Supreme Court - Daily Orders
Director Of Income Tax vs M/S. Sun Microsystems India Pvt. Ltd. on 3 October, 2017
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.17 COURT NO.7 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
I.A. No. 2 In
Petition for Special Leave to Appeal (C) No. 4711/2015
(Arising out of the final judgment and order dated 02.06.2014
passed by the High Court of Karnataka t Bangalore in Income tax
appeal No. 35/2010)
DIRECTOR OF INCOME TAX Petitioner(s)
VERSUS
M/S. SUN MICROSYSTEMS INDIA PVT. LTD. Respondent(s)
(I.A. No. 2- appln. for amendment of cause title)
Date :03-10-2017 This application was called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBER]
For Petitioner(s) Ms. Alka Agrawal, Adv.
Mrs.Anil Katiyar, AOR
For Respondent(s) Mr.Shekhar Prit Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is granted to learned counsel for the respondent to file reply to I.A. No 2.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
A.R.-cum-P.S. Branch Officer
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2017.10.04
16:03:51 IST
Reason: