Supreme Court - Daily Orders
Commissioner Of Income Tax, Bangalore . vs M/S. Motorola India Pvt. Ltd. on 24 October, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
ITEM NO.29 COURT NO.4 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).14663/2016
(Arising out of impugned final judgment and order dated 29/01/2016
in ITA No. 370/2010 passed by the High Court of Karnataka at
Bangalore)
COMMISSIONER OF INCOME TAX, BANGALORE & ANR. Petitioner(s)
VERSUS
M/S. MOTOROLA INDIA PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 24/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. ANS Nadkarni, ASG
Ms. Rashmi Malhotra, Adv.
Mr. Arijit Prasad, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Issue notice.
Tag with Civil Appeal No.8509 of 2013. Signature Not Verified (Neetu Khajuria) (Asha Soni) Digitally signed by NEETU KHAJURIA Court Master Court Master Date: 2016.10.24 17:01:44 IST Reason: