Supreme Court - Daily Orders
Huawei Technologies Co. Ltd. Through ... vs Assistant Director Of Income Tax Circle ... on 4 July, 2019
Bench: S.A. Bobde, B.R. Gavai
1
ITEM NO.15,15.1-15.3 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 13770/2019
(Arising out of impugned final judgment and order dated
05-02-2019 in ITA No. 712/2017 passed by the High Court Of
Delhi At New Delhi)
HUAWEI TECHNOLOGIES CO. LTD. THROUGH
AUTHRORIZED SIGNATORY MR. LONG CHENG Petitioner(s)
VERSUS
ASSISTANT DIRECTOR OF INCOME TAX CIRCLE 3(2) Respondent(s)
(FOR ADMISSION and I.R. and IA No.89309/2019-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(C) No. 13817/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.89786/2019-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 13771/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.89312/2019-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 13785/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.89493/2019-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 04-07-2019 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Deepak Chopra, Adv.
Mr. Harpreet Singh Ajmani, AOR
For Respondent(s)
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by CHARANJEET KAUR Date: 2019.07.04 15:58:09 IST Reason: Learned counsel for the petitioner seeks permission to withdraw these petitions with liberty 2 to apply for framing additional question(s) at the time of final hearing of the Income Tax Appeal.
Permission sought for is granted. The special leave petitions are dismissed as withdrawn with the afore-mentioned liberty.
Pending applications stand disposed of. [ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR