Supreme Court - Daily Orders
Director Of Income Tax I vs M/S Huawei Technologies Co. Ltd on 17 July, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.35 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No.15402/2017
(Arising out of impugned judgment and final order dated 28.09.2016
passed by the Hon'ble High Court of Delhi at New Delhi in ITA
No. 564 of 2016)
DIRECTOR OF INCOME TAX I Petitioner(s)
VERSUS
M/S HUAWEI TECHNOLOGIES CO. LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.49232/2017-CONDONATION OF DELAY
IN FILING and IA No.49246/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 17-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. Ritesh Kumar, Adv.
Mr. Sameer Abhyankar, Adv.
Ms. Snidha Mehra, Adv.
Ms. Kirti Dua, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Mayank Nagi, Adv.
Mr. Shekhar Prit Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal Nos. 6386-6387 of 2016. (POOJA SEHGAL) Signature Not Verified (CHANDER BALA) SENIOR PERSONAL ASSISTANT Digitally signed by POOJA SEHGAL Date: 2017.07.20 COURT MASTER 17:01:41 IST Reason: