Supreme Court - Daily Orders
Bharti Cellular Ltd.Now Bharti Airtel ... vs Assistant C.I.T Circle 57 on 22 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.101 COURT NO.7 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 7257/2011
BHARTI CELLULAR LTD.NOW BHARTI AIRTEL LD Appellant(s)
VERSUS
ASSISTANT C.I.T CIRCLE 57 & ANR. Respondent(s)
WITH
C.A. No. 2652-2653/2015 (IV-A)
C.A. No. 4949-4950/2015 (IV-A)
C.A. No. 4947-4948/2015 (IV-A)
C.A. No. 4217-4218/2015 (IV-A)
C.A. No. 4943-4944/2015 (IV-A)
Diary No(s). 13836/2018 (XV)
(FOR ADMISSION and I.R. and IA No.64253/2018-CONDONATION OF DELAY
IN FILING)
Diary No(s). 14241/2018 (XV)
(IA No. 70179/2018 - CONDONATION OF DELAY IN FILING)
Diary No(s). 15192/2018 (XV)
(IA No. 75876/2018 - CONDONATION OF DELAY IN FILING)
Diary No(s). 15863/2018 (XV)
(IA No. 71534/2018 - CONDONATION OF DELAY IN FILING)
Diary No(s). 16017/2018 (XV)
(FOR ADMISSION and I.R. and IA No.83338/2018-CONDONATION OF DELAY
IN FILING)
Diary No(s). 17876/2018 (XV)
(FOR ADMISSION and I.R. and IA No.74533/2018-CONDONATION OF DELAY
IN FILING)
Diary No(s). 24221/2018 (XV)
(FOR ADMISSION and I.R.
Signature Not Verified
IA No. 49449/2021 - AMENDMENT IN CAUSE TITLE
Digitally signed by
BABITA PANDEY
Date: 2023.03.22
IA No. 96493/2018 - CONDONATION OF DELAY IN FILING)
18:46:50 IST
Reason:
C.A. No. 7455/2018 (XV)
(IA No.98668/2018-CONDONATION OF DELAY IN FILING)
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Diary No(s). 25484/2018 (XV)
(IA No. 23462/2021 - ADDITION / DELETION / MODIFICATION PARTIES
IA No. 137805/2018 - CONDONATION OF DELAY IN FILING
IA No. 137804/2018 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Diary No(s). 42786/2018 (XV)
(IA No. 170903/2018 - CONDONATION OF DELAY IN FILING)
Diary No(s). 44872/2018 (XV)
(IA No. 178804/2018 - CONDONATION OF DELAY IN FILING)
Diary No(s). 700/2019 (XV)
(FOR ADMISSION and I.R. and IA No.16546/2019-CONDONATION OF DELAY
IN FILING)
Diary No(s). 4160/2019 (XV)
(FOR ADMISSION and I.R.
IA No. 49452/2021 - AMENDMENT IN CAUSE TITLE
IA No. 62643/2019 - CONDONATION OF DELAY IN FILING
IA No. 62645/2019 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
SLP(C) No. 14023/2019 (XV)
(IA No. 49428/2021 - AMENDMENT IN CAUSE TITLE)
SLP(C) No. 19738/2019 (XV)
(IA No. 49446/2021 - AMENDMENT IN CAUSE TITLE)
SLP(C) No. 6987/2020 (XV)
(IA No. 49433/2021 - AMENDMENT IN CAUSE TITLE)
Diary No(s). 864/2020 (IX)
(FOR ADMISSION and I.R. and IA No.10652/2020-CONDONATION OF DELAY
IN FILING)
C.A. No. 1483/2020 (III)
(FOR ADMISSION and I.R. and IA No.18332/2020-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 11754/2020 (IX)
(IA No. 49422/2021 - AMENDMENT IN CAUSE TITLE)
SLP(C) No. 11205/2020 (IX)
(IA No. 49445/2021 - AMENDMENT IN CAUSE TITLE)
SLP(C) No. 11327/2020 (IX)
(IA No. 49443/2021 - AMENDMENT IN CAUSE TITLE)
SLP(C) No. 11466/2020 (IX)
(IA No. 49436/2021 - AMENDMENT IN CAUSE TITLE)
3
C.A. No. 111/2021 (III)
(FOR ADMISSION and I.R. and IA No.117653/2020-CONDONATION OF DELAY
IN FILING)
C.A. No. 2860/2021 (III)
(FOR ADMISSION and I.R.)
