Supreme Court - Daily Orders
Commissioner Of Income Tax-I, New Delhi vs M/S. Casio India Co. Pvt. Ltd on 30 October, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.32 COURT NO.5 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 19308/2015
(Arising out of impugned final judgment and order dated 16/03/2015
in ITA No. 618/2014 passed by the High Court of Delhi at New
Delhi)
COMMISSIONER OF INCOME TAX-I, NEW DELHI Petitioner(s)
VERSUS
M/S. CASIO INDIA CO. PVT. LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 30/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mrs. Anil Katiyar, AOR
Mr. Sridhar Potaraju, Adv.
Mr. Manish Pushkarna, Adv.
For Respondent(s) Mr. Harpreet Singh Ajmani, Adv.
Mr. Kishore Kunal, Adv.
Mr. Deepak Chopra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
As Mr. Harpreet Singh Ajmani, learned counsel, has entered appearance on behalf of the assessee-respondent, no further notice need be issued.
Tag with S.L.P.(C) No.21367 of 2015.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.10.30 16:11:52 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master