Supreme Court - Daily Orders
The Commissioner Of Income Tax Ltu ... vs Tata Consultancy Services Ltd on 20 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.34 COURT NO.9 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(s). 22446/2018
(Arising out of impugned final judgment and order dated 05-12-2017
in ITA No. 269/2015 passed by the High Court Of Judicature At
Bombay)
THE COMMISSIONER OF INCOME TAX LTU MUMBAI Petitioner(s)
VERSUS
TATA CONSULTANCY SERVICES LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.92626/2018-CONDONATION OF DELAY
IN FILING and IA No.92627/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 20-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Vikramjit Banerjee, ASG,
Mr. T.C.Sharma, Adv.
Mr. P.K.Mullick, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) Signature Not Verified (SAROJ KUMARI GAUR) AR CUM PS Digitally signed by SHASHI SAREEN Date: 2018.07.21 BRANCH OFFICER 11:04:56 IST Reason: