Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs L. S. Cable Systems Ltd., Kovea Thr.Its ... on 5 February, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.34 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 861/2018
(Arising out of impugned final judgment and order dated 26-07-2017
in WPC No. 6332/2017 passed by the High Court of Delhi at New
Delhi)
COMMISSIONER OF INCOME TAX INTERNATIONAL TAXATION 2 Petitioner(s)
VERSUS
L. S. CABLE & SYSTEMS LTD., KOREA
(Formerly known as L.S.Cable Ltd.) Respondent(s)
(FOR ADMISSION and I.R. and IA No.13735/2018-CONDONATION OF DELAY
IN FILING and IA No.13734/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 05-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. H.Raghavendra Rao,Adv.
Mr. Praveena Gautam,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Ishita Farsaiya,Adv.
Mr. Kishore Kunal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.8853 of 2011.
Signature Not Verified(ANITA MALHOTRA) (CHANDER BALA) Digitally signed by COURT MASTER COURT MASTER ANITA MALHOTRA Date: 2018.02.06 16:51:00 IST Reason: