Supreme Court - Daily Orders
Director Of Income Tax vs M/S Siemens Aktiengesellschaft on 5 February, 2016
1
ITEM NO.42 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). 21383/2013
(Arising out of impugned final judgment and order dated 22/10/2012
in ITA No. 124/2010 passed by the High Court of Bombay)
DIRECTOR OF INCOME TAX Petitioner(s)
VERSUS
M/S SIEMENS AKTIENGESELLSCHAFT Respondent(s)
(with office report)
WITH
SLP(C) No. 31779/2013
(With Office Report)
SLP(C) No. 32962/2013
(With Office Report)
SLP(C) No. 25064/2013
(With Office Report)
SLP(C) No. 31780/2013
(With Office Report)
SLP(C) No. 26717/2013
(With Office Report)
SLP(C) No. 2393/2014
(With Office Report)
SLP(C) No. 33282/2013
(With Office Report)
SLP(C) No. 32964/2013
(With Office Report)
Date : 05/02/2016 These petitions were called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE RANJAN GOGOI
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.02.05
16:58:47 IST
Reason: HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Mr. K. Radhakrishnan, Sr. Adv.
Mr. D.L. Chidananda, aDv.
2
Mr. Manish Pushkarna, Adv.
Mr. T.M. Singh, Adv.
Mr. Vikas Jangra, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Percy J. Pardiwalla, Sr. Adv.
Mr. Rustom B. Hathikhanawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
(Neetu Khajuria) (Asha Soni) Sr.P.A. Court Master