Supreme Court - Daily Orders
The Commissioner Of Income Tax Chennai vs M/S Pentasoft Technologies Ltd on 9 September, 2022
Bench: Chief Justice, S. Ravindra Bhat, Pamidighantam Sri Narasimha
ITEM NO.8 COURT NO.1 SECTION XII
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.22308/2022
(Arising out of impugned final judgment and order dated 11-01-2022
in TCA No.600/2010 passed by the High Court Of Judicature At
Madras)
THE COMMISSIONER OF INCOME TAX CHENNAI Petitioner(s)
VERSUS
M/s. PENTASOFT TECHNOLOGIES LTD Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.114870/2022 – FOR CONDONATION
OF DELAY IN FILING)
Date : 09-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. H.R. Rao, Adv.
Mr. Annirudh Sharma, Adv.
Mr. Ankur Rastogi, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List along with SLP (Civil) No.24756 of 2014 on 19.09.2022.
(MUKESH NASA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.10
15:51:02 IST
Reason: