Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax, Chennai vs M/S Perlo Telecommunication And ... on 12 July, 2022

Bench: D.Y. Chandrachud, A.S. Bopanna

     ITEM NO.4                                    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

                      Petition(s) for Special Leave to Appeal (C)                   No(s).8389/2022

     (Arising out of impugned final judgment and order dated 20-09-2021
     in TCA No. 413/2014 passed by the High Court of Judicature at
     Madras)

     COMMISSIONER OF INCOME TAX, CHENNAI                                                   Petitioner(s)

                                                             VERSUS

     M/S PERLO TELECOMMUNICATION AND ELECTRONIC
     COMPONENTS INDIA PVT. LTD.                                                            Respondent(s)

     (WITH IA No.67769/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 12-07-2022 This petition was called on for hearing today.

     CORAM :
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                      Mr.   Balbir Singh, ASG
                                            Ms.   Vimla Sinha, Adv.
                                            Mr.   Abhishek Atrey, Adv.
                                            Mr.   Chandra Prakash, Adv.
                                            Mr.   Mohammad Akhil, Adv.
                                            Mr.   Gopal Chandra Mishra, Adv.
                                            Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                                  O R D E R

1 Issue notice, returnable in twelve weeks.

2 Counter affidavit shall be filed within a period of four weeks from the date of service. Rejoinder, if any, be filed within a period of two weeks thereafter.

                            (SANJAY KUMAR-I)                                  (SAROJ KUMARI GAUR)
                            DEPUTY REGISTRAR                                      COURT MASTER