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Adobe Systems Software Ireland Ltd. vs Asstt. Director Of Income Tax ... on 13 October, 2015

Bench: Madan B. Lokur, S.A. Bobde

     ITEM NO.6                               COURT NO.9                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) No(s). 22154/2014

     (Arising out of impugned final judgment and order dated 28/03/2014
     in WPC No. 2328/2013 passed by the High Court of Delhi at New
     Delhi)

     ADOBE SYSTEMS SOFTWARE IRELAND LTD.                                    Petitioner(s)

                                                     VERSUS

     ASSTT. DIRECTOR OF INCOME TAX
     (INTERNATINOAL TAXATION), CIRCLE (1),
     NEW DELHI                                                              Respondent(s)
     (With interim relief and office report)
     (For final disposal)
     WITH
     SLP(C) No. 22364/2014
     (With Interim Relief and Office Report)

     SLP(C) No. 22367/2014
     (With Interim Relief and Office Report)

     Date : 13/10/2015                 These petitions were called on for hearing
                                       today.

     CORAM :                           HON'BLE MR. JUSTICE MADAN B. LOKUR
                                       HON'BLE MR. JUSTICE S.A. BOBDE

     For Petitioner(s)                 Mr.   Vishal Kalra, Adv.
                                       Mr.   Vivek Bansal, Adv.
                                       Mr.   S.S. Tomar, Adv.
                                       Mr.   Anil Kumar Gautam,Adv.

     For Respondent(s)                 Mr. Arijit Prasad, Adv.
                                       Ms. Anita Sahni, Adv.
                                       Ms. Niharika Ahluwalia, Adv.
                                       Mr. Sudhir Walia, Adv.
                                       Ms. Sadhana Sandhu, Adv.
                                       Mrs. Anil Katiyar,Adv.

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

Learned counsel appearing for the petitioner is said to be in Signature Not Verified personal difficulty, list the matters again after ten weeks.

                         (Meenakshi Kohli)                            (Jaswinder Kaur)
                            Court Master                                Court Master