Supreme Court - Daily Orders
Director Commissioner Of Income Tax vs R And B Falcon Offshore Ltd. on 26 August, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.35 COURT NO.11 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) Diary No(s).
11183/2016
(Arising out of impugned final judgment and order dated 14/09/2015
in RA No. 105/2015 14/09/2015 in ITA No. 7/2011 passed by the High
Court of Uttarakhand at Nainital)
COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION - III) NEW DELHI
Petitioner(s)
VERSUS
R & B FALCON OFFSHORE LTD. CO. Respondent(s)
(Office report on default)
Date : 26/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Ms. Abha R. Sharma, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Ms. Meera Mathur,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned Counsel for the petitioner prays for and is given four weeks' time to cure the defects as pointed out by the Registry.
(JYOTI GUPTA) (S.S.R.KRISHNA) Signature Not Verified Sr.P.A. ASSISTANT REGISTRAR Digitally signed by JYOTI GUPTA Date: 2016.08.26 23:05:49 IST Reason: