Supreme Court - Daily Orders
Commissioner Of Income Tax New Delhi vs Li And Fung India Pvt Ltd Thr. Its ... on 11 August, 2014
H ITEM NO.23 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). 11346/2014
(Arising out of impugned final judgment and order dated 16/12/2013
in ITA No. 306/2012 passed by the High Court Of Delhi At N. Delhi)
COMMISSIONER OF INCOME TAX NEW DELHI Petitioner(s)
VERSUS
LI AND FUNG INDIA PVT LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 11/08/2014 This petition was called on for hearing today.
CORAM : HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Mr. D.L. Chidananda, Adv.
Mr. S.A. Haseeb, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s) Mr. Porus Kaka, Sr. Adv.
Ms. Kavita Jha ,Adv.
Mr. Neeraj Jain, Adv.
Mr. Manish K., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing special leave petition is condoned. Leave granted.
Hearing expedited.
Having regard to the importance of the questions raised in this Civil Appeal, list the Civil Appeal for hearing within one year from today.
Signature Not Verified Digitally signed by Rajesh Dham Date: 2014.08.11 17:27:44 IST Reason:(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER