Supreme Court - Daily Orders
Commissioner Of Income Tax Iii ... vs Xilinx India Technology Services Pvt. ... on 24 April, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.25 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 for Special Leave to Appeal (C)......of 2015
CC No(s). 4932/2015
(Arising out of impugned final judgment and order dated
05/08/2014 in ITA No. 531/2014 passed by the High Court Of A.P.
At Hyderabad)
COMMISSIONER OF INCOME TAX III HYDERABAD Petitioner(s)
VERSUS
XILINX INDIA TECHNOLOGY SERVICES PVT. LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 24/04/2015 This petition was called on for hearing
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. S.A. Haseeb, Adv.
Ms. Sadhna Sandhu, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Tag with C.A. Nos. 8489-8490 of 2013. Signature Not Verified Digitally signed by [ Charanjeet Kaur ] [ Vinod Kulvi ] Charanjeet Kaur Date: 2015.04.24 17:36:53 IST A.R.-cum-P.S. Asstt. Registrar Reason: