Supreme Court - Daily Orders
The Pr Commissioner Of Income Tax 6 vs Mckinsey Knowledge Centre India Pvt Ltd on 4 May, 2021
Bench: D.Y. Chandrachud, M.R. Shah
1
ITEM NO.5 Court 5 (Video Conferencing) SECTION XIV
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).15262/2020
(Arising out of impugned final judgment and order dated 09-08-2018
in ITA No. 526/2017 passed by the High Court of Delhi at New Delhi)
THE PR COMMISSIONER OF INCOME TAX 6 Petitioner(s)
VERSUS
MCKINSEY KNOWLEDGE CENTRE INDIA PVT LTD Respondent(s)
(WITH I.R. and IA No.79945/2020-CONDONATION OF DELAY IN FILING and
IA No.79947/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 04-05-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Balbir Singh, ASG
Mr. Shyam Gopal, Adv.
Mr. Sreekumar C.N., Adv.
Mr. B.V. Balaram Das, AOR
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Porus F Kaka, Sr. Adv.
Mr. Harpreet Singh Ajmani, AOR
Mr. Divesh Chawla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 There is a delay of 622 days in filing the Special Leave Petition against the judgment and order of the High Court of Delhi dated 9 August 2018 in ITA No 526 of 2017. The explanation in the application for condonation of delay is Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.05.05 sought to be offered on the basis that the order of the High Court was dated 9 16:11:51 IST Reason: August 2019, when, as a matter of fact (as noted above), the order of the High Court is dated 9 August 2018. There is, thus, no explanation whatsoever for the 2 period between the date of the order of the High Court and 9 August 2019. We find that there is no sufficient explanation for condoning the delay in filing the Special Leave Petition. The Special Leave Petition is accordingly dismissed on the ground of delay.
2 However, it is clarified that no opinion has been expressed by this Court on the question of law which has been sought to be raised in the present proceedings.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER