Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs M/S Bose Corporation India Pvt Ltd on 3 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.26 COURT NO.7 SECTION
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. ...........
Diary No. 14681/2017
(Arising out of impugned final judgment and order dated 23-08-2016
in ITA No. 635/2016 passed by the High Court of Delhi at New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX DELHI-2 Petitioner(s)
VERSUS
M/S BOSE CORPORATION INDIA PVT. LTD. Respondent(s)
WITH
SLP (C)No. Diary No. 14685/2017
Date : 03-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Rupesh Kumar, Adv.
Mr. H. R. Rao, Adv.
Ms. Anil Katiyar, AOR.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard along with Civil Appeal No. 132 of 2015 and other connected matters.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.07.06 18:24:44 IST Reason: