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Supreme Court - Daily Orders

Assistant Director Of Income Tax vs New Skies Satellites Nv Now Known As New ... on 30 August, 2017

     ITEM NO.57                              REGISTRAR COURT. 1              SECTION XIV

                                     S U P R E M E C O U R T O F      I N D I A
                                             RECORD OF PROCEEDINGS


                                             BEFORE THE REGISTRAR MR. RAJESH KUMAR GOEL

     Civil Appeal                   No(s).    575/2012

     ASSISTANT DIRECTOR OF INCOME TAX                                      Appellant(s)

                                                         VERSUS

     NEW SKIES SATELLITES NV NOW KNOWN AS NEW SKIES SATELLITES BV
     ROOSEVELT PLANTSOEN 4Respondent(s)

     (only C.A. Nos. 169/13, 796/13, 1298/13, 2200/13, 4142/13 to be
     listed before Ld. Registrar.)


     WITH
     C.A.                No.   4142/2013 (XIV)
     C.A.                No.   169/2013 (XIV)
     C.A.                No.   2200/2013 (XIV)
     C.A.                No.   1298/2013 (XIV)
     C.A.                No.   796/2013 (XIV)

     Date : 30-08-2017 This appeal was called on for hearing today.


     For Appellant(s)
                                        Ms. Mamta Saxena, Adv.
                                        Ms. Anil Katiyar, AOR
                                        Mr. B. V. Balaram Das, AOR

     For Respondent(s)
                                         Ms.   Samridhi Jain, Adv.
                                         Mr.   Nikhil Nayyar, AOR
                                         Ms.   Nupur Kumar, Adv.
                                         Mr.   Sunil Fernandes, AOR


                                UPON hearing the counsel the Court made the following
                                                   O R D E R
C.A. No.575/2012 Signature Not Verified

Complete category matter.

Digitally signed by RUPAM DHAMIJA Date: 2017.09.01

C.A. No. 4142,169,2200,1298 and 796/2013 16:57:33 IST Reason:

Respondents are duly served.
Item No.57 -2-
Ad-valorem court fee has been paid. Statement of case has been filed by the appellant in C.A. Nos.169, 1298 and 4142/2013.
In rest of the matters, statement of case has not been filed by the parties. Stipulated time has already expired. Registry to process the matter for listing before the Hon'ble Court, as per rules.
RAJESH KUMAR GOEL Registrar