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The Commissioner Of Income Tax (Tds) ... vs M/S Idea Cellular Ltd. on 18 February, 2021

Bench: Uday Umesh Lalit, Indira Banerjee, K.M. Joseph

      ITEM NO.2                                  COURT NO.4          SECTION IX
                                    (HEARING THROUGH VIDEO CONFERENCING)

                                    S U P R E M E C O U R T O F          I N D I A
                                            RECORD OF PROCEEDINGS

      Petition for Special Leave to Appeal (C) No.76/2021
      (Arising out of impugned final judgment and order dated 13-01-2020 in ITA
      No.1429/2017 passed by the High Court Of Judicature At Bombay)

      THE COMMISSIONER OF INCOME TAX (TDS), PUNE                               Petitioner(s)

                                                         VERSUS

      M/s. IDEA CELLULAR LTD.                                                  Respondent(s)

      Date : 18-02-2021 This petition was called on for hearing today.

      CORAM :
                              HON'BLE MR. JUSTICE UDAY UMESH LALIT
                              HON'BLE MS. JUSTICE INDIRA BANERJEE
                              HON'BLE MR. JUSTICE K.M. JOSEPH

      For Petitioner(s)                    Mr.   Balbir Singh, ASG
                                           Mr.   Zohaib Hossain, Adv.
                                           Mr.   Manish Pushkarna, Adv.
                                           Mr.   Sughosh Subramanyan, Adv.
                                           Ms.   Anil Katiyar, AOR

      For Respondent(s)                    Ms.   Shally Bhasin, Adv.
                                           Ms.   Vaishali Kalera, Adv.
                                           Ms.   Madhavi Agrawal, Adv.
                                           Mr.   E. C. Agrawala, AOR

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

Issue notice, returnable on 13.04.2021.

Dasti service, in addition, is permitted.

Let this matter be listed alongwith connected matters (the lead matter being Civil Appeals No.1045-1052 of 2011) before the appropriate Court after obtaining requisite directions from the Hon’ble the Chief Justice of India.

                           (MUKESH NASA)                           (VIRENDER SINGH)
                           COURT MASTER                             BRANCH OFFICER