Bombay High Court
Uber India Systems Private Limited vs Assistant-Deputy Commissioner Of ... on 9 May, 2024
Author: Neela Gokhale
Bench: K. R. Shriram, Neela Gokhale
1/1 1075-oswpl-15146-2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.15146 OF 2024
Uber India Systems Private Limited ...Petitioner
Versus
Assistant/Deputy Commissioner of Income Tax,
Transfer Pricing 4(2)(1), Mumbai & Ors. ...Respondents
Mr. J. D. Mistri, Senior Advocate, i/b. Mr. Dharan V. Gandhi, for
Petitioner.
Mr. N.C. Mohanty, for Respondents-Revenue.
CORAM: K. R. SHRIRAM &
DR. NEELA GOKHALE, JJ.
DATED: 9th May 2024
PC:-
1. Time to file reply is extended up to 11 th June 2024. Rejoinder, if any, to be filed and copy served by 21st June 2024.
2. Stand over to 1st July 2024.
3. Until 31st July 2024, there shall be ad-interim in terms of prayer clause (d), which reads as under:
"(d) that pending the hearing and final disposal of the present petition, this Hon'ble Court may be pleased to stay the operation of the impugned order u/s 271G of the Act dated 15.03.2024 passed by the Respondent No.1 annexed and marked as Exhibit 'V' and the demand appearing on the portal in this regard."
(DR. NEELA GOKHALE, J.) (K. R. SHRIRAM, J.) Digitally signed by RAJU RAJU DATTATRAYA DATTATRAYA GAIKWAD GAIKWAD Date: Gaikwad RD 2024.05.13 20:56:34 +0530 ::: Uploaded on - 13/05/2024 ::: Downloaded on - 30/05/2024 03:32:20 :::