Supreme Court - Daily Orders
C.I.T.,Delhi vs Bharti Hexacom Ltd. on 31 August, 2015
Bench: Chief Justice, Amitava Roy
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ITEM NOS.7+69 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) No(s). 13099/2014
(Arising out of impugned final judgment and order dated 19/12/2013
in ITA No. 1336/2010 passed by the High Court Of Delhi at New
Delhi)
C.I.T.,DELHI Petitioner(s)
VERSUS
BHARTI HEXACOM LTD. Respondent(s)
WITH SLP(C) No. 13100/2014
(With Office Report)
SLP(C) No. 17627/2014
(With Office Report)
SLP(C) No. 17641/2014
(With Office Report)
SLP(C) No. 20460/2014
(With Office Report)
SLP(C) No. 24123/2014
(With Office Report)
SLP(C) No. 31790/2014
(With Interim Relief and Office Report)
SLP(C) No. 21380/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 22524/2015
(With Office Report)
SLP(C) No. 22771/2015
(With Office Report)
SLP(C)No.24373/2015
(with office report)
Date : 31/08/2015 These petitions were called on for hearing today.
Signature Not Verified
Digitally signed by
Ramana Venkata Ganti
Date: 2015.08.31
15:37:04 IST
Reason:
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
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For Petitioner(s) Mr.Mukul Rohtagi, A.G.for India
Mr.Ranjit Kumar, Sol.Genl.of India
Mr.N.K.Kaul, ASG
Ms.Pinky Anand, ASG
Mr.Ritin Rai, Adv.
Mr.D.L.Chidananda, Adv.
Mr.T.M.Singh, Adv.
Mr.S.A.Haseeb, Adv.
Mr.Arijit Prasad, Adv.
Mr.Nitesh Daryanani, Adv.
Mr.Tanmaya Agarwal, Adv.
Ms.Sadhna Sandhu, Adv.
Mr.Rupesh Kumar, Adv.
Mr.Manish Pushmarna, Adv.
Ms.S.Mehra, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr.Ajay Vohra, Sr.Adv.
Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Petitioner will take appropriate steps within two weeks' time, insofar as service on the unserved respondents are concerned.
List the matters for final disposal on a non-miscellaneous day, after the pleadings are complete.
(G.V.Ramana) (Vinod Kulvi)
AR-cum-PS Asstt.Registrar