Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Tata Teleservices (Maharashtra) ... on 22 April, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
1
ITEM NO.34 COURT NO.11 SECTION IX
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). 31428/2016
(Arising out of impugned final judgment and order dated 16-12-2015
in WPLOD No. 3439/2015 passed by the High Court Of Judicature At
Bombay)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S TATA TELESERVICES (MAHARASHTRA) LTD. Respondent(s)
WITH
SLP(C) No. 31431/2016 (IX)
SLP(C) No. 197/2017 (IX)
Date : 22-04-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s)
Mr. K. Radhakrishnan, Sr. Adv.
Ms. Binu Tamta, Adv.
Ms. Seema Bengani, Adv.
Anas Zaidi, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Sparsh Bhargava, Adv.
Mr. Yashwant Singh, Adv.
Mr. Kishore Kunal, AOR
Ms. Ishita Farsaiya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Learned counsel appearing on behalf of the respondent stated Digitally signed by MANISH SETHI Date: 2019.04.24 that the appeal filed by the respondent has already been disposed 16:58:30 IST Reason:
of by the Income Tax Appellate Tribunal on 27 May 2016. 2 Since the issue in the present matter only related to the extension of stay by the ITAT under Section 254(2A) of the Income Tax Act, 1961, the Special Leave Petitions will not survive and are accordingly, dismissed.
We clarify that we have not expressed any opinion on the question of law.
Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER