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The Commissioner Of Income Tax ... vs M/S Dell International Services India ... on 23 April, 2018

Bench: Ranjan Gogoi, R. Banumathi

     ITEM NO.18                            COURT NO.3                SECTION IV-A

                                 S U P R E M E C O U R T O F     I N D I A
                                         RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 11131/2018

     (Arising out of impugned final judgment and order dated 06-12-2017
     in ITA No. 845/2017 passed by the High Court Of Karnataka At
     Bengaluru)

     THE COMMISSIONER OF INCOME TAX & ANR.                           Petitioner(s)

                                                   VERSUS

     M/S DELL INTERNATIONAL SERVICES INDIA PVT LTD.                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.53159/2018-CONDONATION OF DELAY
     IN FILING )

     Date : 23-04-2018 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)               Mr. Sandeep Singh, ASG
                                     Mr. Ashok K. Srivastava, Adv.
                                     Ms. Rachna Srivastava, Adv.
                                     Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Heard the learned counsel for the petitioners and perused the relevant material.

Delay condoned.

Application for exemption from filing official translation is allowed.

Issue notice.

Tag with Special Leave Petition (C) No.22955 of 2014.

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