Supreme Court - Daily Orders
Dy. Commissioner Of Income Tax vs Pepsi Foods (P) Ltd. (Now Pepsico India ... on 9 February, 2016
Author: M.Y. Eqbal
Bench: M.Y. Eqbal
ITEM NO.37 COURT NO.8 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).
20367/2015
(Arising out of impugned final judgment and order dated 19/05/2015
in WPC No. 1934/2014 passed by the High Court Of Delhi At New
Delhi)
DY. COMMISSIONER OF INCOME TAX AND ANR. Petitioner(s)
VERSUS
PEPSI FOODS (P) LTD. (NOW PEPSICO INDIA HOLDINGS PVT.)Respondent(s)
(Office repfort on default)
Date : 09/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
[IN CHAMBER]
For Petitioner(s)
Mr. R.K. Verma, Adv.
For Mr. B.V. Balram Das, Adv.
Mrs. Anil Katiyar,Adv. (Not preset)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that he does not want to file additional documents.
Hence the matter be placed before appropriate Bench.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.02.10
16:17:25 IST
Reason: