Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 4, ... vs M/S. Mphasis Ltd on 25 October, 2024
ITEM NO.1 COURT NO.1 SECTION IV-A
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(s).20567/2024
(Arising out of impugned final judgment and order dated 13-01-2023
in RP No. 325/2022 and 24-02-2021 in ITA No. 62/2018 passed by the
High Court of Karnataka at Bengaluru)
THE PR. COMMISSIONER OF INCOME TAX 4,
BANGALORE & ANR. Petitioner(s)
VERSUS
M/S. MPHASIS LTD. Respondent(s)
(WITH IA No.231136/2024-CONDONATION OF DELAY IN FILING and IA
No.231137/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.231135/2024-CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS and IA No.244589/2024-APPLICATION FOR PERMISSION)
Date : 25-10-2024 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. N Venkataraman, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Venkatraman Chandrashekhara Bharathi, Adv.
Mr. Kartikeya Asthana, Adv.
Mr. Amit Sharma B, Adv.
Mr. Manish Pushkarana, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the applications for condonation of delay and on the Special Leave Petitions.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2024.10.25 15:32:58 IST(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Reason: ADDITIONAL REGISTRAR ASSISTANT REGISTRAR