Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax vs Pepsi Foods Pvt. Ltd. on 20 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.27 COURT NO.8 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).
4488/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07/08/2014
IN WPC NO. 575/2014 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
ASSISTANT COMMISSIONER OF INCOME TAX PETITIONER(S)
VERSUS
PEPSI FOODS PVT. LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
WITH
S.L.P.(C)...CC NO. 4550/2015
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 20/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. P.S. Narasimha, ASG
Mr. Sridhar Potaraju, Adv.
Mr. D.L. Chidananda, 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.6459 of 2015.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.03.20 COURT MASTER COURT MASTER 15:58:30 IST Reason: