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Director Of Income Tax International ... vs G.E. Nuovo Pignone S.P.A on 21 August, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.4 & 14                              COURT NO.14                   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).
     14226/2015

     (Arising out of impugned final judgment and order dated 12/01/2015
     in ITA No. 361/2014 passed by the High Court Of Delhi At New Delhi)

     DIRECTOR OF INCOME TAX INTERNATIONAL TAXATION,
     NEW DELHI                                                                   Petitioner(s)

                                                          VERSUS

     G.E. NUOVO PIGNONE S.P.A                       Respondent(s)
     (with appln. (s) for c/delay in filing and refiling   SLP    and
     office report)

     WITH
     S.L.P.(C)...CC No. 14958/2015
     with appln. (s) for c/delay in filing and refiling SLP and office
     report
     S.L.P.(C)...CC No. 15076/2015
     (With appln.(s) for c/delay in filing SLP and Office Report)

     Date : 21/08/2015 These petitions were called on for hearing today.

     CORAM :                    HON'BLE MR. JUSTICE A.K. SIKRI
                                HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                     Mr. P.S. Narasimha, Sr,Adv.
                                           Mr. K. Parameshwar, Adv.
                                           Ms. Anita Sahani, Adv.
                                           Mrs. Anil Katiyar,Adv.

     For Respondent(s)                     Mr. Sachit Jolly, Adv.
                                           Ms. Vijayalakshmi Menon, Adv.

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

List the matters on 11.09.2015 when similar matters are coming on board.

                                (Ashwani Thakur)                                 (Renu Diwan)
10:53:50 IST
Reason:                          COURT MASTER                                    COURT MASTER

*Mr. Sachit Jolly, learned counsel for the respondent provided one similar matter i.e. SLP(c) No. ….CC14238 of 2015.