Supreme Court - Daily Orders
Alcatel Lucent Usa Inc vs Dit-I, International Taxation on 15 April, 2014
êITEM NO.44 COURT NO.10 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 (Civil)
No(s).7715-7718/2014
(From the judgement and order dated 07/11/2013 in ITA
No.327/2012,ITA No.330/2012,ITA No.338/2012,ITA No.339/2012 of
The HIGH COURT OF DELHI AT N. DELHI)
ALCATEL LUCENT USA INC Petitioner(s)
VERSUS
DIT-I, INTERNATIONAL TAXATION Respondent(s)
(With prayer for interim relief and office report)
WITH SLP(C) NO. 7722-7726 of 2014
(With application for exemption from filing c/c of the impugned
judgment and with prayer for interim relief and office report)
Date: 15/04/2014 These Petitions were called on for hearing
today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. S. Ganesh, Sr. Adv.
Mr. Prakash Kumar, Adv.
Mr. Neeraj Shekhar, Adv.
Mr. Ashutosh Thakur, Adv.
Mr. Rana Prashant, Adv.
Ms. Prerna, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice on the Special Leave Petitions as well as on the prayer for interim relief.
Tag with SLP (C) 16952 of 2011. (Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar