Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs M/S Mcafee Software (India) Pvt Ltd on 14 May, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4911 OF 2018
PRINCIPAL COMMISSIOENR OF INCOME-TAX AND ANR. ... Appellant(s)
Versus
M/S. MCAFEE SOFTWARE (INDIA) PVT. LTD. ... Respondent(s)
O R D E R
Heard learned counsel for the appellants. Delay condoned.
In view of the judgment dated 24.04.2018 passed by this Court in C.I.T. Central-III, New Delhi Vs. HCL Technologies Ltd. (Civil Appeal Nos. 8489-8490 of 2013 etc. etc.) this appeal also stands dismissed. Pending applications, if any, shall stand disposed of.
......................J. (ROHINTON FALI NARIMAN) ......................J. Signature Not Verified (ABHAY MANOHAR SAPRE) Digitally signed by ASHA SUNDRIYAL Date: 2018.05.15 18:12:23 IST Reason: New Delhi, Dated: 14th May,2018.
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ITEM NO.4 COURT NO.11 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4911/2018
PR. COMMISSIONER OF INCOME TAX & ANR. Appellant(s)
VERSUS
M/S MCAFEE SOFTWARE (INDIA) PVT LTD Respondent(s)
(for formal disposal with office report. )
Date : 14-05-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Appellant(s) Mr. Tushar Mehta, ASG, Ms. Meenakshi Grover, Adv. Mrs. Anil Katiyar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)