Supreme Court - Daily Orders
Reebok India Company vs Addl. Commissioner Of Income Tax on 5 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.13 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) NO(S). 35378/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21/09/2015
IN ITA NO. 23/2015 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
REEBOK INDIA COMPANY PETITIONER(S)
VERSUS
ADDL. COMMISSIONER OF INCOME TAX RESPONDENT(S)
(WITH OFFICE REPORT)
Date : 05/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, Adv.
Mr. Aniket D. Agrawal, Adv.
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.
Issue notice.
Tag with Special Leave Petition (Civil) No.32094 of 2015.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2016.01.05 15:50:42 IST Reason: