Supreme Court - Daily Orders
The Deputy Commissioner Of Income Tax vs Vodafone Qatar Pqsc on 29 August, 2025
ITEM NO.15 COURT NO.5 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). 40030/2025
[Arising out of impugned final judgment and order dated 02-09-2024
in WA No. 740/2024 passed by the High Court of Karnataka at
Bengaluru]
THE DEPUTY COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
VODAFONE QATAR PQSC & ANR. Respondent(s)
(FOR ADMISSION and I.R.
IA No. 204213/2025 - CONDONATION OF DELAY IN FILING)
Date : 29-08-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) Mr. Raghavendra P Shankar, A.S.G.
Ms. Madhulika Upadhyay, AOR
Mrs. Pallavi Mishra, Adv.
Mr. Raman Yadav, Adv.
Mr. Ishaan Sharma, Adv.
For Respondent(s) Mr. Sachit Jolly, Sr. Adv.
Ms. Saumya Singh, Adv.
Mr. Sumit Lalchandani, Adv.
Mr. Ravi Kumar, Adv.
Mr. Praveen Swarup, AOR
Mr. Sachit Jolly, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Ms. Rashi Khanna, Adv.
Ms. Viyushti Agarwal, Adv.
Mr. Devansh Jain, Adv.
Ms. B. Vijayalakshmi Menon, AOR
UPON hearing the counsel the Court made the following
O R D E R
There is a gross delay of 220 days in filing this Signature Not Verified Digitally signed by RADHA SHARMA Date: 2025.09.01 Special Leave Petition. The reasons assigned for seeking 09:48:12 IST Reason: condonation of delay are neither satisfactory nor 1 sufficient in law so as to condone the same. Hence, the application seeking condonation of delay is dismissed.
Following the order dated 22.08.2025 passed in SLP(C) Diary No.38044/2025 (The Deputy Commissioner of Income Tax and Ors. vs. Orange 78 Rule Olivaier De Serrs Paris (France) & Anr.), the Special Leave Petition is also dismissed.
Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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