Supreme Court - Daily Orders
The Commissioner Of Income Tax-Iv vs Symantec Software India (P) Ltd. on 23 November, 2015
Author: Chief Justice
Bench: Chief Justice
ª ITEM NO.49 COURT NO.1 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)
I.A. 1/2015(with c/delay in filing SLP and office report)
I.A. No.2- (with appln. for amendment of SLP)
Date : 23/11/2015 This matter was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Mr. Pritesh Kapoor, Adv.
Ms. Sadhana Sandhu, 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
Application for amendment of special leave petition is allowed.
Registry is directed to post the matter on 30th November, 2015.
(Neetu Khajuria) (Vinod Kulvi) Signature Not Verified Sr.P.A. Assistant Registrar Digitally signed by NEETU KHAJURIA Date: 2015.11.23 16:37:04 IST Reason: