/486/2017HC DelhiDLHC01296700201707 July 2017Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH1 pages

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$~13 * IN THE HIGH COURT OF DELHI AT NEW DELHI

ITA 486/2017

PR. COMMISSIONER OF INCOME TAX-VI, NEW DELHI

..... Appellant

Through : Mr. Arun Khatri, Adv.

versus

M/S MARUTI SUZUKI INDIA LIMITED ..... Respondent Through : Ms. Kavita Jha and Mr. Bhuwan Dhoopar, Advs.

CORAM: JUSTICE S.MURALIDHAR JUSTICE PRATHIBA M. SINGH

O R D E R %

07.07.2017

1.

The question raised by the Revenue in this appeal, viz., whether the Income Tax Appellate Tribunal can extend an interim order beyond the statutorily permissible limit of 365 days has been answered in the affirmative by this Court in Pepsi Food Pvt. Ltd. v. Assistant Commissioner of Income Tax (2015) 376 ITR 87 (Del).

2.

The appeal is accordingly dismissed.

S.MURALIDHAR, J

PRATHIBA M. SINGH, J JULY 07, 2017/dk

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