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Commissioner Of Income Tax (Tds) Pune vs M/S Vodafone Cellular Ltd. on 2 August, 2021

Bench: Uday Umesh Lalit, Ajay Rastogi

      ITEM NO.7                                  COURT NO.3               SECTION IX
                                     (HEARING THROUGH VIDEO CONFERENCING)

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

      Petition for Special Leave to Appeal (C) No.2268/2021
      (Arising out of impugned final judgment and order dated 27-01-2020
      in ITA No.1152/2017 passed by the High Court Of Judicature At
      Bombay)

      COMMISSIONER OF INCOME TAX (TDS), PUNE                                     Petitioner(s)

                                                           VERSUS

      M/s. VODAFONE CELLULAR LTD.                                                Respondent(s)

      (FOR ADMISSION and I.R.)

      Date : 02-08-2021 This petition was called on for hearing today.

      CORAM :
                              HON'BLE MR. JUSTICE UDAY UMESH LALIT
                              HON'BLE MR. JUSTICE AJAY RASTOGI

      For Petitioner(s)                    Mr.   Balbir Singh, ASG
                                           Mr.   D.L. Chidananda, Adv.
                                           Mr.   Sudhanshu Prakash, Adv.
                                           Mr.   Raj Bahadur Yadav, AOR
                                           Mr.   K.V. Shreemuthu, Adv.
                                           Mr.   Sughosh Subramanium, Adv.
                                           Mr.   B.V. Balaram Das, AOR

      For Respondent(s)                    Mr.   Sachit Jolly, Adv.
      (On Caveat)                          Mr.   Tushar Jarwal, Adv.
                                           Ms.   Disha Jham, Adv.
                                           Mr.   Kunal Dutt, Adv.
                                           Ms.   B. Vijayalakshmi Menon, AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Issue notice, returnable on 27.09.2021.

List alongwith Civil Appeal No.1483 of 2020 and SLP (Civil) No.2305 of 2021 before the appropriate Court after seeking requisite directions from the Hon’ble the Chief Justice of India.

                           (MUKESH NASA)                            (VIRENDER SINGH)
                           COURT MASTER                              BRANCH OFFICER