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The Commissioner Of Income Tax Chennai vs M/S Areva T And D India Ltd. on 30 June, 2021

Bench: D.Y. Chandrachud, R. Subhash Reddy, S. Ravindra Bhat

     ITEM NO.16                            Court 5 (Video Conferencing)                   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(s) for Special Leave to Appeal (C) No.7123/2021

     (Arising out of impugned final judgment and order dated 08-09-2020
     in TCA No.673/2018 passed by the High Court of Judicature at
     Madras)


     THE COMMISSIONER OF INCOME TAX CHENNAI                                            Petitioner(s)

                                                          VERSUS

     M/S AREVA T AND D INDIA LTD.                                                      Respondent(s)

     (FOR I.R.)


     Date : 30-06-2021 This petition was called on for hearing today.


     CORAM :
                                   HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                   HON'BLE MR. JUSTICE R. SUBHASH REDDY
                                   HON'BLE MR. JUSTICE S. RAVINDRA BHAT


     For Petitioner(s)                     Mr. N. Venkataraman, ASG
                                           Mr. Jitin Singhal, Adv.
                                           Mr. Bhuvan Mishra, Adv.
                                           V. Chandra Shekhara Bharathi, Adv.
                                           Ms. Bharathi, Adv.
                                           Mr. B.V. Balaram Das, Adv.
                                           Mrs. Anil Katiyar, AOR

     For Respondent(s)                     Mr. Tushar Jarwal, Adv.
                                           Mr. Rahul Sateeja, Adv.
                                           Ms. B. Vijayalakshmi Menon, Adv.


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

1 Leave granted.

2 Counter affidavit be filed within a period of eight weeks.

(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Court Master