Supreme Court - Daily Orders
Director Of Income Tax I vs M/S. Huawei Technologies Co. Ltd. on 4 July, 2017
Bench: R.K. Agrawal, Mohan M. Shantanagoudar
ITEM NO.29 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
Diary No. 15635/2017
(Arising out of impugned final judgment and order dated 28-09-2016
passed by the Hon'ble High Court of Delhi at New Delhi in ITA No.
565 of 2016)
DIRECTOR OF INCOME TAX I Petitioner(s)
VERSUS
M/S. HUAWEI TECHNOLOGIES CO. LTD. Respondent(s)
(FOR ADMISSION AND I.R.)
Date : 04-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Debashish Bharuka, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Arpita Bishnoi, Adv.
Anil Katiyar, AOR
For Respondent(s) Mr. Mayank Nagi, Adv.
Shekhar Prit Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. Nos. 6386-6387 of 2016.
(POOJA SEHGAL) (SNEH LATA SHARMA) SENIOR PERSONAL ASSISTANT COURT MASTER Signature Not Verified Digitally signed by POOJA SEHGAL Date: 2017.07.08 10:50:01 IST Reason: