Supreme Court - Daily Orders
Commissioner Of Income Tax , ... vs M/S. Alcatel Lucent Enterprises on 19 October, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
ITEM NO.5 COURT NO.5 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).
19199/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 27/02/2015
IN ITA NO. 126/2015 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
COMMISSIONER OF INCOME TAX ,
INTERNATIONAL TAXATION-I PETITIONER(S)
VERSUS
M/S. ALCATEL LUCENT ENTERPRISES RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
WITH
S.L.P.(C)...CC NO. 19294/2016
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 19355/2016
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 19380/2016
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 19430/2016
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 19864/2016
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 19930/2016
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 19/10/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Neeraj K. Kaul, ASG
Mrs. Anil Katiyar, Adv.
Mr. Manish Pushkarna, Adv.
Mr. H. Raghavendra Rao, Adv.
Signature Not Verified
Mr. Sanyat Lodha, Adv.
Mr. Deepak Joshi, Adv.
Digitally signed by
VINOD LAKHINA
Date: 2016.10.20
13:35:24 IST
Reason:
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For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Exemption from filing certified copy of the impugned judgment is granted.
Issue notice on application(s) seeking condonation of delay as well as in the Special Leave Petitions.
[VINOD LAKHINA] [INDU POKHRIYAL]
COURT MASTER COURT MASTER
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