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Orissa High Court

Vedanta Resources Limited vs The Assistant Commissioner Of Income ... on 6 February, 2023

Author: M. S. Raman

Bench: M. S. Raman

      IN THE HIGH COURT OF ORISSA AT CUTTACK
        W.P.(C) Nos.6372, 6375, 6377, 6378 and 6395 of 2022

Vedanta Resources Limited                ....            Petitioner
(In W.P.(C) No.6372 of 2022)
                               Mr. Sachit Jolly, Sr. Advocate with
                                 Mr. Adhiraj Mohanty, Advocate

                          -versus-
The Assistant Commissioner of Income ....          Opposite Parties
Tax       International    Taxation,
Bhubaneswar & Another

                  Mr. Radheshyam Chimanka, Sr. Advocate with
              Mr. Avinash Kedia, Jr. Standing Counsel for IT
Vedanta Resources Limited               ....            Petitioner
(In W.P.(C) No.6375 of 2022)
                             Mr. Sachit Jolly, Sr. Advocate with
                               Mr. Adhiraj Mohanty, Advocate

                          -versus-
The Assistant Commissioner of Income ....          Opposite Parties
Tax       International    Taxation,
Bhubaneswar & Another

                  Mr. Radheshyam Chimanka, Sr. Advocate with
              Mr. Avinash Kedia, Jr. Standing Counsel for IT
Vedanta Resources Limited               ....            Petitioner
(In W.P.(C) No.6377 of 2022)
                             Mr. Sachit Jolly, Sr. Advocate with
                               Mr. Adhiraj Mohanty, Advocate

                          -versus-
The Assistant Commissioner of Income ....          Opposite Parties
Tax       International    Taxation,
Bhubaneswar & Another

                  Mr. Radheshyam Chimanka, Sr. Advocate with
               Mr. Avinash Kedia, Jr. Standing Counsel for IT


Vedanta Resources Limited                ....            Petitioner
(In W.P.(C) No.6378 of 2022)
                               Mr. Sachit Jolly, Sr. Advocate with
                                 Mr. Adhiraj Mohanty, Advocate
                                                        Page 1 of 2
                                            -versus-
                 The Assistant Commissioner of Income ....           Opposite Parties
                 Tax       International    Taxation,
                 Bhubaneswar & Another

                                   Mr. Radheshyam Chimanka, Sr. Advocate with
                               Mr. Avinash Kedia, Jr. Standing Counsel for IT
                 Vedanta Resources Limited               ....            Petitioner
                 (In W.P.(C) No.6395 of 2022)
                                              Mr. Sachit Jolly, Sr. Advocate with
                                                Mr. Adhiraj Mohanty, Advocate

                                           -versus-
                 The Assistant Commissioner of Income ....           Opposite Parties
                 Tax       International    Taxation,
                 Bhubaneswar & Another

                                    Mr. Radheshyam Chimanka, Sr. Advocate with
                                 Mr. Avinash Kedia, Jr. Standing Counsel for IT

                            CORAM:
                            THE CHIEF JUSTICE
                            JUSTICE M. S. RAMAN

                                             ORDER

06.02.2023 Order No.

05. 1. Hearing is concluded. Order reserved.

2. For pronouncement of order list on 9th February, 2023.

(Dr. S. Muralidhar) Chief Justice (M. S. Raman) Judge MRS/Laxmikant Page 2 of 2