Delhi High Court - Orders
Pr. Commissioner Of Income Tax-2 vs Boeing India Pvt. Ltd. (Formerly Known ... on 19 February, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Sanjeev Narula
$~A-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 881/2019
PR. COMMISSIONER OF INCOME TAX-2 ..... Appellant
Through: Mr.Zoheb Hossain, Adv.
versus
BOEING INDIA PVT. LTD. (FORMERLY KNOWN AS BOEING
INTERNATIONAL CORPORATION INDIA PVT. LTD.)
..... Respondent
Through: Mr.Sachit Jolly, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 19.02.2021 [VIA VIDEO CONFERENCING]
1. The counsels have mentioned the matter.
2. The counsel for the respondent states that the respondent has applied under the Direct Tax Vivad se Vishwas Scheme, 2020 and is furnishing this information as required to be done.
3. The counsel for the appellant states that he has no instructions.
4. List in the category of 'After Notice Miscellaneous Matters' on 8th March, 2021.
RAJIV SAHAI ENDLAW, J.
SANJEEV NARULA, J.
FEBRUARY 19, 2021 SU..