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Pr. Commissioner Of Income Tax 06 vs M/S Mckinsey Knowledge Centre India (P) ... on 12 July, 2022

Bench: D.Y. Chandrachud, A.S. Bopanna

     ITEM NO.17                                     COURT NO.4                       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).10646/2022

     (Arising out of impugned final judgment and order dated 12-10-2021
     in ITA No. 146/2020 passed by the High Court of Delhi at New Delhi)

     PR. COMMISSIONER OF INCOME TAX 06                                                 Petitioner(s)

                                                             VERSUS

     M/S MCKINSEY KNOWLEDGE CENTRE INDIA (P) LTD.                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.85095/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 12-07-2022 This petition was called on for hearing today.

     CORAM :                   HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                               HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                       Mr.   Balbir Singh, ASG
                                             Mr.   Mohammed Akhil, Adv.
                                             Mr.   Abhishek Atrey, Adv.
                                             Mr.   Chandra Prakash, Adv.
                                             Mr.   Gibran Naushad, Adv.
                                             Mr.   Gopal Chandra Mishra, Adv.
                                             Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)

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

     1                   Issue notice.


     2                   Counter affidavit shall be filed within a period of four weeks from the date of

service. Rejoinder, if any, be filed within a period of two weeks thereafter.

Tag with SLP(C) Diary No 8178 of 2020.

Digitally signed by
Sanjay Kumar
Date: 2022.07.12
15:49:41 IST
Reason:



                            (SANJAY KUMAR-I)                                  (SAROJ KUMARI GAUR)
                            DEPUTY REGISTRAR                                      COURT MASTER