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Supreme Court - Daily Orders

Vodafone Idea Ltd(Earlier Known As ... vs Assistant Commissioner Of Income Tax ... on 8 January, 2020

Bench: Uday Umesh Lalit, Vineet Saran

                                                                                                    1

     ITEM NO.1                                   COURT NO.6                     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 for Special Leave to Appeal (C) No.1169/2019

     (Arising out of impugned final judgment and order dated 14-12-2018
     in WPC No.2730/2018 passed by the High Court Of Delhi At New Delhi)

     VODAFONE IDEA LTD.
     (EARLIER KNOWN AS VODAFONE MOBILE SERVICES LIMITED)                             Petitioner(s)

                                                         VERSUS

     ASSISTANT COMMISSIONER OF INCOME TAX
     CIRCLE 26 (2) & ANR.                                                            Respondent(s)

     Date : 08-01-2020 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                    Mr.    J.D. Mistri, Sr. Adv.
                                          Ms.    Anuradha Dutt, Adv.
                                          Ms.    Fereshte D. Sethna, Adv.
                                          Mr.    Sachit Jolly, Adv.
                                          Mr.    Rohit Garg, Adv.
                                          Mr.    Siddharth Joshi, Adv.
                                          Ms.    B. Vijayalakshmi Menon, AOR

     For Respondent(s)                    Mr. Zoheb Hossain, Adv.
                                          Mr. Saurabh Mishra, Adv.
                                          Mr. Piyush Goyal, Adv.
                                          Mr. Vivek Gurnani, Adv.
                                          Mrs. Anil Katiyar, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

During the course of hearing, Mr. Zoheb Hossain, learned counsel appearing for the Revenue produced a copy of the order dated 28.12.2019 passed in connection with Idea Cellular Limited Signature Not Verified (with which entity the appellant now stands merged). Digitally signed by MUKESH KUMAR Date: 2020.01.09 17:49:42 IST Reason: 2 Mr. Hossain submitted that the order dated 28.12.2019 will have bearing on the issue insofar as the refund payable to the present appellant in respect of the assessment year 2014-2015 is concerned.

We direct the Department to place on record copy of the order along with such submissions as the Department wishes to place on record. Let the submissions by way of an affidavit be filed within seven days from today.

The appellant shall have liberty to respond to those submissions within next seven days.

The parties shall also file their respective written submissions regarding matters in issue. Order reserved.

     (MUKESH NASA)                                         (SUMAN JAIN)
     COURT MASTER                                         BRANCH OFFICER