Supreme Court - Daily Orders
The Commissioner Of Income Tax-Iv vs Symantec Software India (P) Ltd. on 12 October, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.35 COURT NO.14 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 No(s).
11865/2015
(Arising out of impugned final judgment and order dated
12/12/2014 in ITA No. 1534/2012 passed by the High Court of
Bombay)
THE COMMISSIONER OF INCOME TAX-IV Petitioner(s)
VERSUS
SYMANTEC SOFTWARE INDIA (P) LTD. Respondent(s)
(Office report on default)
Date : 12/10/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Mr. T.M. Singh, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Rustom B. Hathikhanawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the caveator appears and represents that he has been served with the copy of paper book of SLP by the counsel for the petitioner.
Registry is directed to proceed further in the matter.
(Neeta) (Mala Kumari Sharma)
Signature Not Verified
Sr. P.A. Court Master
Digitally signed by
Neeta Sapra
Date: 2015.10.12
17:19:09 IST
Reason: