Supreme Court - Daily Orders
Asstt. Commissioner Of Income Tax And ... vs Pepsi Foods Pvt. Ltd. on 4 October, 2017
Bench: A.K. Sikri, Ashok Bhushan
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ITEM NO.1 COURT NO.5 SECTION XIV
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). 4659/2015
(Arising out of impugned final judgment and order dated 07-08-2014
in WPC No. 415/2014 passed by the High Court Of Delhi At New Delhi)
ASSTT. COMMISSIONER OF INCOME TAX AND ANRS. & ANR. Petitioner(s)
VERSUS
PEPSI FOODS PVT. LTD. Respondent(s)
(To be taken up at the end of the board.)
WITH
SLP(C) No. 1805/2016 (XIV)
SLP(C) No. 6459/2015 (XIV)
SLP(C) No. 10438/2015 (XIV)
SLP(C) No. 6458/2015 (XIV)
SLP(C) No. 4698/2015 (XIV)
SLP(C) No. 6462/2015 (XIV)
SLP(C) No. 4699/2015 (XIV)
SLP(C) No. 4242/2016 (XIV)
SLP(C) No. 7563/2015 (XIV)
SLP(C) No. 6461/2015 (XIV)
SLP(C) No. 8839/2015 (XIV)
SLP(C) No. 7561/2015 (XIV)
SLP(C) No. 8838/2015 (XIV)
SLP(C) No. 10831/2016 (XIV)
SLP(C) No. 14469/2016 (XIV)
SLP(C) No. 16174/2016 (XIV)
SLP(C) No. 16180/2016 (XIV)
SLP(C) No. 16290/2016 (XIV)
SLP(C) No. 16289/2016 (XIV)
SLP(C) No. 16286/2016 (XIV)
SLP(C) No. 16181/2016 (XIV)
SLP(C) No. 16182/2016 (XIV)
SLP(C) No. 24493/2016 (XIV)
SLP(C) No. 19978/2016 (XIV)
SLP(C) No. 24284/2016 (XIV)
SLP(C) No. 24495/2016 (XIV)
SLP(C)
Signature Not Verified
No. 24494/2016 (XIV)
SLP(C)
Digitally signed by
ASHWANI KUMAR
Date: 2017.10.04
No. 34440/2015 (XIV)
SLP(C)
16:08:51 IST
Reason: No. 521/2016 (XIV)
SLP(C) No. 5284/2016 (XIV)
Date : 04-10-2017 These petitions were called on for hearing today.
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CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. K.K. Venugopal, AG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s) Mr. S.S. Shamshery, Adv.
Mr. Sudesh Garg, Adv.
Ms. Babita Yadav, Adv.
Mr. Amit Sharma, Adv.
Mr. Ankit Raj, Adv.
Mr. Rajesh Singh, AOR
Mr. Harpreet Singh Ajmani, Adv.
Mr. Rohan Khare, Adv.
Mr. R. Chandrachud, AOR
Mr. Gautam Jain, Adv.
Mr. Rahul Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is stated that there is bereavement in the family of Mr. Deepak Chopra, advocate because of that he is not able to come to the court and short adjournment is sought for. List after three weeks.
(ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER