Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

The Principal Commissioner Of Income ... vs Tata Communications Ltd. on 19 August, 2019

Bench: Uday Umesh Lalit, Vineet Saran

                                                                                        1

     ITEM NO.11                              COURT NO.7                 SECTION IX

                                   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.25101/2019

     (Arising out of impugned final judgment and order dated 22-01-2019
     in ITA No.1746/2016 passed by the High Court Of Judicature At
     Bombay)

     THE PRINCIPAL COMMISSIONER OF INCOME TAX-I,
     MUMBAI                                                                 Petitioner(s)

                                                    VERSUS

     TATA COMMUNICATIONS LTD.                                               Respondent(s)

     (FOR ADMISSION and I.R.; IA No.120842/2019 - FOR CONDONATION OF
     DELAY IN FILING; and, IA No.120843/2019 - FOR EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 19-08-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE VINEET SARAN


     For Petitioner(s)                 Mr. K.M. Nataraj, ASG
                                       Mr. Sharath N. Namibar, Adv.
                                       Mr. Rupesh Kumar, Adv.
                                       Ms. Indira Bhakar, Adv.
                                       Mr. Vinayak Sharma, Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

The operative part of the direction issued by the High Court is as under:

Reason: “Resultantly, the Tribunal only directed the Assessing Officer to verify the correct facts and give credit of TDS to the assessee.”  2 Since the matter is now pending verification of correct facts, we see no reason to interfere in this matter.

The special leave petition is, accordingly, dismissed.

     (MUKESH NASA)                               (RENU DIWAN)
     COURT MASTER                            ASSISTANT REGISTRAR