Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax ... vs Intelsat Corporation on 10 July, 2023

Author: C.T. Ravikumar

Bench: C.T. Ravikumar

     ITEM NO.8                              COURT NO.16                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.17852/2023

     (Arising out of impugned final judgment and order dated 21-09-2022
     in ITA No. 347/2022 passed by the High Court of Delhi at New Delhi)

     COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) 2
                                                        Petitioner(s)

                                                    VERSUS

     INTELSAT CORPORATION                                               Respondent(s)

     (IA   No.113867/2023-CONDONATION  OF   DELAY   IN  FILING   and   IA
     No.113868/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 10-07-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE C.T. RAVIKUMAR
                             HON'BLE MR. JUSTICE MANOJ MISRA

     For Petitioner(s)                 Mr. Balbir Singh, A.S.G.
                                       Mr. Raj Bahadur Yadav, AOR
                                       Mr. Rajeev Ranjan, Adv.
                                       Mr. Prashant Singh Ii, Adv.
                                       Ms. Monica Benjamin, Adv.
                                       Mr. Rupender Singhmar, Adv.
                                       Mr. Pratyush Srivastav, Adv.

     For Respondent(s)                 Mr. Vishal Kalra, Adv.
                                       Mr. Ankit Sahni, Adv.


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

Delay condoned.

Issue notice returnable in six weeks.

Tag along with C.A. No.1282/2016.

Mr. Vishal Kalra, advocate submits that he has instruction to appear on behalf of the respondent-Corporation.

In the said circumstance, he waives notice to the respondent.

(VIJAY KUMAR) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)