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The Pr. Commissioner Of Income Tax -6 vs Nokia Seimens Networks India P. Ltd on 5 December, 2022

Author: Rajiv Shakdher

Bench: Rajiv Shakdher, Tushar Rao Gedela

                            $~56
                            *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +    ITA 48/2020 & CM APPL.4051/2020
                                 THE PR. COMMISSIONER OF INCOME TAX -6..... Appellant
                                                Through: Mr Ruchir Bhatia, Sr Standing
                                                          Counsel with Mr Shlok Chandra, Mr
                                                          Nimit Saigal, Ms Mansie Jain and Mr
                                                          Keshav Garg, Advs.
                                                versus

                                   NOKIA SEIMENS NETWORKS INDIA P. LTD. ..... Respondent
                                                Through: Mr Deepak Chopra with Mr Ankul
                                                           Goyal, Advs.
                                   CORAM:
                                   HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                   HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                ORDER

% 05.12.2022 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL.4051/2020[Application filed on behalf of the appellant seeking condonation of delay of 306 days in re-filing the appeal]

1. This is an application seeking condonation of delay in re-filing the appeal.

2. According to the counsel for the appellant/revenue, the delay involved is 306 days.

3. Since the prayer made in the application is not opposed by the counsel for the respondent/assessee, the same is allowed and the delay in re-filing is condoned.

4. The application is disposed of in the aforesaid terms.

5. Issue notice.

5.1 Mr Deepak Chopra, accepts notice on behalf of the respondent/assessee.

6. We are informed that the connected appeal i.e., ITA 728/2019, which is also listed on our board today has been posted for hearing on 31.07.2023.

7. List the matter on the same date i.e., 31.07.2023.

8. In the meanwhile, counsel for the parties will file their written submissions, not exceeding three pages each, at least five days before the next date of hearing.

RAJIV SHAKDHER, J TUSHAR RAO GEDELA, J DECEMBER 5, 2022/pmc Click here to check corrigendum, if any ITA 48/2020 2/2 Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:12.12.2022 18:35:18