Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Director Of Income Tax-I, New Delhi vs M/S Nortel Networks India ... on 3 April, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

                                                                               REVISED

     ITEM NO.20                              COURT NO.10                 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)....../2017
                                            (CC No.6501/2017)

     (Arising out of impugned final judgment and order dated 04/05/2016
     in ITA No. 667/2014 passed by the High Court of Delhi at New Delhi)

     DIRECTOR OF INCOME TAX-I, NEW DELHI                               Petitioner(s)

                                                  VERSUS

     M/S NORTEL NETWORKS INDIA INTERNATIONAL INC                       Respondent(s)
     (With appln. (s) for c/delay in filing slp)

     WITH
     S.L.P.(C)...CC No. 6643/2017
     (With appln. for c/delay in filing SLP and Office Report)

     Date : 03/04/2017 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE R.K. AGRAWAL
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)             Mr.    A.N.S.Nadkarni,ASG
                                   Mr.    Arijit Prasad,Adv.
                                   Ms.    Nivedita Nair,Adv.
                                   For    Mrs. Anil Katiyar,Adv.

     For Respondent(s)             Mr.    Deepak Chopra,Adv.
                                   Mr.    Harpreet Singh Ajmani,Adv.
                                   Ms.    Manasvini Bajpai,Adv.
                                   Mr.    Anukul Goyal,Adv.
                                   Mr.    R.Chandrachud,Adv.

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

Delay condoned.

Leave granted.

Tag with Civil Appeal No.6102 of 2015.

Digitally signed by
ANITA MALHOTRA
Date: 2017.04.07
17:03:25 IST
Reason:



                (Anita Malhotra)                            (Saroj Kumari Gaur)
                  Court Master                                   Court Master
ITEM NO.20                     COURT NO.10                 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)....../2017 (CC No.6501/2017) (Arising out of impugned final judgment and order dated 04/05/2016 in ITA No. 667/2014 passed by the High Court of Delhi at New Delhi) DIRECTOR OF INCOME TAX-I, NEW DELHI Petitioner(s) VERSUS M/S NORTEL NETWORKS INDIA INTERNATIONAL INC Respondent(s) (With appln. (s) for c/delay in filing slp) WITH S.L.P.(C)...CC No. 6643/2017 (With appln. for c/delay in filing SLP and Office Report) Date : 03/04/2017 These petitions were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Mr. A.N.S.Nadkarni,ASG Mr. Arijit Prasad,Adv. Ms. Nivedita Nair,Adv. For Mrs. Anil Katiyar,Adv.

For Respondent(s) Mr. Deepak Chopra,Adv.

Mr. Harpreet Singh Ajmani,Adv. Ms. Manasvini Bajpai,Adv. Mr. Anukul Goyal,Adv.

Mr. R.Chandrachud,Adv.

UPON hearing the counsel the Court made the following O R D E R Delay condoned.

Leave granted.

Tag with Civil Appeal No.6012 of 2015.

   (Anita Malhotra)                           (Saroj Kumari Gaur)
     Court Master                                  Court Master