Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Technip Energies Italy S.P.A on 6 January, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.33 COURT NO.1 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. 57628/2024
[Arising out of impugned final judgment and order dated 28-02-2024
in ITA No. 142/2024 passed by the High Court of Delhi at New Delhi]
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
TECHNIP ENERGIES ITALY S.P.A. Respondent(s)
(IA No. 1090/2025 - CONDONATION OF DELAY IN FILING)
Date : 06-01-2025 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s)
Mr. Raghavendra P. Shankar, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Karan Lahiri, Adv.
Ms. Agrima Singh, Adv.
Mr. Praseenjeet Mahapatra, Adv.
Mr. Gaurang Bhushan, Adv.
Mr. Sahib Patel, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
We do not find any good ground and reason to interfere with the impugned judgment and, hence, the present special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of. Signature Not Verified Digitally signed by Deepak Guglani Date: 2025.01.07 (DEEPAK GUGLANI) (R.S. NARAYANAN) 17:43:41 IST Reason: AR-CUM-PS ASSISTANT REGISTRAR