Supreme Court - Daily Orders
The Pr. Commissioner Of Income ... vs M/S Delhi International Airport Pvt. ... on 6 January, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.6 COURT NO.4 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 33157/2022
(Arising out of impugned final judgment and order dated 29-09-2021
in ITA No. 324/2018 19-04-2022 in RP No. 434/2022 passed by the
High Court Of Karnataka At Bengaluru)
THE PR. COMMISSIONER OF INCOME TAX(CENTRAL) & ANR. Petitioner(s)
VERSUS
M/S DELHI INTERNATIONAL AIRPORT PVT. LTD. Respondent(s)
( IA No.193158/2022-CONDONATION OF DELAY IN FILING and IA
No.193161/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.193159/2022-CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS )
WITH
Diary No(s). 37284/2022 (IV-A)
(FOR ADMISSION and I.R. and IA No.202887/2022-CONDONATION OF DELAY
IN FILING)
Date : 06-01-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. N. Venkataraman, ASG
Dr. Jyoti Zongluju, Adv.
Mr. V. Chandrashekhara Bharathi, Adv.
Mr. Durga Dutt, Adv.
Mr. Shuvodeep Roy, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Dasti, in addition, is permitted.
Signature Not Verified Digitally signed by R Natarajan Date: 2023.01.06Tag with SLP (C) No. 11436/2022.
17:05:21 IST Reason:(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR