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Commissioner Of Income Tax Tds 2 vs M/S Nimbus Communications Ltd. on 22 July, 2019

Bench: Uday Umesh Lalit, Vineet Saran

                                                                                          1

     ITEM NO.16                              COURT NO.8                 SECTION IX

                                   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.21536/2019
     (Arising out of impugned final judgment and order dated 18-01-2019
     in ITA No.1382/2016 passed by the High Court Of Judicature At
     Bombay)

     COMMISSIONER OF INCOME TAX TDS 2                                    Petitioner(s)

                                                    VERSUS

     M/s. NIMBUS COMMUNICATIONS LTD.                                     Respondent(s)

     (FOR ADMISSION and I.R.; IA No.102215/2019-CONDONATION OF DELAY IN
     FILING; and, IA No.102216/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     WITH
     Diary No.21270/2019 (IX)
     (FOR ADMISSION and I.R.;                   and,   IA   No.103311/2019-CONDONATION   OF
     DELAY IN FILING)

     Date : 22-07-2019 This petition was called on for hearing today.

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

     For Petitioner(s)                 Ms. Pinky Anand, ASG
                                       Mr. P.V. Yogeshwaran, Adv.
                                       Mr. S.A. Haseeb, Adv.
                                       Mr. Chakitan Vikram Shekhar Papta, Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Delay condoned.

In the peculiar facts and circumstances of the case, we do not see any reason to interfere in these matters.

The special Digitally signed by MUKESH KUMAR Date: 2019.07.22 leave petition are, accordingly, dismissed. 17:55:02 IST Reason: However, all questions of law are kept open.

Pending application(s), if any, shall stand disposed of.

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