Delhi High Court - Orders
Coforge Limited (Formerly Known As Niit ... vs Acit on 14 December, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~Suppl.-32 to 34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 213/2020 & CM APPL.32631/2020
COFORGE LIMITED (FORMERLY KNOWN AS
NIIT TECHNOOLGOEIS LTD.) ...... Appellant
Through: None.
versus
ACIT ...... Respondent
Through: Ms. Vibhooti Malhotra and Mr. Shailendra
Singh, Advocates.
WITH
+ ITA 214/2020 & CM APPLs.32632-32633/2020
COFORGE LIMITED (FORMERLY KNOWN AS
NIIT TECHNOOLGOEIS LTD.) ...... Appellant
Through: None.
versus
ACIT ...... Respondent
Through: Ms. Vibhooti Malhotra and Mr. Shailendra
Singh, Advocates.
AND
+ ITA 215/2020 & CM APPLs.32634-32635/2020
COFORGE LIMITED (FORMERLY KNOWN AS
NIIT TECHNOOLGOEIS LTD.) ...... Appellant
Through: None.
versus
ACIT ...... Respondent
Through: Ms. Vibhooti Malhotra and Mr. Shailendra
Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 14.12.2020 The appeals have been listed before this Bench by the Registry in view of the urgency expressed therein. The same have been heard by way of video conferencing.
Learned counsel for the respondent states that he has not been served with copies of the appeal paper books. Let another set of the appeal paper books be supplied to him during the course of the day.
List on 13th January, 2021.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J SANJEEV NARULA, J DECEMBER 14, 2020 AS