Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Principal Commissioner Of Income Tax vs M/S Orange Business Services India ... on 17 December, 2020

Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah

     ITEM NO.6                      Court 7 (Video Conferencing)        SECTION IV-B

                               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. 20969/2020

     (Arising out of impugned final judgment and order dated 30-10-2019
     in ITA No. 405/2016 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     PRINCIPAL COMMISSIONER OF INCOME TAX                            Petitioner(s)
                                     VERSUS
     M/S ORANGE BUSINESS SERVICES INDIA
     SOLUTIONS (P) LTD. THROUGH DIRECTOR                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.103598/2020-CONDONATION OF DELAY
     IN FILING)

     WITH

     Diary No(s). 23871/2020 (IV-B)
     (FOR ADMISSION and I.R. and IA No.126338/2020-CONDONATION OF DELAY
     IN FILING and IA No.126339/2020-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 17-12-2020 These matters were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE ASHOK BHUSHAN
                         HON'BLE MR. JUSTICE R. SUBHASH REDDY
                         HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)             Mr. N. Venktaraman, ASG.
                                   Mr. D. L. Chidananda, Adv.
                                   Mr. H. R. Rao, 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.

Tag the matters along with C.A. No. 11341/2016.

(NIDHI AHUJA) (RENU KAPOOR) AR-cum-PS BRANCH OFFICER