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Commissioner Of Income Tax - Iii New ... vs M/S. Sony Mobile Communication India ... on 20 November, 2015

Bench: Dipak Misra, Prafulla C. Pant

     ITEM NO.25                                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)............/2015
                                          CC No(s). 18309/2015

     (Arising out of impugned final judgment and order dated 16/03/2015
     in ITA No. 16/2014 passed by the High Court of Delhi at New Delhi)

     COMMISSIONER OF INCOME TAX - III NEW DELHI                           Petitioner(s)

                                                      VERSUS

     M/S. SONY MOBILE COMMUNICATION INDIA PVT. LTD.                       Respondent(s)

     (With appln. (s) for c/delay in filing SLP and office report)

     Date : 20/11/2015 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                    Mr. P.S. Patwalia, A.S.G.
                                          Mr. Rajiv Nanda, Adv.
                                          Ms. Natasha Vinayak, Adv.
                                          Mr. Arijit Prasad, Adv.
                                          Mrs. Anil Katiyar,Adv.

     For Respondent(s)                    Mr. D. Nageshwer Rao, Adv.
                                          Mr. Sandeep Karhail, Adv.
                                          Mr. Ambhoj Kumar Sinha,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Issue notice.

Mr. Ambhoj Kumar Sinha, learned counsel appears and waives service of notice.

Tag with S.L.P. (C) No. 31688/2015 @ S.L.P. (C)..CC19647/2015.

(S. K. RAKHEJA) (H.S. PARASHER) COURT MASTER COURT MASTER