Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax (Central) vs Hcl Corporation Ltd. (Earlier Known As ... on 30 June, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.24                                COURT NO.11                     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).
     9728/2016

     (Arising out of impugned final judgment and order dated 30/07/2015
     in ITA No. 1105/2008 passed by the High Court Of Delhi At New
     Delhi)

     COMMISSIONER OF INCOME TAX OFFICER,                                       Petitioner(s)

                                                      VERSUS

     M/S. HCL (EARLIER KNOWN AS SLOCUM INVESTMENT
     KNOWN AS VAMA SUNDARI INVESTMENT P. LTD.)                                  Respondent(s)

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

     WITH

     S.L.P.(C)...CC No. 11229/2016
     (With appln.(s) for c/delay in refiling                            SLP   and   appln.(s)   for
     c/delay in filing SLP and Office Report)

     Date : 30/06/2016 These petitions were called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE KURIAN JOSEPH
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                     Mr. Arijit Prasad, Adv.
                                           Ms. Anita Sahani, Adv.
                                           Mrs. Anil Katiyar, Adv.

     For Respondent(s)                     Ms. Kavita Jha, Adv.

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

Delay condoned.

Issue notice.

Tag with SLP (C) 13206 of 2016.

(Jayant Kumar Arora) (Renu Diwan) 16:09:31 IST Reason: Sr. P.A. Court Master