Supreme Court - Daily Orders
Director, Income Tax (International ... vs M/S Hyundai Heavy Industries Co. Ltd. ... on 1 July, 2014
È ITEM NO.21 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).........../2014
(CC No(s).7295/2014)
(Arising out of impugned final judgment and order dated 05/08/2013
in ITA 3/2012, passed by the High Court Of Uttarakhand At
Nainital)
DIRECTOR ,INCOME TAX Petitioner(s)
VERSUS
M/S HYUNDAI HEAVY INDUSTRIES CO. LTD Respondents(s)
(With appln.(s) for with appln. (s) for c/delay in filing SLP and
office report)
Date : 01/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Ms. Aprajita Singh,Adv.
Mr. Arijit Prasad,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Indu Malhotra,Sr.Adv.
Ms. Shashi M. Kapila,Adv.
Mr. Varun Singh,Adv.
Ms. Nishtha Kumar,Adv.
Mr. Praveen Sharma,Adv.
Ms. Suman Yadav,Adv.
Mr. Vikas Mehta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter on 21st July, 2014.
(SARITA PUROHIT) (SNEH BALA MEHRA) Signature Not Verified COURT MASTER Digitally signed by
ASSISTANT REGISTRAR Sarita Purohit Date: 2014.07.05 13:20:32 IST Reason: