Delhi High Court - Orders
Commissioner Of Income Tax ... vs Cairn Energy Hydrocarbon Ltd on 20 November, 2023
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 488/2023 & CM No.44433/2023
COMMISSIONER OF INCOME TAX (INTERNATIONAL
TAXATION)-2 ..... Appellant
Through: Mr Sanjay Kumar, Sr Standing
Counsel with Ms Easha and Ms
Hemlata Rawat, Standing Counsels.
versus
CAIRN ENERGY HYDROCARBON LTD. ..... Respondent
Through: Mr Ajay Vohra, Sr Adv. with Mr
Prakash Kumar, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 20.11.2023 [Physical Hearing/Hybrid Hearing (as per request)]
1. Issue notice.
1.1 Mr Prakash Kumar accepts notice on behalf of the respondent/assessee.
2. Learned counsel for the parties will file their written submissions, not exceeding four pages each, at least five days before the next date of hearing.
3. List the matter on 04.03.2024.
4. Meanwhile, learned counsel for the parties will file a common convenience file containing documents which are relevant for the adjudication of the instant appeal.
RAJIV SHAKDHER, J GIRISH KATHPALIA, J NOVEMBER 20, 2023/aj Click here to check corrigendum, if any This is a digitally signed order.
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