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M/S. Pioneer Overseas Corporation Usa ... vs Commissioner Of Income Tax ... on 1 September, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.61                              COURT NO.8                 SECTION XIV

                                   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)                   No(s).   21488/2017

     (Arising out of impugned final judgment and order dated 17-05-2017
     in WPC No. 5423/2016 passed by the High Court of Delhi at New
     Delhi)

     M/S. PIONEER OVERSEAS CORPORATION USA (INDIA BRANCH)                    Petitioner(s)

                                                    VERSUS

     COMMISSIONER OF INCOME TAX(INTERNATIONAL TAXATION)-2                    Respondent(s)

     (FOR ADMISSION)


     Date : 01-09-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)                 Mr. Ajay Vohra,Sr.Adv.
                                       Ms. Kavita Jha, AOR
                                       Mr. Bhuwan Dhoopar,Adv.

     For Respondent(s)


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

Issue notice.

(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.09.05 10:58:22 IST Reason: