Supreme Court - Daily Orders
Cit vs Igate Global Solutions Limited on 18 December, 2020
Bench: Uday Umesh Lalit, Vineet Saran, S. Ravindra Bhat
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.10603 OF 2014
UNION OF INDIA & ANR. Appellants
VERSUS
M/s. VIJAY SILK HOUSE (MUMBAI) LTD. Respondent
WITH
C.A. No.10780/2014
C.A. No.10781/2014
C.A. No.10782/2014
C.A. No.10783/2014
O R D E R
It is accepted by the learned counsel appearing for the parties that these appeals are covered by the judgment of this Court rendered in Commissioner of Income Tax-5 & Another v. Avani Exports & Another, (2016) 16 SCC 741.
The Civil Appeals are accordingly disposed of.
......................J. [UDAY UMESH LALIT] ......................J. [VINEET SARAN] Signature Not Verified ......................J. [S. RAVINDRA BHAT] Digitally signed by Dr. Mukesh Nasa Date: 2020.12.23 NEW DELHI;
16:03:56 ISTReason: DECEMBER 18,2020.
2ITEM NO.41 COURT NO.4 SECTION III (HEARING THROUGH VIDEO CONFERENCING) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No.10604/2014 CIT Appellant(s) VERSUS IGATE GLOBAL SOLUTIONS LIMITED Respondent(s) WITH C.A. No.10603/2014 (III) C.A. No.10780/2014 (III) C.A. No.10781/2014 (III) C.A. No.10782/2014 (III) C.A. No.10783/2014 (III) C.A. No.10605/2014 (III) C.A. No.10606/2014 (III) SLP(C) No.12915/2015 (IV-A) SLP(C) No.25344/2015 (IV-A) S.L.P.(C)..CC No.12561/2016 (IV-A) (IA No.1/2016 – FOR CONDONATION OF DELAY IN FILING) C.A. No.4304/2018 (III) C.A. No.4305/2018 (III) Diary No.6150/2018 (IX) (IA No.29246/2018 – FOR CONDONATION OF DELAY IN FILING) SLP(C) No.13844/2018 (IX) C.A. No.9408/2019 (III) (IA No.20545/2020 – FOR AMENDMENT IN CAUSE TITLE) SLP(C) No.4804/2020 (IX) 3 SLP(C) No.7899/2020 (IX) (FOR ADMISSION and I.R.; IA No.49669/2020 – FOR CONDONATION OF DELAY IN FILING; IA No.49672/2020 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT; and, IA No.49671/2020 – FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(C) No.12675/2020 (XI) (FOR ADMISSION and I.R.; IA No.70558/2020 – FOR CONDONATION OF DELAY IN FILING; and, IA No.70557/2020 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 18-12-2020 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT Counsel for the Parties:
Mr. K.M. Nataraj, ASG Ms. Rekha Pandey, Adv.
Mr. Sughosh Subramanium, Adv. Ms. Anil Katiyar, AOR Mr. Ajay Vohra, Sr. Adv.
Ms. Pooja Dhar, AOR Mr. Tejveer Singh Bhatia, Adv. Mr. K.R. Pradeep, Adv.
Ms. Surbhi Singh, Adv.
Ms. Archana Sahadeva, AOR Ms. Anuradha Dutt, Adv.
Mr. Sachit Jolly, Adv.
Mr. Rohit Garg, Adv.
Ms. B. Vijayalakshmi Menon, AOR Mr. S. Ravi Shankar, Adv.
Ms. S. Yamunah Nachiar, AOR Mr. Rustom B. Hathikhanawala, AOR 4 UPON hearing the counsel the Court made the following O R D E R Civil Appeal No.10603/2014; Civil Appeal No.10780/2014; Civil Appeal No.10781/2014; Civil Appeal No.10782/2014; and, Civil Appeal No.10783/2014 It is accepted by the learned counsel appearing for the parties that these appeals are covered by the judgment of this Court rendered in Commissioner of Income Tax-5 & Another v. Avani Exports & Another, (2016) 16 SCC 741. The Civil Appeals are accordingly disposed of.
Rest of the matters on Board be listed before the appropriate Court for disposal on 02.02.2021.
(MUKESH NASA) (PRADEEP KUMAR) COURT MASTER BRANCH OFFICER (Signed Order in Disposed of Appeals is placed on the File)