Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Ibm World Trade Corporation Through ... on 23 September, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.8 COURT NO.7 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 11777/2021
(Arising out of impugned final judgment and order dated 01-10-2020
in ITA No. 429/2015 passed by the High Court of Karnataka at
Bengaluru)
THE COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S IBM WORLD TRADE CORPORATION THROUGH
ITS MANAGING DIRECTOR Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP(C) No. 11909/2021 (IV-A)
(FOR ADMISSION and I.R.)
SLP(C) No. 15835/2021 (IV-A)
(IA No.128103/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 128103/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 16639/2021 (IV-A) SLP(C) No. 16554/2021 (IV-A) (FOR ADMISSION and I.R.) Date : 23-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Vikramjit Banerjee, ASG Mr. Abhishek Atrey , Adv Mr. Manish Pushkarna, Adv. Mr. Saurabh Mishra, Adv. Mr. Udai Khanna, Adv.
Mr. Siddhartha Sinha, Adv. Mr. Tathagat Sharma, Adv. Mr. Raman Yadav, Adv.
Signature Not VerifiedMr. Nachiketa Joshi, Adv.
Digitally signed by SNEHA Date: 2022.09.24Mr. P.V. Yogeswaran, Adv. 13:39:41 IST Reason: Ms. Swarupma Chaturvedi, Adv.
Mr. Raj Bahadur Yadav, AOR For Respondent(s) contd..
- 2 -
UPON hearing the counsel the Court made the following O R D E R Issue notice returnable on 15.11.2022.
To be notified for final hearing along with Civil Appeal No.3883/2014 and D. No. 14963/2021 and other allied matters, if any.
In the meantime, the parties are directed to complete the pleadings.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR