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The Pr. Commissioner Of Income Tax 4 vs M/S Mphasis Limited on 20 September, 2021

Bench: Uday Umesh Lalit, S. Ravindra Bhat

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      ITEM NO.21                                 COURT NO.2            SECTION IV-A
                                    (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

      SPECIAL LEAVE PETITION (CIVIL) Diary No.29199/2019

      (Arising out of impugned final judgment and order dated 16-08-2018
      in ITA No.909/2017 passed by the High Court of Karnataka At
      Bengaluru)

      THE PR. COMMISSIONER OF INCOME TAX-4 & ANR.                           Petitioner(s)

                                                      VERSUS

      M/s. MPHASIS LIMITED                                                  Respondent(s)

      (FOR ADMISSION and I.R.; and, IA No.132805/2019 – FOR CONDONATION
      OF DELAY IN FILING)

      Date : 20-09-2021 This petition was called on for hearing today.

      CORAM :
                              HON'BLE MR. JUSTICE UDAY UMESH LALIT
                              HON'BLE MR. JUSTICE S. RAVINDRA BHAT

      For Petitioner(s)                 Mr.   Sanjay Jain, ASG
                                        Mr.   Zoheb Hossain, Adv.
                                        Mr.   M. Pushkarna, Adv.
                                        Mr.   S. Sughosh, Adv.
                                        Mr.   Raj Bahadur Yadav, AOR

      For Respondent(s)                 Mr.   T. Suryanarayana, Adv.
                                        Ms.   Yugandhara Pawar Jha, Adv.
                                        Ms.   Manasa Ananthan, Adv.
                                        Ms.   Ashwin Kumar Nair, Adv.
                                        Mr.   Kunal Verma, AOR

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

Delay condoned.

Heard Mr. Zoheb Hossain, learned Advocate in support of the petition.

Reason: We do not see any reason to interfere. The Special Leave Petition is, accordingly, dismissed.

Pending applications, if any, also stand disposed of.

 (MUKESH NASA)                       (VIRENDER SINGH)
 COURT MASTER                         BRANCH OFFICER