SLP(C) No. 1327/2021 (IX)
(FOR ADMISSION and I.R.
IA No. 37293/2021 - ADDITION / DELETION / MODIFICATION PARTIES)
SLP(C) No. 303/2021 (IX)
SLP(C) No. 76/2021 (IX)
(IA No. 140669/2021 - APPLICATION FOR PERMISSION)
SLP(C) No. 16108/2020 (IX)
(FOR ADMISSION and I.R. and IA No.137102/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 812/2021 (IX)
(FOR ADMISSION and I.R.
IA No. 37301/2021 - ADDITION / DELETION / MODIFICATION PARTIES)
SLP(C) No. 2755/2021 (IX)
(FOR ADMISSION and I.R.
IA No. 49431/2021 - AMENDMENT IN CAUSE TITLE)
SLP(C) No. 2305/2021 (IX)
(IA No. 49424/2021 - AMENDMENT IN CAUSE TITLE)
SLP(C) No. 2268/2021 (IX)
(FOR ADMISSION and I.R.)
SLP(C) No. 2814/2021 (IX)
(FOR ADMISSION and I.R.)
C.A. No. 8902/2022 (III)
SLP(C) No. 3370/2023 (IX)
(FOR ADMISSION and I.R. and IA No.21249/2023-CONDONATION OF DELAY
IN FILING and IA No.21252/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 22-03-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Appellant(s)
Mr. Arvind P. Datar, Sr. Adv.
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Mr. Ajay Vohra, Sr. Adv.
Mr. Kumar Visalaksh, Adv.
Mr. Udit Jain, Adv.
Mr. Archit Gupta, Adv.
Mr. Arihant Tater, Adv.
Mr. Harish Pandey, Adv.
Mr. Praveen Kumar, AOR
Mr. Raj Bahadur Yadav, AOR
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Balbir Singh, A.S.G.
Mr. Arijit Prasad, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. N Venkatraman, Adv.
Mr. V C Bharathi, Adv.
Mr. Prahlad Singh, Adv.
Mr. Santosh Kumar, Adv.
Mr. Digvijay Dam, Adv.
Ms. Alka Agarwal, Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Sayree Basu Mullick, Adv.
Mr. Manu Krishnan, Adv.
Ms. Syree Basu Mullick, Adv.
Mr. M.s. Ananth, Adv.
Ms. Madhavi Agrawal, Adv.
Mr. Vipul Sijngh, Adv.
Mr. E. C. Agrawala, AOR
Mr. Vipul Singh, Adv.
Mr. Harish Pandey, AOR
Mr. Arvind P. Datar, Sr. Adv.
Mr. Kavin Gulati, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Mr. Sachit Jolly, Adv.
Mr. Rohit Garg, Adv.
Ms. Disha Jham, Adv.
Ms. Soumya Singh, Adv.
Mr. Sohum Dua, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Ms. Shally Bhasin, Adv.
Mr. Chaitanya Safaya, Adv.
Ms. Peehu Hooda, Adv.
Mr. S. S. Shroff, AOR
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Mr. Arvind P. Datar, Sr. Adv.
Mr. Ajay Vohra, Sr. Adv.
Mr. Kumar Visalaksh, Adv.
Mr. Udit Jain, Adv.
Mr. Archit Gupta, Adv.
Mr. Arihant Tater, Adv.
Mr. Abhishek Vikas, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned Additional Solicitor General appearing on behalf of the Revenue, the matters would not be taken up for hearing in the next three weeks.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)