Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax vs Pepsi Foods Pvt. Ltd. on 20 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.17 COURT NO.9 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).
3060/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07/08/2014
IN WPC NO. 576/2014 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
ASSISTANT COMMISSIONER OF INCOME TAX & ANR PETITIONER(S)
VERSUS
PEPSI FOOD PVT. LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
WITH
S.L.P.(C)...CC NO. 3259/2015
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 20/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Kavin Gulati, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Ms. Shirin Khajuria, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Issue notice.
Tag with Special Leave Petition (Civil) No.4659 of 2015.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Vinod Lakhina Date: 2015.02.21 12:12:08 IST Reason: