Supreme Court - Daily Orders
Commissioner Of Income Tax-V New Delhi vs M/S Reebok India Company Ltd. on 16 October, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.31 COURT NO.5 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(s).
18630/2015
(Arising out of impugned final judgment and order dated 16/03/2015
in ITA No. 213/2014 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX-V NEW DELHI Petitioner(s)
VERSUS
M/S REEBOK INDIA COMPANY LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 16/10/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Niranjana Singh, Adv.
Mr. Manish Pushkarna, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Roopali Gupta, Adv.
Ms. Kavita Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) No.21367 of 2015. (Gulshan Kumar Arora) (H.S. Parasher) Signature Not Verified Court Master Court Master Digitally signed by Gulshan Kumar Arora Date: 2015.10.16 17:40:22 IST Reason: