Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax, New ... vs M/S Microsoft Corporation (I) Pvt. Ltd. on 7 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.19 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 (C)....../2017
CC No(s). 3936/2017
(Arising out of impugned final judgment and order dated 07/04/2016
in WPC No. 1739/2015 passed by the High Court of Delhi at New
Delhi)
DEPUTY COMMISSIONER OF INCOME TAX, NEW DELHI AND ANR.Petitioner(s)
VERSUS
M/S MICROSOFT CORPORATION (I) PVT. LTD. Respondent(s)
I.A. 1/2017(with c/delay in filing SLP and office report)
Date : 07/04/2017 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Pinki Anand, ASG
Mr.Arijit Prasad, Adv.
Mr. Sameer S., Adv.
Mr. Hemant Arya, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Nageswar Rao, Adv.
Mr. Sandeep S. Karhail, Adv.
Mr. Uday Manaktala, Adv.
Mr. Sherry Goyal, Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. Pukhrambam Ramesh Kumar,Advocate appears on caveat and takes notice behalf of the respondent. Four weeks' time is granted to him for filing counter affidavit.
(USHA BHARDWAJ) (CHANDER BALA)
Signature Not Verified
Digitally signed by USHA
AR-CUM-PS COURT MASTER
RANI BHARDWAJ
Date: 2017.04.08
12:31:48 IST
Reason: