Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Deputy Commissioner Of Income Tax ... vs M/S Canon India Pvt. Ltd. on 27 November, 2015

Bench: Dipak Misra, Prafulla C. Pant

     ITEM NO.28                               COURT NO.5               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).
     20415/2015

     (Arising out of impugned final judgment and order dated 22/04/2015
     in ITA No. 523/2013 passed by the High Court Of Delhi at New Delhi)

     DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 3 (1)
     NEW DEHI                                                            Petitioner(s)

                                                     VERSUS

     M/S CANON INDIA PVT. LTD.                                          Respondent(s)


     (with appln. (s) for c/delay in filing SLP and office report)


     Date : 27/11/2015 This petition was called on for hearing today.


     CORAM :                 HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE PRAFULLA C. PANT


     For Petitioner(s)                   Mr. Arijit Prasad, Adv.
                                         Mr. R.M. Bajaj, Adv.
                                         Mr. Bhuvan Mishra, Adv.
                                         Mrs. Anil Katiyar, AOR


     For Respondent(s)                   Mr. Vishal Kalra, Adv.
                                         Mr. S.S. Tomar, Adv.
                                         Mr. Anil Kumar Guatam, Adv.


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

Delay condoned.

Issue notice.

The prayer for stay stands rejected.

Tag with SLP (C) No.21367 of 2015.

(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master