Supreme Court - Daily Orders
Pr Commissioner Of Income Tax-09 vs M/S Toshiba India Pvt Ltd on 21 April, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.21 COURT NO.4 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).8042/2017
(Arising out of impugned final judgment and order dated 16/08/2016
in ITA No. 418/2016 passed by the High Court of Delhi at New Delhi)
PR COMMISSIONER OF INCOME TAX-09 Petitioner(s)
VERSUS
M/S TOSHIBA INDIA PVT LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 21/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. H.R. Rao, Adv.
Mr. Manish Pushkarna, Adv.
Mr. Ritesh Kumar, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Leave granted.
Tag with Civil Appeal No.135 of 2016. Signature Not Verified (Neetu Khajuria) (Asha Soni) Digitally signed by NEETU KHAJURIA Court Master Court Master Date: 2017.04.21 17:05:38 IST Reason: