Supreme Court - Daily Orders
Additional Director Of Income Tax vs Ericsson Ab Sweden on 16 October, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.36+54 COURT NO.9 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).
18718/2015
(Arising out of impugned final judgment and order dated 19/05/2015
in WPC No. 2465/2014 passed by the High Court of Delhi at New
Delhi)
ADDITIONAL DIRECTOR OF INCOME TAX & ORS. Petitioner(s)
VERSUS
ERICSSON AB Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH
SLP(C)NO.....CC NO. 19013/2015
(With application 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 MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. P.S. Narsimha, ASG
Mr. Ritin Rai, Adv.
Mr. D.C. Chidananda, Adv.
Ms. Sadhvi Mohindru, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on special leave petitions as well as applications for condonation of delay.
(Meenakshi Kohli) (Jaswinder Kaur)
Signature Not Verified
Court Master Court Master
Digitally signed by
Meenakshi Kohli
Date: 2015.10.16
12:25:03 IST
Reason: