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Pr. Commissioner Of Income Tax 2 vs M/S Wipro Limited on 24 July, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

                                                     1


     ITEM NO.21                              COURT NO.8              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). 24133/2023

     (Arising out of impugned final judgment and order dated 07-11-2022
     in ITA No. 211/2022 passed by the High Court Of Karnataka At
     Bengaluru)

     PR. COMMISSIONER OF INCOME TAX 2 & ANR.                          Petitioner(s)

                                                 VERSUS

     M/S WIPRO LIMITED                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.125910/2023-CONDONATION OF DELAY
     IN FILING )

     Date : 24-07-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)                 Mr. N. Venkataraman, ASG
                                       Mr. Balbir Singh, A.S.G.
                                       Mr. V. Chandrashekara Bharathi,Adv.
                                       Ms. Rukmini Bobde, Adv.
                                       Mr. Siddharth Sinha, Adv.
                                       Mr. Raj Bahadur Yadav, AOR
                                       Mrs. Alka Agarawal, Adv.
                                       Ms. Monica Benjamin, Adv.
                                       Mr. Chinmayee Chandra, Adv.
                                       Mr. Siddhant Kohli, Adv.

     For Respondent(s)                 Ms. Archana Sahadeva, AOR

                             UPON hearing the counsel the Court made the following
                                                      O R D E R

Delay condoned.

Heard learned counsel for the parties.

This Court finds no reason to entertain this petition in view Digitally signed by Neetu Khajuria Date: 2023.07.25 of the concessions made, by the parties who would be bound by the 12:05:46 IST Reason:

decision in Commissioner of Income Tax III & Anr. v. M/s. Wipro Limited [SLP(C) No. 11582 of 2021]. The final tax effect for the  2 concerned year/years shall be given by the authorities, having regard to such decisions in Civil Appeal No. 5391/2016 and connected matters.

The special leave petition is disposed of in the above terms. Pending application(s), if any, shall stand disposed of.

     (POOJA SHARMA)                                              (BEENA JOLLY)
SENIOR PERSONAL ASSISTANT                                   COURT MASTER (NSH)