Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Tupperware India Pvt. Ltd. on 26 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.23 COURT NO.14 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).
18862/2015
(Arising out of impugned final judgment and order dated 25/03/2015
in ITA No. 686/2014 passed by the High Court Of Delhi At New Delhi)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
TUPPERWARE INDIA PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 26/10/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Kabir Hathi, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Shekhar Prit Jha, Adv.
Mr. Mayank Nagi, Adv.
Mr. Harkunal Singh Anand, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Though the Office Report states that the similar matter i.e. Civil Appeal No. 4444 of 2015 is pending, learned counsel for the respondent submits that there is no similarity between these two matters. He further submits that as far as the present case is concerned it is squarely covered by the judgment of this Court in Sassoon J. David & Co. (P) Ltd., vs. C.I.T., Bombay 1979(118) ITR
261. Learned counsel for the petitioner wants to verify the same.
List the matter in the next week.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.10.27 18:23:56 IST Reason: (Ashwani Thakur) (Renu Diwan)
COURT MASTER COURT MASTER