Supreme Court - Daily Orders
Sony Ericsson Mobile Communication ... vs Commissioner Of Income Tax-Iii on 14 September, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.37 COURT NO.5 SECTION III
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) No(s). 25899/2015
(Arising out of impugned final judgment and order dated 22/04/2015
in ITA No. 613/2014 passed by the High Court of Delhi at New
Delhi)
SONY ERICSSON MOBILE COMMUNICATION INDIA PVT. LTD.
(NOW MERGED WITH SONY INDIA PVT LTD) NEW DELHI Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX-III NEW DELHI Respondent(s)
(with interim relief and office report)
Date : 14/09/2015 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) Mr. Nageswar Rao, Adv.
Mr. Ambhoj Kumar Sinha, Adv.
Mr. Sandeep S. Karhail, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Prayer for stay stands rejected. Tag with SLP (C) No.21367 of 2015. Signature Not Verified Digitally signed by (Gulshan Kumar Arora) (H.S. Parasher) Gulshan Kumar Arora Date: 2015.09.19 13:33:22 IST Court Master Court Master Reason: