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Adobe Systems Software Ireland Ltd. vs Asstt. Director Of Income Tax ... on 22 September, 2015

Bench: S.A. Bobde, R. Banumathi

     ITEM NO.9                               COURT NO.9                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)           No(s).22154/2014

     (Arising out of impugned final judgment and order dated 28/03/2014
     in WPC No. 2328/2013 passed by the High Court of Delhi at New
     Delhi)

     ADOBE SYSTEMS SOFTWARE IRELAND LTD.                                     Petitioner(s)

                                                     VERSUS

     ASSTT. DIRECTOR OF INCOME TAX
     (INTERNATINOAL TAXATION), CIRCLE (1), NEW DELHI                         Respondent(s)

     (with interim relief and office report)

     WITH
     SLP(C) No. 22364/2014
     (With Interim Relief and Office Report)

     SLP(C) No. 22367/2014
     (With Interim Relief and Office Report)

     Date : 22/09/2015 These petitions were called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE S.A. BOBDE
                            HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                Mr.   Vishal Kalra, Adv.
                                      Mr.   Vivek Bansal, Adv.
                                      Mr.   S.S. Tomar, Adv.
                                      Mr.   Anil Kumar Gautam, AOR


     For Respondent(s)
                                      Mrs. Anil Katiyar, AOR (NP)


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

In view of the letter circulated by learned counsel for the petitioner, the matter is adjourned for one week.

(SANJAY KUMAR-I) (JASWINDER KAUR) Reason:

                           COURT MASTER                               COURT MASTER