Supreme Court - Daily Orders
Commissioner Of Income Tax-I vs M/S. Casio India Co. (P) Ltd. on 16 November, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP CC 19926/15
1
ITEM NO.36+68 COURT NO.5 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 19926/2015
(Arising out of impugned final judgment and order dated 16/03/2015
in ITA No. 498/2014 passed by the High Court of Delhi at New
Delhi)
COMMISSIONER OF INCOME TAX-I Petitioner(s)
VERSUS
M/S. CASIO INDIA CO. (P) LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH S.L.P.(C)...CC 19939/2015
(With appln.(s) for c/delay in filing SLP and appln.(s) for
c/delay in refiling SLP and office report)
WITH S.L.P.(C)...CC 20105/2015
(With appln.(s) for c/delay in filing SLP and office report)
Date: 16/11/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. A.K. Kaul, Adv.
Mr. Manish Pushkarna, Adv.
Mrs. Anil Katiyar, AOR
SLP CC 20105/15 Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, AOR
Mr. Neeraj Jain, Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2015.11.17
UPON hearing the counsel the Court made the following
O R D E R
17:23:40 IST Reason:
Delay condoned.SLP CC 19926/15 2
Application for exemption from filing certified copy of the impugned order is allowed.
Issue notice.
Tag with S.L.P.(C) No.21367 of 2015.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master