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The Commissioner Of Income Tax (Tds) vs Vodafone Cellular Ltd. on 10 February, 2023

Author: Krishna Murari

Bench: Krishna Murari

                                                          1

     ITEM NO.25                             COURT NO.13                        SECTION IX

                               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). 3065/2023

     (Arising out of impugned final judgment and order dated 23-09-2022
     in ITA No. 639/2018 passed by the High Court Of Judicature At
     Bombay)

     THE COMMISSIONER OF INCOME TAX (TDS)                                      Petitioner(s)

                                                        VERSUS

     VODAFONE CELLULAR LTD.                                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.21249/2023-CONDONATION OF DELAY
     IN FILING and IA No.21252/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 10-02-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE KRISHNA MURARI
                         HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For parties                      Mr. N Venkataraman, A.S.G.
                                     Mr. Raj Bahadur Yadav, AOR
                                     Mr. Ashok Panigrahi, Adv.
                                     Mr. Ishaan Sharma, Adv.
                                     Mr. Annirudh Sharma, Adv.
                                     Mrs. Alka Agarawal, Adv.

                                     Mr. Sachit Jolly, Adv.
                                     Ms. Disha Jham, ADv.
                                     Ms. B.V.I. Jayalakshmi Menon, Adv.

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

Delay condoned.

Learned counsel for the petitioner has invited our attention to the fact that SLP(C) No. 11327 of 2020 raising Signature Not Verified identical question of law is pending consideration before this Digitally signed by GEETA AHUJA Date: 2023.02.11 13:12:31 IST Reason: court.

Issue notice returnable within four weeks.

The registry is directed to list this matter alongwith SLP(C) No. 11327 of 2020 and Civil Appeal No. 1202 of 2011.

   (SONIA GULATI)                                  (BEENA JOLLY)
SENIOR PERSONAL ASSISTANT                       COURT MASTER (NSH)