Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Mphasis Ltd on 20 February, 2025
ITEM NO.13 COURT NO.7 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 23931/2023
[Arising out of impugned final judgment and order dated 05-12-2022
in ITA No. 202/2021 passed by the High Court of Karnataka at
Bengaluru]
THE COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S MPHASIS LTD. Respondent(s)
Date : 20-02-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) Mr. N Venkatraman, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Udai Khanna, Adv.
Mr. Shaurya Rai, Adv.
Mr. Prashant Rawat, Adv.
Mrs. Prerna Dhall, Adv.
Mr. Shantnu Sharma, Adv.
For Respondent(s) Mr. T. Suryanarayan, Sr. Adv.
Mr. Kunal Verma, AOR
Mrs. Yugandhara Pawar Jha, Adv.
Mrs. Tanmayee Rajkumar, Adv.
Ms. Mahima Goud, Adv.
Ms. Lavanya Dhawan, Adv.
Ms. Yasha Goyal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP(C) No.23760/2023.
(RADHA SHARMA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by RADHA SHARMA Date: 2025.02.24 10:39:25 IST Reason: