Supreme Court - Daily Orders
Commissioner Of Income Tax I Hyderabad vs M/S D E Shaw India Software Pvt Ltd on 6 January, 2015
Bench: Chief Justice, A.K. Sikri, R.K. Agrawal
ITEM NO.29 COURT NO.1 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).21469/2014
(Arising out of impugned final judgment and order dated 22/07/2014 in
Income Tax Tribunal Appeal No. 433/2014 passed by the High Court of
Judicature of Andhra Pradesh at Hyderabad)
COMMISSIONER OF INCOME TAX-I, HYDERABAD Petitioner(s)
VERSUS
M/S D E SHAW INDIA SOFTWARE PVT LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 06/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Mr. Rupesh Kumar, Adv.
Mr. Giriraj Subramanium, Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Tag with Civil Appeal No.8498 of 2013.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.01.09 16:06:37 IST(Neetu Khajuria) (Vinod Kulvi) Reason: Sr.P.A. Assistant Registrar