Supreme Court - Daily Orders
Director Of Income Tax (International ... vs Nokia Networks Oy, on 9 May, 2014
pITEM NO.18 COURT NO.1 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 (Civil)....../2013
CC 8693/2013
(From the judgement and order dated 07/09/2012 in ITA No.505/2007
of The HIGH COURT OF DELHI AT N. DELHI)
D.I.T. (INTERNATIONAL TAXATION)NEW DELHI Petitioner(s)
VERSUS
NOKIA NETWORKS OY, Respondent(s)
With IA 1 ( c/delay in filing SLP and office report )
Date: 09/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
For Petitioner(s) Mr. R.P. Bhatt, Sr. Adv.
Mr. Manish Pushkarna, Adv.
Mr. D.L. Chidanand, Adv. for
Mrs Anil Katiyar,Adv.
For Respondent(s) Mrs. Hushal Syali, Adv.
Mr. Shekhar Prit Jha, Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned in filing special leave petition. Issue notice.
Connect with S.L.P. (C) No. 13045 of 2013.
(Pardeep Kumar) (Renu Diwan)
AR-cum-PS Court Master