Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs National Internet Exchange Of India on 2 March, 2020
Bench: Sanjay Kishan Kaul, K.M. Joseph
1
ITEM NO.3 COURT NO.12 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). 35567/2019
(Arising out of impugned final judgment and order dated 30-04-2019
in ITA No. 133/2019 passed by the High Court Of Delhi At New Delhi)
THE COMMISSIONER OF INCOME TAX (EXEMPTIONS) Petitioner(s)
VERSUS
NATIONAL INTERNET EXCHANGE OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.160551/2019-CONDONATION OF DELAY
IN FILING )
WITH
Diary No(s). 35979/2019 (XIV)
(IA No.157841/2019-CONDONATION OF DELAY IN FILING)
Date : 02-03-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. K.M. Nagraj, ASG
Ms. Niranjana Singh, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Bhakti Vardhan Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned Additional Solicitor General has placed before us what is stated to be the litigation policy qua the disputes between the Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2020.03.03 Governments and public sector enterprises which would be handled 17:45:12 IST Reason:
through the administrative mechanism for resolution of CPSEs 2 disputes (AMRCD). However, it is stated that the policy applies to non-revenue matters and more time is required to matters regarding revenue matters.
The litigation policy is taken on record.
At request, list on 13.04.2020 by which time we positively would desire the litigation policy even regarding the revenue matters to be placed before us.
(ANITA RANI AHUJA) (ASHA SUNDRIYAL) COURT MASTER AR CUM PS