Supreme Court - Daily Orders
Commissioner Of Income Tax (Tds) 2 vs M/S Vodafone Digilink Ltd (Formerly ... on 22 April, 2019
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.10 COURT NO.5 SECTION XV
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. 4160/2019
(Arising out of impugned final judgment and order dated 28-08-2018
in DBITA No. 189/2018 passed by the High Court of Judicature for
Rajasthan at Jaipur)
COMMISSIONER OF INCOME TAX (TDS) 2 Petitioner(s)
VERSUS
M/S VODAFONE DIGILINK LTD.
(FORMERLY KNOWN AS VODAFONE ESSAR DIGILING LTD.) Respondent(s)
(FOR ADMISSION and I.R. and IA No.62643/2019-CONDONATION OF DELAY
IN FILING and IA No.62645/2019-CONDONATION OF DELAY IN REFILING)
Date : 22-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s)
Mr. Zoheb Hossain, Adv.
Ms. Dipameeta Priyanka, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Aarush Bhatia, Adv.
Ms. Vijayalakshmi Menon, AOR
UPON hearing the counsel the Court made the following
O R D E R
Tag the matter along with SLP (C)Diary No. 24221/2018.
(NIDHI AHUJA) (RENU DIWAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2019.04.25
10:33:00 IST
Reason: