Supreme Court - Daily Orders
Director Of Income Tax vs Linde Ag Linde Engineering Division on 11 December, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP 34138-39/14
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ITEM NO.61 COURT NO.4 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) Nos.34138-34139/2014
(Arising out of impugned final judgment and order dated 23/04/2014
in CM No. 8187/2012,23/04/2014 in WP No.3914/2012 passed by the
High Court of Delhi at New Delhi)
DIRECTOR OF INCOME TAX Petitioner(s)
VERSUS
LINDE AG LINDE ENGINEERING DIVISION AND ANR Respondent(s)
WITH S.L.P.(C) Nos.34140-34141/2014
(With office report)
S.L.P.(C) No.19147/2015
(With office report)
S.L.P.(C) No.21379/2015
(With appln.(s) for c/delay in filing SLP and office report)
Date: 11/12/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Mukul Rohatgi, A.G.
Mr. Tushar Mehta, ASG
Ms. Rekha Pandey, Adv.
Mr. Kapil Rustogi, Adv.
Ms. Aparajita Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Percy Pakdiwala, Sr. Adv.
Signature Not Verified
Mr. K. V. Mohan, AOR
Digitally signed by
Gulshan Kumar Arora
Date: 2015.12.11 Mr. Rajan Bhatia, Adv.
16:57:53 IST
Reason:
Mr. V.S. Wahi, Adv.
SLP 34138-39/14
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Mr. Tarun Gulati, Adv.
Mr. Sparsh Bhargava, Adv.
Mr. Manish Rastogi, Adv.
Ms. Ishita Farsaiva, Adv.
Mr. Tushal Gupta, Adv.
Mr. Shashi Mathews, Adv.
Mr. R. Chandrachud, AOR
Mr. Rajat Navet, Adv.
Mr. Kushagra Pandit, Adv.
Mr. Pradeep Kumar Bakshi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let these matters be listed on 29th March, 2016, for final disposal.
Liberty is granted to the petitioner to file the rejoinder affidavit within six weeks. The respondent is at liberty to file the additional affidavit, if so advised.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master