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Adobe Systems Software Ireland Ltd. vs Asstt. Director Of Income Tax ... on 23 February, 2015

Bench: Madan B. Lokur, Uday Umesh Lalit

  ITEM NO.2                                 COURT NO.10                    SECTION IIIA

                                  S U P R E M E C O U R T O F        I N D I A
                                          RECORD OF PROCEEDINGS
  I.A. 1/2015 in
  Petition(s) for Special Leave to Appeal (C)No(s).22154/2014

  (Arising out of impugned final judgment and order dated 28/03/2014
  in WPC No. 2328/2013 passed by the High Court of Delhi at New
  Delhi)

  ADOBE SYSTEMS SOFTWARE IRELAND LTD.                                   Petitioner(s)
                                  VERSUS
  ASSTT. DIRECTOR OF INCOME TAX
  (INTERNATINOAL TAXATION), CIRCLE (1), NEW DELHI                       Respondent(s)
  (for directions and office report)

  WITH
  I.A. No.1 in SLP(C) No. 22364/2014
  (With appln.(s) for directions and                        Interim    Relief    and   Office
  Report)

  I.A. No.1 in SLP(C) No. 22367/2014
  (With appln.(s) for directions and                        Interim    Relief    and   Office
  Report)

  Date:23/02/2015                  These    applications   were   called    on   for   hearing
  today.

  CORAM :                    HON'BLE MR. JUSTICE MADAN B. LOKUR
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT

  For Petitioner(s)                   Mr. M.S. Syali, Sr. Adv.
                                      Mr. Vishal Kalra, Adv.
                                      Mr. Anil Kumar Gautam, AOR

  For Respondent(s)                   Mr. Neeraj Kishan Kaul, ASG
                                      Mr. Arijit Prasad, Adv.
                                      Mr. Sudhir Walia, Adv.
                                      Ms. Niharika Ahluwalia, Adv.
                                      Mrs. Anil Katiyar, AOR


                          UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for the parties.

The applications are dismissed.

Reason:




                         (SANJAY KUMAR-I)                         (JASWINDER KAUR)
                          COURT MASTER                             COURT MASTER