Supreme Court - Daily Orders
Commissioner Of Income Tax vs The Bank Of Tokyo Mitsubishi Ufj Ltd. on 14 September, 2021
Bench: M.R. Shah, A.S. Bopanna
ITEM NO.7 Court 13 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 33021/2017
(Arising out of impugned final judgment and order dated 08-04-2016
in ITA No. 605/2015 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
THE BANK OF TOKYO MITSUBISHI UFJ LTD. Respondent(s)
WITH
SLP(C) No. 28445/2018 (XIV)
(IA No. 44343/2020 - APPLICATION FOR PERMISSION)
SLP(C) No. 952/2021 (IX)
(FOR ADMISSION and I.R. and IA No.5678/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 14-09-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Balbir Singh, ASG
Mr. Rupesh Kumar, Adv.
Mr. Manish Pushkarna, Adv.
Ms. Gargi Khanna, Adv.
Mr. Raj Bahadur Yadav, AOR
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Percy Pardiwala, Sr. Adv
Mr. Nishant Thakkar, Adv
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Hiten Chande, Adv.
Ms. Anupama Ngangom, Adv.
Mr. Karun Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is reported that there are several other connected matters (list enclosed), lead matter being C.A. No. 7210/2012, which are not notified.
The Registry is directed to notify all those matters along with the present Special Leave Petitions on 29.09.2021, after obtaining Signature Not Verified appropriate order from Hon’ble the Chief Justice of Digitally signed by R Natarajan India, if required.
Date: 2021.09.15 17:09:41 IST Reason:
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER