Supreme Court - Daily Orders
Asstt. Commissioner Of Income Tax And ... vs Pepsi Foods Pvt. Ltd. on 28 November, 2017
ITEM NO.1 COURT NO.6 SECTION XIV
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. 4659/2015
(Arising out of impugned final judgment and order dated 07-08-2014
in WPC No. 415/2014 passed by the High Court of Delhi at New Delhi)
ASSTT. COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
PEPSI FOODS PVT. LTD. Respondent(s)
WITH
SLP(C) No. 1805/2016 (XIV)
SLP(C) No. 6459/2015 (XIV)
SLP(C) No. 10438/2015 (XIV)
SLP(C) No. 6458/2015 (XIV)
SLP(C) No. 4698/2015 (XIV)
SLP(C) No. 6462/2015 (XIV)
SLP(C) No. 4699/2015 (XIV)
SLP(C) No. 4242/2016 (XIV)
SLP(C) No. 7563/2015 (XIV)
SLP(C) No. 6461/2015 (XIV)
SLP(C) No. 8839/2015 (XIV)
SLP(C) No. 7561/2015 (XIV)
SLP(C) No. 8838/2015 (XIV)
SLP(C) No. 10831/2016 (XIV)
SLP(C) No. 14469/2016 (XIV)
SLP(C) No. 16174/2016 (XIV)
SLP(C) No. 16180/2016 (XIV)
SLP(C) No. 16290/2016 (XIV)
SLP(C) No. 16289/2016 (XIV)
SLP(C) No. 16286/2016 (XIV)
SLP(C) No. 16181/2016 (XIV)
SLP(C) No. 16182/2016 (XIV)
SLP(C) No. 24493/2016 (XIV)
SLP(C) No. 19978/2016 (XIV)
SLP(C) No. 24284/2016 (XIV)
SLP(C) No. 24495/2016 (XIV)
SLP(C) No. 24494/2016 (XIV)
SLP(C) No. 34440/2015 (XIV)
SLP(C)
Signature Not Verified No. 521/2016 (XIV)
SLP(C)
Digitally signed by
NIDHI AHUJA No. 5284/2016 (XIV)
Date: 2017.11.29
15:02:29 IST
Reason:
Date : 28-11-2017 These matters were called on for hearing today.
CORAM :
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SLP (C) No. 4659/2015 etc.
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Arijit Prasad, Adv.
Mr. Mohan Prasad Gupta, Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Anil Katiyar, AOR
Mr. Manish Pushkarna, Adv.
Mr. Nikhil Rohatgi, Adv.
Mr. Shashank Khurana, Adv.
For Respondent(s)
Mr. Sudesh Garg, Adv.
Mr. S. S. Shamsery, Adv.
Ms. Babita Yadav, Adv.
Mr. Rajesh Singh, AOR
Mr. Deepak Chopra, Adv.
Mr. Harpreet Singh, Adv.
Mr. Sheel Vardhan, Adv.
Mr. R. Chandrachud, AOR
Mr. Rahul Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the request of adjournment by the learned counsel for the appellant, the matters stand adjourned to 04 th December, 2017, to be taken up at the end of the Board.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
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