Supreme Court - Daily Orders
Commissioner Of Income Tax Bombay vs M/S. Capgemini India Ltd. on 16 March, 2015
Bench: Chief Justice, M.Y. Eqbal, Arun Mishra
ITEM NO.37 COURT NO.1 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).4381/2015
(Arising out of impugned final judgment and order dated 09/07/2014
in ITA No. 482/2012 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX BOMBAY Petitioner(s)
VERSUS
M/S. CAPGEMINI INDIA LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 16/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Mr. Subas C. Acharya, Adv.
Mr. Pratish Kapoor, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Tag with Civil Appeal No.8492 of 2013.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.03.16 16:11:55 IST Reason: