Supreme Court - Daily Orders
Asstt. Commissioner Of Income Tax And ... vs Pepsi Foods Pvt. Ltd. on 6 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.26 COURT NO.7 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).
1735/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07/08/2014
IN WPC NO. 415/2014 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
ASSTT. COMMISSIONER OF INCOME TAX & ANR. PETITIONER(S)
VERSUS
PEPSI FOODS PVT. LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Mukul Rohatgi, AG
Mr. Subas C. Acharya, Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Issue notice.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.02.06 15:30:42 IST Reason: