Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Klm Royal Dutch Airlines Lb on 31 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.31 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 10153/2019
(Arising out of impugned final judgment and order dated 31-10-2018
in ITA No. 1212/2018 passed by the High Court of Delhi at New
Delhi)
THE COMMISSIONER OF INCOME TAX INTERNATIONAL
TAXATION 2 Petitioner(s)
VERSUS
KLM ROYAL DUTCH AIRLINES LB Respondent(s)
WITH SLP(C) No. 16309/2019
SLP(C) No. 942/2020
Diary No(s). 20761/2017
(IA No. 66485/2017 - CONDONATION OF DELAY IN FILING
IA No. 66486/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 21061/2017
(IA No. 69349/2017 - CONDONATION OF DELAY IN FILING
IA No. 69350/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 22292/2017
(IA No. 79788/2017 - CONDONATION OF DELAY IN FILING)
Diary No(s). 24672/2017
(IA No. 85272/2017 - CONDONATION OF DELAY IN FILING
IA No. 85278/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 30548/2017
(IA No. 105621/2017 - CONDONATION OF DELAY IN FILING
IA No. 105625/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 12355/2019
SLP(C) No. 14816/2023
(FOR ADMISSION and I.R. and IA No.118170/2023-CONDONATION OF DELAY
Signature Not Verified
IN FILING and IA No.118171/2023-EXEMPTION FROM FILING C/C OF THE
Digitally signed by
Anita Malhotra
Date: 2023.11.02
IMPUGNED JUDGMENT)
17:56:46 IST
Reason:
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SLP(C) No. 18967/2023
(FOR ADMISSION and I.R. and IA No.161173/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 18966/2023
(IA No.160832/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 31-10-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Arijit Prasad, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Ishaan Sharma, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mrs. Rekha Pandey, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Deepak Kumar,Adv.
Ms. Sarita Gautam,Adv.
For Respondent(s)
Mr. Parag Tripathi, Sr. Adv.
Ms. Neelam Rathore, Adv.
Mr. Harshit Dhamija, Adv.
Mr. Shubham Seth, Adv.
Mr. Lovekesh Aggarwal, Adv.
Mr. Anuj Panwar, Adv.
Mr. Nikilesh Ramachandran, AOR
Mr. Salil Aggarwal, Sr. Adv.
Mr. Bhargava V. Desai, AOR
Mr. Anil Makhija, Adv.
Mr. Madhur Aggarwal, Adv.
Mr. Mahir Aggarwal, Adv.
Mr. Deepanshu, Adv.
Ms. Devina Bhandari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Time is sought on behalf of the learned Additional Solicitor General.
List on 23rd January, 2024.
2 We make it clear that no further time will be granted to the petitioners.
The petitioners to place brief submissions on record in terms of earlier order by the end of this year.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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