Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

The Principal Commissioner Of Income ... vs Vodafone Idea Ltd. (Formerly Known As ... on 22 July, 2020

Bench: Uday Umesh Lalit, Vineet Saran

                                                                                                   1

     ITEM NO.5                                    COURT NO.5               SECTION IX
                                        (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.8318/2020
     (Arising out of impugned final judgment and order dated 26-06-2020
     in WP-LD-VC No.81/2020 passed by the High Court Of Judicature At
     Bombay)

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

                                                           VERSUS

     VODAFONE IDEA LTD.
     (FORMERLY KNOWN AS VODAFONE MOBILE SERVICES LTD.) & ANR.                      Respondent(s)

     (IA No.62052/2020 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 22-07-2020 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                      Mr. Tushar Mehta, SG
                                            Mr. Zoheb Hossain, Adv.
                                            Mr. Rajat Nair, Adv.
                                            Mrs. Anil Katiyar, AOR

     For Respondent(s)   Mr. Harish N. Salve, Sr. Adv.
     (For R-1 on Caveat) Ms. Anuradha Dutt, Adv.
                         Ms. Fereshte D. Sethna, Adv.
                         Mr. Sachit Jolly, Adv.
                         Ms. B. Vijayalakshmi Menon, Adv.

                                            Ms. Swati Vaibhav, AOR

                                            Mr. Yadav Narender Singh, AOR

                                            Mr. Dilip Annasaheb Taur, AOR

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

Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2020.07.22 Heard Mr. Tushar Mehta, learned Solicitor General and Mr. 17:11:18 IST Reason: Zoheb Hossain, learned Advocate for the petitioners and Mr. Harish N. Salve, learned Senior Advocate for respondent no.1 on caveat.

We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.

Pending application(s), if any, also stand disposed of.

     (MUKESH NASA)                        (PRADEEP KUMAR)
     COURT MASTER                         BRANCH OFFICER