Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 2 vs Tata Sons Ltd. on 19 November, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.16 Court 6 (Video Conferencing) SECTION IX
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). 15246/2020
(Arising out of impugned final judgment and order dated 19-08-2019
in ITA No. 639/2017 passed by the High Court Of Judicature At
Bombay)
PR. COMMISSIONER OF INCOME TAX 2 Petitioner(s)
VERSUS
TATA SONS LTD. Respondent(s)
(FOR I.R. and IA No.78775/2020-CONDONATION OF DELAY IN FILING and
IA No.78777/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 19-11-2020 This petition was 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. HR Rao, Adv.
Mr. Manish Pushkarna, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the special leave petition as well as on the application for condonation of delay.
(MEENAKSHI KOHLI) (RENU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.11.19
17:03:32 IST
Reason: