Supreme Court - Daily Orders
Cit vs Igate Global Solutions Limited on 17 December, 2020
Bench: Vineet Saran, S. Ravindra Bhat
1
ITEM NO.31 Court 4 (Video Conferencing) SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 10604/2014
CIT Appellant(s)
VERSUS
IGATE GLOBAL SOLUTIONS LIMITED Respondent(s)
WITH
C.A. No. 10603/2014 (III)
C.A. No. 10780/2014 (III)
C.A. No. 10781/2014 (III)
C.A. No. 10782/2014 (III)
C.A. No. 10783/2014 (III)
C.A. No. 10605/2014 (III)
C.A. No. 10606/2014 (III)
SLP(C) No. 12915/2015 (IV-A)
SLP(C) No. 25344/2015 (IV-A)
S.L.P.(C)...CC No. 12561/2016 (IV-A)
(IA No. 1/2016 - CONDONATION OF DELAY IN FILING)
C.A. No. 4304/2018 (III)
C.A. No. 4305/2018 (III)
Diary No(s). 6150/2018 (IX)
(IA No. 29246/2018 - CONDONATION OF DELAY IN FILING)
SLP(C) No. 13844/2018 (IX)
C.A. No. 9408/2019 (III)
(IA No. 20545/2020 - AMENDMENT IN CAUSE TITLE)
SLP(C) No. 4804/2020 (IX)
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2020.12.17
SLP(C) No. 7899/2020 (IX)
18:52:17 IST
Reason:
(FOR ADMISSION and I.R. and IA No.49669/2020-CONDONATION OF DELAY
IN FILING and IA No.49672/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.49671/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
2
SLP(C) No. 12675/2020 (IX)
(FOR ADMISSION and I.R. and IA No.70558/2020-CONDONATION OF DELAY
IN FILING and IA No.70557/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 17-12-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Appellant(s) Mr. K.M. Natraj, ASG
Ms. Rekha Pandey, Adv.
Ms. Sughosh Subramanium, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. S. Ravi Shankar, AOR
Ms. Yamunah Nachiar, Adv.
Ms. Pooja Dhar, AOR
Ms. Anuradha Dutt, Adv.
Mr. Sachit Jolly, Adv.
Mr. Rohit Garg, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr. Tejveer Singh Bhatia, Adv.
Ms. Surbhi Singh, Adv.
Mr. K.R. Pradeep, Adv.
Ms. Archana Sahadeva, AOR
Mr. Gaurav Sharma, Adv.
Mr. Rustom B. Hathikhanawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
The issue involved in some of the appeals is covered by the decision of this Court in Commissioner of Income Tax-5 and Anr. vs. Avani Exports and Another [(2016) 16 SCC 741] Learned counsel for the Department prays for and is granted liberty to verify the same List on 18.12.2020.
(INDU MARWAH) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER