Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Director Of Income Tax International ... vs Ge Engine Services Distrubution Llc on 3 August, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.22                               COURT NO.13                       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. 13538/2015

     (Arising out of impugned final judgment and order dated 12/01/2015
     in ITA No. 369/2014 passed by the High Court Of Delhi At New Delhi)

     DIRECTOR OF INCOME TAX INTERNATIONAL TAXATION-1                            Petitioner(s)
                                     VERSUS
     GE ENGINE SERVICES DISTRUBUTION LLC                                        Respondent(s)

     (With appln. (s) for c/delay in filing SLP and office report)

     WITH

     S.L.P.(C)...CC No. 13610/2015
     (With appln.(s) for c/delay in filing SLP and Office Report)

     S.L.P.(C)...CC No. 13630/2015
     (With appln.(s) for c/delay in filing SLP and Office Report)

     Date : 03/08/2015 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.K. SIKRI
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)
                                         Mr. P. S.    Patwalia, ASG.
                                         Mr. Zoheb    Hussain, Adv.
                                         Ms. Anita    Sahani, Adv.
                                         Mrs. Anil    Katiyar, Adv.

     For Respondent(s)
                                         Mr. Sachit Jolly, Adv.
                                         Ms. Vijayalakshmi Menon, Adv.

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

The matters stand adjourned by six weeks. The matters to be tagged along with SLP CC No. 13393/2015.

Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.08.04 17:38:23 IST Reason:

(Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER