Supreme Court - Daily Orders
Xl India Business Services Pvt. Ltd. vs Income Tax Officer on 7 July, 2023
Bench: B.V. Nagarathna, Prashant Kumar Mishra
ITEM NO.32 COURT NO.15 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 29313/2016
(Arising out of impugned final judgment and order dated 27-05-2016
in ITA No. 346/2016 passed by the High Court Of Delhi at New Delhi)
XL INDIA BUSINESS SERVICES PVT. LTD. Petitioner(s)
VERSUS
INCOME TAX OFFICER Respondent(s)
Date : 07-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Salil Kapoor, Adv.
Mr. Vibhu Jain, Adv.
Ms. Ananya Kapoor, Adv.
Mr. Sumit Lalchandani, Adv.
Mr. Praveen Swarup, AOR
For Respondent(s) Mr. Balbir Singh, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Ms. Niranjna Singh, Adv.
Mr. Ashok Panigrahi, Adv.
Mr. Apoorv Kurup, Adv.
Ms. Monica Benjamin, Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned penal counsel appearing for the respondent, the matter is adjourned by three weeks.
(NEETU SACHDEVA) (MALEKAR NAGARAJ)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Neetu Sachdeva
Date: 2023.07.08
13:21:12 IST
Reason: