Supreme Court - Daily Orders
The Commissioner Of Income Tax-Iv vs Symantec Software India (P) Ltd. on 30 November, 2015
Bench: Chief Justice, Amitava Roy
ITEM NO.43 COURT NO.1 SECTION IIIA
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)...CC No(s).11865/2015
(Arising out of impugned final judgment and order dated 12/12/2014
in ITA No. 1534/2012 passed by the High Court of Bombay)
THE COMMISSIONER OF INCOME TAX-IV Petitioner(s)
VERSUS
SYMANTEC SOFTWARE INDIA (P) LTD. Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
Date : 30/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Mr. Pritesh Kapur, Adv.
Ms. Sadhana Sandhu, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Porus F. Kaka, Adv.
Mr. Manish Kanth, Adv.
Mr. Rustom B. Hathikhanawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Mr. Rustom B. Hathikhanawala, counsel appearing on caveat, accepts notice for the sole respondent.
Parties are permitted to file their reply/additional documents, if they so desire.
Signature Not Verified Post the matter for hearing at the earliest. Digitally signed by Sukhbir Paul Kaur Date: 2015.12.03 11:34:25 IST Reason:(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar