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Director Of Income Tax 1 vs M/S Huawei Technologies Co. Ltd. on 1 December, 2017

Bench: Rohinton Fali Nariman, Navin Sinha

     ITEM NO.19                               COURT NO.11                 SECTION XIV

                                   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). 15240/2017

     (Arising out of impugned final judgment and order dated 28-09-2016
     in ITA No. 563/2016 passed by the High Court Of Delhi At New Delhi)

     DIRECTOR OF INCOME TAX 1                                             Petitioner(s)

                                                     VERSUS

     M/S HUAWEI TECHNOLOGIES CO. LTD.                                     Respondent(s)

     (FOR ADMISSION & I.R., FOR CONDONATION OF DELAY IN FILING ON IA
     73881/2017 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     ON IA 73882/2017 FOR CONDONATION OF DELAY IN REFILING ON IA
     73883/2017)

     WITH
     Diary No(s). 14690/2017 (XIV)
     (FOR ADMISSION & I.R., FOR CONDONATION OF DELAY IN FILING ON IA
     47531/2017 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     ON IA 47533/2017)

     Date : 01-12-2017 These matters were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                   Mr. Tushar Mehta, ASG
                                         Mr. K. Radhakrishnan, Sr. Adv.
                                         Mr. Sameer Abhyankar, Adv.
                                         Mr. Ritesh Kumar, Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)                   Mr. Mayank Nagi, Adv.
                                         Mr. Shekhar Prit Jha, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Issue notice.

Tag along with Civil Appeal Nos. 6386-6387 of 2016.

(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER