Supreme Court - Daily Orders
Cognizant Technology Solutions India ... vs Deputy Commissioner Of Income Tax Large ... on 14 October, 2019
Bench: Uday Umesh Lalit, Aniruddha Bose
1
ITEM NO.64 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.23705/2019
(Arising out of impugned final judgment and order dated 06-09-2019
in WA No.2063/2019 passed by the High Court Of Judicature At
Madras)
COGNIZANT TECHNOLOGY SOLUTIONS INDIA PVT. LIMITED Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX
LARGE TAX PAYER UNIT 1 Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.151440/2019 – FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 14-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Gopal Subramanium, Sr. Adv.
Mr. Tushar Jarwal, Adv.
Mr. Anuradha Dutt, Adv.
Ms. Fereshte D. Sethana, Adv.
Mr. Rahul Sateeja, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr. Srinath Sridevan, Adv.
Mr. Pawan Bhushan, Adv.
Mr. Bhagavath Krishnan, Adv.
Ms. Hima Lawrence, Adv.
For Respondent(s) Mr. Zoheb Hossain, Adv.
Mr. Kanu Aggarwal, Adv.
Ms. Anil Katiyar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is a matter of record that pursuant to order dated 03.04.2018 Signature Not Verified passed by the Single Judge of the High Court of Digitally signed by MUKESH KUMAR Date: 2019.10.16 Judicature at Madras in Writ Petition No.7354 of 2018, a sum of 18:03:54 IST Reason:
Rs.2806,40,15,294/- stands deposited and invested in the form of fixed deposit receipts.2
Mr. Zoheb Hossain, learned Advocate appearing for the Department prays for and is granted two weeks’ time to put in affidavit in reply.
Rejoinder, if any, be filed within a week thereafter. Considering the facts and circumstances on record, we deem it appropriate to list the matter for final disposal on 14.11.2019. Pending further consideration, the amount which is presently lying in deposit shall be maintained in the same form.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER