Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Pepsi Foods Pvt. Ltd. (Now Known As M/S ... on 24 October, 2017
Author: Abhay Manohar Sapre
Bench: Abhay Manohar Sapre
ITEM NO.100 COURT NO.8 SECTION XIV
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)....../2017
(CC No.8215/2017)
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) 1 Petitioner(s)
VERSUS
PEPSI FOODS PVT. LTD. (NOW KNOWN AS M/S PEPSICO
INDIA HOLDING PVT. LTD) Respondent(s)
WITH
S.L.P.(C)...CC No. 8612/2017
S.L.P.(C)...CC No. 8924/2017
SLP(C) No. 19322/2017
Date : 24-10-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[IN CHAMBER]
For Petitioner(s) Ms. Abha R.Sharma,Adv.
For Ms. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha, AOR
Mr. Udit Naresh,Adv.
Mr. Harpreet Singh Ajmani,Adv.
Mr. R. Chandrachud, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent in SLP(Civil) No.19322/2017 submitted that copy of the petition has been received and counter affidavit has also been filed in the matter.
Signature Not Verified
Office to verify and proceed accordingly.
Digitally signed by ANITA MALHOTRA Date: 2017.10.27 13:37:01 IST Reason: (ANITA MALHOTRA) (SNEH LATA SHARMA) COURT MASTER COURT MASTER