Supreme Court - Daily Orders
Commissioner Of Income Tax Iii vs M/S. Sony Mobile Communications India ... on 20 April, 2021
Bench: D.Y. Chandrachud, M.R. Shah
SLP(C) 31688/2015
1
ITEM NO.12 Court 6 (Video Conferencing) SECTION XIV
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.31688/2015
(Arising out of impugned final judgment and order dated 22-04-2015
in ITA No.82/2015 passed by the High Court Of Delhi at New Delhi)
COMMISSIONER OF INCOME TAX III Petitioner(s)
VERSUS
M/S. SONY MOBILE COMMUNICATIONS INDIA PVT. LTD. Respondent(s)
WITH S.L.P.(C) No.32553/2015 (XIV)
Diary No.34224/2018 (XIV)
(With appln.(s) for I.R. and IA No.146497/2018-CONDONATION OF DELAY
IN FILING)
Date : 20-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. Zoheb Hussain, Adv.
Mr. Manish Pushkarna, Adv.
Mr. Amit Sharma, Adv.
Ms. Garima Prasad, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. D. Nageswar Rao, Adv.
Mr. Ambhoj Kumar Sinha, AOR
Ms. Deepika Aggarwal, Adv.
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2021.04.27
20:09:57 IST
Reason:
SLP(C) 31688/2015
2
UPON hearing the counsel the Court made the following
O R D E R
1 This batch of matters has already been adjourned in view of the inability expressed by Mr N Venkataraman, learned Additional Solicitor General to appear on behalf of the Union of India since he had appeared before the Delhi High Court for some of the assessees. The Central Agency shall peremptorily ensure that alternative arrangements are made for the Union of India to be represented in view of the inability of Mr N Venkataraman to take up the brief. No further adjournment shall be granted.
2 List the Special Leave Petitions on 3 August 2021.
3 Pleadings be completed in the meantime.
(CHETAN KUMAR) (SANJAY KUMAR-I)
A.R.-cum-P.S. A.R.-cum-P.S.