Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs M/S Emc Data Storage Systems (India) ... on 3 July, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.28 COURT NO.11 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 8616/2018
(Arising out of impugned final judgment and order dated 02-08-2017
in ITA No. 340/2017 passed by the High Court of Karnataka at
Bengaluru)
PR. COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S EMC DATA STORAGE SYSTEMS (INDIA) PVT. LTD. Respondent(s)
(IA No.51289/2018-CONDONATION OF DELAY IN FILING )
Date : 03-07-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Arijit Prasad,Adv.
Mr. P.K.Mullick,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
This special leave petition is disposed of in the light of our order dated 24th April, 2018 passed in the case of Commissioner of Income Tax Central III v. HCL Technologies Ltd. Civil Appeal Nos.8489-8490 of 2013 and connected matters.
Pending application, if any, also stands disposed of.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.07.04 17:43:08 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER