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Commissioner Of Income Tax ... vs Air India Ltd on 4 July, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

     ITEM NO.9                          COURT NO.9                 SECTION XIV

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 19016/2023

     (Arising out of impugned final judgment and order dated 28-07-2022
     in ITA No. 233/2022 passed by the High Court of Delhi at New Delhi)

     COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION )1Petitioner(s)

                                                VERSUS

     AIR INDIA LTD                                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.104153/2023-CONDONATION OF DELAY
     IN FILING and IA No.104155/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 04-07-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                         HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)             Mr. Balbir Singh, A.S.G.
                                   Mr. Raj Bahadur Yadav, AOR
                                   Mr. Pranay Ranjan, Adv.
                                   Mr. Shashank Bajpai, Adv.
                                   Mr. Monica Benjamin, Adv.
                                   Mr. Prashant Singh Ii, Adv.
                                   Mr. Rupender Singhmar, Adv.
     For Respondent(s)

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

Delay condoned.

This Court is of the opinion that the impugned order does not call for interference. The special leave petition is accordingly dismissed.

All pending applications are disposed of.

(NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)