Delhi High Court - Orders
Eygbs (India) Private Limited vs Joint Commissioner Of Income Tax & Ors on 18 August, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~S-38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12003/2016 & CM APPL. 26832/2021
EYGBS (INDIA) PRIVATE LIMITED ..... Petitioner
Through: Mr. Kamal Sawhney, Advocate with
Mr. Sparsh Bhargava and Mr. Ankit
Sachdeva, Advocates.
Versus
JOINT COMMISSIONER OF INCOME TAX
& ORS. ..... Respondents
Through: Mr. Zoheb Hossain, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 18.08.2021 The petition has been heard by way of video conferencing.
CM APPL. 26831/2021Present application has been filed for early hearing in view of the judgment of the Supreme Court dated 02nd March, 2021 in Engineering Analysis Centre of Excellence Private Limited Vs. The Commissioner of Income Tax & Anr. in Civil Appeal Nos. 8733-8744/2018.
Issue notice. Mr. Zoheb Hossain, learned counsel for the respondents accepts notice. He prays for some time to examine the matter.
List on 24th November, 2021.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:21.08.2021 00:52:09The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J AUGUST 18, 2021 TS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:21.08.2021 00:52:09