Supreme Court - Daily Orders
The Joint Commissioner Of Income Tax ... vs M/S Bny Mellon Technology Private ... on 5 December, 2022
Bench: K.M. Joseph, Hima Kohli
1
ITEM NO.42+59 COURT NO.4 SECTION XII
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). 32770/2022
(Arising out of impugned final judgment and order dated 31-03-2022
in WA No. 1115/2021 passed by the High Court Of Judicature At
Madras)
THE JOINT COMMISSIONER OF INCOME TAX
TRANSFER PRICING OFFICER 2 (I/C) Petitioner(s)
VERSUS
M/S BNY MELLON TECHNOLOGY PRIVATE LIMITED
(FORMERLY KNOWN AS INAUTIX TECHNOLOGIES
INDIA PRIVATE LIMITED) Respondent(s)
(FOR ADMISSION and I.R. and IA No.172973/2022-CONDONATION OF DELAY
IN FILING and IA No.172975/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 33154/2022
([TO BE TAKEN UP ALONG WITH ITEM NO.42 I.E. Diary No.
32770/2022.]...FOR ADMISSION and I.R. and IA No.178421/2022-
CONDONATION OF DELAY IN FILING and IA No.178422/2022-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 05-12-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Balbir Singh, ASG
Ms. Monica Benjamin, Adv.
Mr. Naman Tandon, Adv.
Mr. Rupender Sinhmar, Adv.
Mr. Snehashish Mukherjee, Adv.
Mr. Manish, Adv.
Mr. Prahlad Singh, Adv.
Mr. Vishal Agarwal, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
Signature Not Verified
Thanga Durai V.P., Adv.
Digitally signed by
Ashwani Kumar
Date: 2022.12.06
Mr. Sumit Attiri, AOR
16:54:49 IST
Reason: M/S. Cyril Amarchand Mangaldas Aor, AOR
UPON hearing the counsel the Court made the following
O R D E R
2 Delay condoned.
Issue notice.
Tag with SLP(C) D.No. 29289/2022 (ASHWANI KUMAR) (RENU KAPOOR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR