Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax vs M/S. Dell International Services India ... on 9 July, 2018

Bench: Abhay Manohar Sapre, Uday Umesh Lalit

     ITEM NO.37                                COURT NO.10                 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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 9147/2018

     (Arising out of impugned final judgment and order dated 07-08-2017
     in ITA No. 52/2017 passed by the High Court of Karnataka at
     Bengaluru)

     COMMISSIONER OF INCOME TAX & ANR.                                     Petitioner(s)

                                                      VERSUS

     M/S. DELL INTERNATIONAL SERVICES INDIA PVT. LTD.                      Respondent(s)

     (IA No.39900/2018-CONDONATION OF DELAY IN FILING )

     Date : 09-07-2018 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                 Mr.   Ashok K.Srivastava,Adv.
                                       Ms.   Praveena Gautam,Adv.
                                       Ms.   Snidha Mehra,Adv.
                                       For   Mrs. Anil Katiyar, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

This special leave petition is disposed of in the light of our order dated 24th April, 2018 passed in the case of Commissioner of Income Tax Central III v. HCL Technologies Ltd. Civil Appeal Nos.8489-8490 of 2013 and connected matters.

Pending application, if any, also stands disposed of.

17:50:15 IST COURT MASTER COURT MASTER Reason: