Supreme Court - Daily Orders
Commissioner Of Income Tax Delhi I New ... vs M/S. Bharti Airtel Limited on 5 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.11 COURT NO.12 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).
22463/2015
(Arising out of impugned final judgment and order dated 25/02/2015
in ITA No. 607/2014 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX, DELHI-I, NEW DELHI Petitioner(s)
VERSUS
M/S. BHARTI AIRTEL LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 05/01/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. P. S. Narasimha, ASG
Mr. D. L. Chidananda, Adv.
Mr. S. K. Sahijpal, Adv.
Ms. Rukhsana Choudhury, Adv.
for Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Post the matter after four weeks along with SLP (C)....CC 18955 of 2015.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2016.01.06
13:58:59 IST
Reason: