Supreme Court - Daily Orders
Commissioner Of Income Tax 5 vs M/S Wells Fargo India Solutions (P) Ltd. on 16 February, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.33 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).3011/2015
(Arising out of impugned final judgment and order dated 10/09/2014
in ITTA No. 604/2014 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S WELLS FARGO INDIA SOLUTIONS (P) LTD. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Arijit Prasad, Adv.
Ms. Aakanksha Kaul, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.8498 of 2013.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.02.19 10:10:24 IST Reason: