Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Technip France Sas on 13 April, 2026
ITEM NO.20 COURT NO.4 SECTION XIV
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). 16138/2026
[Arising out of impugned final judgment and order dated 05-02-2024
in ITA No. 56/2023 passed by the High Court of Delhi at New Delhi]
THE COMMISSIONER OF INCOME TAX INTERNATIONAL
TAXATION 3 Petitioner(s)
VERSUS
TECHNIP FRANCE SAS Respondent(s)
IA No. 99072/2026 - CONDONATION OF DELAY IN FILING
Date : 13-04-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) :Mr. N Venkataraman, A.S.G.
Mr. Sudarshan Lamba, AOR
Mr. V Chandrashekhara Bharathi, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Praneet Pranav, Adv.
Mr. Vijay Awana, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
There is a gross delay of 680 days in filing the special leave petition. The explanation offered for seeking condonation of delay are neither sufficient in law so as to condone the same nor satisfactory. Hence, the application seeking condonation of delay is dismissed. Consequently, the special leave petition also stands dismissed.
Signature Not VerifiedDigitally signed by NEETU SACHDEVA Date: 2026.04.15 11:57:43 IST
Pending application(s) shall stand disposed of. Reason:
(NEETU SACHDEVA) (DIVYA BABBAR)
DEPUTY REGISTRAR COURT MASTER (NSH)