Delhi High Court - Orders
Principal Commissioner Of Income Tax - ... vs Telenor (India) Communications Pvt. ... on 7 April, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 939/2019
PRINCIPAL COMMISSIONER OF INCOME TAX - 2, DELHI
..... Appellant
Through: Ms. Vibhooti Malhotra, Senior
Standing Counsel.
versus
TELENOR (INDIA) COMMUNICATIONS PVT. LTD
..... Respondent
Through: Mr. Arvind Datar, Senior Advocate
with Mr. Prakash Kumar, Advocate
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 07.04.2021
1. Mr. Arvind Datar, learned senior counsel, who appears on behalf of the assessee, seeks a short accommodation on the ground that some additional documents have been filed on behalf of the appellant-revenue. 1.1 Mr. Datar says that the respondent-assessee would also like to file additional documents including the report of the Comptroller and Auditor General of India. Liberty, in that behalf, is granted.
2. Learned counsel for the parties will ensure that the documents, which are brought on record, are those documents which form part of the record, placed before the authorities below.
ITA 939/2019 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:10.04.2021 13:32:05
3. List the matter for directions on 05.05.2021.
RAJIV SHAKDHER, J TALWANT SINGH, J APRIL 7, 2021 gj Click here to check corrigendum, if any ITA 939/2019 page 2 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:10.04.2021 13:32:05