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Vodafone Idea Limited vs Dy. Commissioner Of Income Tax ... on 6 December, 2019

Bench: Rohinton Fali Nariman, S. Ravindra Bhat

     ITEM NO.24                              COURT NO.4                          SECTION IV-A
                                   S U P R E M E C O U R T O F               I N D I A
                                           RECORD OF PROCEEDINGS

                             MA 2479/2019 in SLP (C) No(s).           16874-16878/2015

     (Arising out of impugned final judgment and order dated 16-06-2015
     in SLP(C) No. No. 16874/2015 passed by the Supreme Court Of India)

     VODAFONE IDEA LIMITED                                                        Petitioner(s)

                                                       VERSUS

     DY. COMMISSIONER OF INCOME TAX INTERNATIONAL
     TAXATION CIRCLE I                                                            Respondent(s)

     (FOR ADMISSION and IA No.177548/2019-EXEMPTION FROM FILING O.T. and
     IA No.177544/2019-MODIFICATION and IA No.177547/2019-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 06-12-2019 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT

     For Petitioner(s)                     Mr. Deepak Chopra, Adv.
                                           Mr. Harpreet Singh Ajmani, AOR
                                           Ms. Prithisha Singh, Adv.

     For Respondent(s)                     Mr. Sanjay Jain, ASG
                                           Mr. Arijit Prasad, Sr. Adv.
                                           Mr. S.A. Haseeb, Adv.
                                           Mrs. Anil Katiyar, AOR

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

Miscellaneous application is allowed in terms of prayer (a). We also request the High Court of Karnataka to expeditiously take up and dispose of appeals being ITA Nos. 160/2015, 161/2015, 162/2015, 163/2015 & 164/2015 for AY 2008-09 to AY 2012-13 preferably within a period of six months from today.

Learned counsel for both sides states neither party shall take Signature Not Verified any adjournment.

NATARAJAN Date: 2019.12.09 14:17:19 IST Reason:

Pending applications stand disposed of.

     (R. NATARAJAN)                                                            (NISHA TRIPATHI)
     COURT MASTER (SH)                                                          BRANCH OFFICER