Supreme Court - Daily Orders
Director Of Income Tax International ... vs G.E. Japan Ltd. on 3 August, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.8 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. 13393/2015
(Arising out of impugned final judgment and order dated 12/01/2015
in ITA No. 389/2014 passed by the High Court Of Delhi At New Delhi)
DIRECTOR OF INCOME TAX
INTERNATIONAL TAXATION - I
DELHI Petitioner(s)
VERSUS
G.E. JAPAN LTD. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date : 03/08/2015 This application 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. Mukul Rohatgi, AG.
Ms. Anita Sahani, Adv.
Mr. Rajeev Sharma, Adv.
Mr. A. Pradhan, 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
Delay condoned.
Issue notice.
The matter to be heard along with SLP (C)Nos. 7715-7718 of 2014.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.08.04(Nidhi Ahuja) (Suman Jain) 17:37:53 IST Reason: COURT MASTER COURT MASTER