Supreme Court - Daily Orders
Commissioner Of Income Tax vs Nike Inc. on 10 January, 2014
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ITEM NO.20 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)....../2013
CC 22419/2013
(From the judgement and order dated 07/03/2013 in ITA No.979/2008, of The
HIGH COURT OF KARNATAKA AT BANGALORE)
COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
NIKE INC. Respondent(s)
(With appln(s) for c/delay in filing SLP)
WITH S.L.P.(C)...CC NO. 155 of 2014
(With appln(s) for c/delay in filing SLP and office report)
S.L.P.(C)...CC NO. 232 of 2014
(With appln(s) for c/delay in filing SLP and office report)
S.L.P.(C)...CC NO. 234 of 2014
(With appln(s) for c/delay in filing SLP and office report)
Date: 10/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Mohan Parasaran, SG
Mr. D.L. Chidananda, Adv.
Ms. A. Subhashini, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
[Usha Bhardwaj] [Sneh Bala Mehra] A.R-cum-P.S. Assistant Registrar