Supreme Court - Daily Orders
Verizon Communications Singapore Pte ... vs I.T.Officer, International Taxation on 16 July, 2014
8 ITEM NO.1 COURT NO.4 SECTION III
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)........../2014
(CC No(s).9964-9967/2014)
(Arising out of impugned final judgment and order dated 07/11/2013
in ITC No.147 to 149 of 2011 and 230 OF 2012 passed by the High
Court Of Madras)
VERIZON COMMUNICATIONS SINGAPORE PTE LTD Petitioner(s)
VERSUS
I.T.OFFICER, INTERNATIONAL TAXATION Respondent(s)
(With appln. for c/delay in filing SLP)
Date : 16/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Harish N. Salve,Sr.Adv.
Mr. Percy Padiwala,Sr.Adv.
Ms. Ruby Singh Ahuja,Adv.
Mr. Ishaan Gaur,Adv.
Ms. Anisha Mitra,Adv.
For M/s. Karanjawala & Co.,Advs.
For Respondent(s) Mr. K. Radhakrishnan,Sr.Adv.
Ms. Purnima Bhat Kak,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard along with SLP(C)Nos.4130-4145 of 2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Signature Not Verified Assistant Registrar Digitally signed by Sarita Purohit Date: 2014.07.17 14:40:44 IST Reason: