Delhi High Court - Orders
M/S Huawei Telecommunications (India) ... vs Assistant Commissioner Of Income Tax, ... on 5 December, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13553/2024 CM APPL. 56682/2024 CM APPL. 56683/2024
M/S HUAWEI TELECOMMUNICATIONS (INDIA) COMPANY
PVT. LTD. .....Petitioner
Through: Mr. Tarun Gulati, Sr. Advocate with
Mr. Kishore Kunal, Ms. Ankita
Prakash and Mr. Mahesh Singh,
Advocates
versus
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL
CIRCLE-2, DELHI & ANR. .....Respondents
Through: Mr. Indruj Singh Rai, SSC with Mr.
Sanjeev Menon, Mr. Rahul Singh,
JSC and Mr. Anmol Jagga, Advocate
for Revenue
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 05.12.2024
1. Learned counsel for the Revenue seeks time to file the counter affidavit. He particularly seeks time to address the question whether the conditions for invoking the extended period of limitation under Section 153A of the Income Tax Act, 1961 as was in force at the material time were satisfied. The counter affidavit be filed within two weeks, as yet another opportunity but final opportunity.
2. List on 27th January, 2025.
ACTING CHIEF JUSTICE TUSHAR RAO GEDELA, J DECEMBER 05, 2024/ms Click here to check corrigendum, if any This is a digitally signed order.
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