Supreme Court - Daily Orders
Dy. Commissioner Of Income Tax Circle ... vs Alcatel Lucent India Ltd. on 6 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.10 COURT NO.6 SECTION
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. 33126/2017
(Arising out of impugned final judgment and order dated 07-11-2016
in WP(C) No. 1182/2016 passed by the High Court of Delhi at New
Delhi)
DY. COMMISSIONER OF INCOME TAX CIRCLE 2(1) Petitioner(s)
VERSUS
ALCATEL LUCENT INDIA LTD. Respondent(s)
(With IA No.110915/2017-CONDONATION OF DELAY IN FILING and IA
No.111648/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 06-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Pinky Anand, ASG.
Mr. Ritesh Kumar, Adv.
Mr. N. Annapurni, Adv.
Mr. Hemant Arya, Adv.
Mrs. Anil Katiyar, AOR
Ms. Pallavi Chopra, Adv.
Ms. Saudamini Sharma, Adv.
For Respondent(s) Mr. Manish Rastogi, Adv.
Mr. Kishore Kunal, Adv.
Mr. Pranav Bansal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned Additional Solicitor General has referred to the judgment of this Court in 'Commissioner of Income Tax v. P.V.S. Beedies Pvt. Ltd.' [1998 (9) SCC 272].
Issue notice in the special leave petition as also in the application for condonation of delay, returnable in six Signature Not Verified Digitally signed by weeks. NIDHI AHUJA Date: 2017.11.07 16:24:16 IST Reason: (NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER