Delhi High Court - Orders
Pr. Commissioner Of Income Tax -1 ... vs M/S A T Kearney Limited (India Branch ... on 18 November, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~21 & 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 463/2022
PR. COMMISSIONER OF INCOME TAX -1 (INTERNATIONAL
TAXATION) ..... Appellant
Through: Mr.Puneet Rai, Sr.Standing Counsel
for the Revenue with Ms.Adeeba
Mujahid, Advocate.
versus
M/S A T KEARNEY LIMITED (INDIA BRANCH OFFICE)
..... Respondent
Through: Mr.Ved Jain with Mr.Nischay
Kantoor, Advocates.
+ ITA 464/2022
PR. COMMISSIONER OF INCOME TAX -1 (INTERNATIONAL
TAXATION) ..... Appellant
Through: Mr.Puneet Rai, Sr.Standing Counsel
for the Revenue with Ms.Adeeba
Mujahid, Advocate.
versus
M/S A T KEARNEY LIMITED (INDIA BRANCH OFFICE)
..... Respondent
Through: Mr.Ved Jain with Mr.Nischay
Kantoor, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 18.11.2022 Learned senior standing counsel for the appellant prays for an adjournment on the ground that connected appeals have not been listed.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:21.11.2022 17:38:25List on 20th February, 2023. The appellant is directed to ensure that connected appeals are listed on the said date of hearing.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J NOVEMBER 18, 2022 KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:21.11.2022 17:38:25