Delhi High Court - Orders
Pr. Commissioner Of Income Tax - ... vs M/S Technip Italy S.P.A on 24 August, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 869/2019
PR. COMMISSIONER OF INCOME
TAX - INTERNATIONAL TAXATION -3 ..... Appellant
Through: Mr. Ruchir Bhatia, Sr. Standing
Counsel for Revenue with Ms.
Mansie Jain, Advocate.
versus
M/S TECHNIP ITALY S.P.A ..... Respondent
Through: Mr. Neeraj Jain & Mr. Aniket D.
Agrawal, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 24.08.2022 Mr. Ruchir Bhatia, learned Sr. Standing Counsel for Revenue, prays for and is permitted to place on record short written submission not exceeding three pages before the next date of hearing.
List on 16th February, 2023.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J AUGUST 24, 2022/msh Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:25.08.2022 19:01:43