Supreme Court - Daily Orders
Director Of Income Tax (International ... vs A.P. Moller Maersk A/S on 28 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.17 COURT NO.9 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 for Special Leave to Appeal (C)......CC No.8432/2017
(Arising out of impugned final judgment and order dated 10/10/2016
in IT No.607/2014 passed by the High Court Of Bombay)
DIRECTOR OF INCOME TAX (INTERNATIONAL TAXATION)-1 Petitioner(s)
VERSUS
A.P. MOLLER MAERSK A/S Respondent(s)
(with appln. (s) for c/delay in filing SLP with office report)
Date : 28/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. D.L. Chidananda, Adv.
Ms. Purnima Bhat Kak, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Porus F. Kaka, Sr. Adv.
Mr. Manish Kanth, Adv.
Mr. Rustum B. Hathikhanavala, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of the judgment delivered in Civil Appeal No.8040 of 2015 in “Director of Income Tax (IT)- I v. A.P. Moller Maersk A/S/, the present Special Leave Petition is also dismissed.
(ASHA SUNDRIYAL) (CHANDER BALA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by ASHA SUNDRIYAL Date: 2017.04.29 12:25:03 IST Reason: