Delhi High Court - Orders
Ernst And Young U.S. Llp vs Assistant Commissioner Of Income Tax, ... on 17 August, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~236
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11862/2022
ERNST AND YOUNG U.S. LLP ..... Petitioner
Through: Mr.S.Ganesh, Senior Advocate with
Ms.Ananya Kapoor, Advocate.
versus
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE
INTERNATIONAL TAXATION 1(2)(2), DELHI & ANR.
..... Respondents
Through: Mr.Puneet Rai, Sr.Standing Counsel
for the Revenue.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 17.08.2022 C.M.No.35430/2022 Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of. W.P.(C) No.11862/2022 & C.M.No.35429/2022 Arguments heard.
Judgement reserved.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J AUGUST 17, 2022 KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:18.08.2022 20:06:37