Supreme Court - Daily Orders
The Commissioner Of Income Tax-Iv vs Symantec Software India (P) Ltd. on 12 December, 2017
Bench: Kurian Joseph, Amitava Roy
ITEM NO.5 COURT NO.5 SECTION IX
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). 33714/2015
(Arising out of impugned final judgment and order dated 12-12-2014
in ITA No. 1534/2012 passed by the High Court Of Judicature At
Bombay)
THE COMMISSIONER OF INCOME TAX-IV Petitioner(s)
VERSUS
SYMANTEC SOFTWARE INDIA (P) LTD. Respondent(s)
Date : 12-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. A.N.S. Nadkarni,ASG
Mr. S.A. Haseeb,Adv.
Ms. Sadhana Sandhu,Adv.sss
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Porus F. Kaka,Sr.Adv.
Mr. Rustom B. Hathikhanawala, AOR
Mr. Manish Kanth,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are informed that questions 'A' to 'C' have already been decided in favour of the assessee and the judgment on question 'D' is awaited.
Therefore, list on 24.01.2018.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER Signature Not Verified ASST. REGISTRAR Digitally signed by NARENDRA PRASAD Date: 2017.12.13 11:53:03 IST Reason: