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Supreme Court - Daily Orders

Pr. Commissioner Of Income Tax 10 Mumbai vs Lionbridge Technologies Pvt Ltd on 30 July, 2018

Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha

                                      IN THE SUPREME COURT OF INDIA
                                      CIVIL APPELLATE JURISDICTION


                                 CIVIL APPEAL NO(S).            OF 2018
                                 (Arising out of SLP(C)D.No.7309/2018)


                         PRINCIPAL COMMISSIONER OF
                         INCOME TAX-10, MUMBAI                   ...APPELLANT(S)

                                                     VERSUS

                         LIONBRIDGE TECHNOLOGIES PVT LTD         ...RESPONDENT(S)


                                                    O R D E R

1. Delay condoned. Leave granted.

2. Heard the learned counsel for the appellant and perused the relevant material.

3. The civil appeal is disposed of in terms of the judgment dated 24th April, 2018 passed in Civil Appeal Nos.8489-8490 of 2013.

....................,J.

(RANJAN GOGOI) ....................,J.

(R. BANUMATHI) ....................,J.

                                                                   (NAVIN SINHA)
                         NEW DELHI
                         JULY 30, 2018


Signature Not Verified

Digitally signed by
NEETU KHAJURIA
Date: 2018.07.30
17:18:31 IST
Reason:
ITEM NO.22                   COURT NO.2                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). 7309/2018 (Arising out of impugned final judgment and order dated 18-09-2017 in ITA No. 97/2015 passed by the High Court Of Judicature At Bombay) PR. COMMISSIONER OF INCOME TAX-10, MUMBAI Petitioner(s) VERSUS LIONBRIDGE TECHNOLOGIES PVT LTD Respondent(s) (FOR ADMISSION and I.R. and IA No.32533/2018-CONDONATION OF DELAY IN FILING and IA No.32534/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 30-07-2018 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Yashank Adhyaru, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Mr. S.K. Singhania, Adv. Mrs. Anil Katiyar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
Application for exemption from filing certified copy of the impugned order is allowed.
The appeal is dismissed in terms of the signed order.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)