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Supreme Court - Daily Orders

The Commissioner Of Income Tax ... vs M/S Ntt Data Global Advisory Services ... on 6 August, 2021

Bench: Uday Umesh Lalit, Ajay Rastogi

                                                                                           1

      ITEM NO.7                                  COURT NO.3              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

      Petition for Special Leave to Appeal (C) No.10530/2021

      (Arising out of impugned final judgment and order dated 12-11-2020
      in ITA No.544/2013 passed by the High Court Of Karnataka At
      Bengaluru)

      THE COMMISSIONER OF INCOME TAX BANGALORE & ANR.                      Petitioner(s)

                                                      VERSUS

      M/s. NTT DATA GLOBAL ADVISORY SERVICES LTD.                          Respondent(s)

      (FOR ADMISSION and I.R.)


      Date : 06-08-2021 This petition was called on for hearing today.

      CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE AJAY RASTOGI


      For Petitioner(s)                 Mr.   Vikramjeet Banerjee, ASG
                                        Mr.   Rupesh Kumar, Adv.
                                        Ms.   Swarupama Chaturvedi, Adv.
                                        Mr.   B. V. Balaram Das, AOR

      For Respondent(s)

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

The office report indicates that in Commissioner of Income Tax-6, New Delhi v. M/s. M.L. Outsourcing Services (P) Ltd., SLP (Civil) .. CC No.835/2015, notice was issued by this Court on 22.01.2015.

Signature Not Verified

Mr. Vikramjeet Banerjee, learned Additional Solicitor General Digitally signed by Dr. Mukesh Nasa Date: 2021.08.07 submits that subsequently special leave to appeal was granted by 13:49:29 IST Reason:

order dated 06.03.2017.
2
Issue notice, returnable on 20.09.2021, to be listed alongwith Civil Appeal No.3774 of 2017 arising out of SLP (Civil) .. CC No.835 of 2015, before the appropriate Court after taking requisite directions from the Hon’ble the Chief Justice.
     (MUKESH NASA)                       (VIRENDER SINGH)
     COURT MASTER                         BRANCH OFFICER