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The Deputy Commissioner Of Income Tax ... vs Vodafone Qatar Pqsc on 18 July, 2025

     ITEM NO.24                            COURT NO.5               SECTION IV-A

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S). 25712/2025

     [ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 02-09-2024
     IN WA NO. 692/2024 PASSED BY THE HIGH COURT OF KARNATAKA AT
     BENGALURU]


     THE DEPUTY COMMISSIONER OF INCOME TAX
     ASSESSMENT CIRCLE 2(1) & ANR.                                      PETITIONER(S)

                                                  VERSUS

     VODAFONE QATAR PQSC & ANR.                                         RESPONDENT(S)

IA NO. 160127/2025 - CONDONATION OF DELAY IN FILING Date : 18-07-2025 This matter was called on for hearing today.

CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) : Mr. Raghvendra P Shankar, A.S.G. Mr. Rupesh Kumar, Sr. Adv.

Mr. Raj Bahadur Yadav, AOR Mr. Karan Lahiri, Adv.

Mr. Sandeep Bajaj, Adv.

Mr. Digvijay Dam, Adv.

For Respondent(s) : Mr. Sachit Jolly, Sr. Adv.

Ms. Soumyta Singh, Adv.

Mr. Sohum Dua, Adv.

Mr. Ravi Kumar, Adv.

Mr. Sachit Jolly, SR. Adv.

Ms. Anuradha Dutt, Adv.

Ms. Rashi Khanna, Adv.

Ms. Disha Jham, Adv.

Ms. B.Vijayalakshmi Menon, Adv. Mr. Devansh Jain, Adv.

UPON hearing the counsel the Court made the following 14:05:41 IST Reason: O R D E R Delay condoned.

 Following the order dated 26.07.2024 passed in Special Leave Petition (Civil) Diary No(s).24154 of 2024 titled “Deputy Director of Income Tax & Anr vs. M/s.Vodafone Idea Ltd.”, we dismiss this Special Leave Petition.

Pending application(s), if any, shall stand disposed of.

(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 2