Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs Zte Corporation on 30 July, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
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ITEM NO.8 Court 2 (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
Petition(s) for Special Leave to Appeal (C) D. No(s). 4734/2020
(Arising out of impugned final judgment and order dated 18-10-2019
in ITA No. 911/2019 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX INTERNATIONAL TAXATION 2Petitioner(s)
VERSUS
ZTE CORPORATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.30793/2020-CONDONATION OF DELAY
IN FILING)
WITH
Diary No. 1037/2020(XIV)
(FOR ADMISSION and I.R. and IA No.33574/2020-CONDONATION OF DELAY
IN FILING and IA No.33576/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.33575/2020-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Diary No. 8018/2020(XIV)
(IA No.46729/2020-CONDONATION OF DELAY IN FILING and IA
No.46730/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No. 14314 of 2020 (XIV)
(FOR ADMISSION and I.R. and IA No.69224/2020-CONDONATION OF DELAY
IN FILING)
Date : 30-07-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. K. M. Nataraj, ASG
Mr. M. R. Rao, Adv.
Mr. Manish, Adv.
Mr. M. Pushkarna, Adv.
Mr. Siddhant Kohli, Adv.
Mrs. Anil Katiyar, AOR
Signature Not Verified
Mr. Raj Bahadur Yadav, AOR
Digitally signed by
Jayant Kumar Arora
Date: 2021.07.30
For Respondent(s)
16:39:48 IST
Reason: Mr. Harpreet Singh Ajmani, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no ground to interfere with the impugned order(s) passed by the High Court. The Special Leave Petitions are, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER