Supreme Court - Daily Orders
Commissioner Of Income Tax - 8, Mumbai vs M/S. J.P. Morgan Services India Pvt. ... on 21 November, 2016
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.35 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 21191/2016
(Arising out of impugned final judgment and order dated 21/03/2016
in ITA No. 2188/2013 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX - 8, MUMBAI Petitioner(s)
VERSUS
M/S. J.P. MORGAN SERVICES INDIA PVT. LTD. Respondent(s)
I.A. 1/2016(with c/delay in filing SLP and office report)
Date : 21/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. S.A. Haseeb, Adv.
Mr. H.R. Rao, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter after pronouncement of judgment in Civil Appeal No.8498 of 2013 [C.I.T.& Anr. vs. M/s. Yokogawa India Ltd.] (Neetu Khajuria) (Asha Soni) Court Master Court Master Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2016.11.21 16:47:16 IST Reason: