The Commissioner Of Income ... vs Technip France Sas on 24 November, 2023

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Supreme Court - Daily Orders

The Commissioner Of Income ... vs Technip France Sas on 24 November, 2023

Bench: B.V. Nagarathna

     ITEM NO.11                                COURT NO.13                      SECTION XIV

                                   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). 43023/2023
     (Arising out of impugned judgment and order dated 22-02-2023 in
     ITA No. 56/2023 passed by the High Court Of Delhi at New Delhi)

     THE COMMISSIONER OF INCOME TAX INTERNATIONAL
     TAXATION 3                                                                 Petitioner(s)
                                     VERSUS

     TECHNIP FRANCE SAS                                                         Respondent(s)

     ( IA No.229333/2023-CONDONATION OF DELAY IN FILING and IA
     No.229334/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )

     Date : 24-11-2023 This petition was called on for hearing today.

     CORAM :                HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                            HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)                  Mr. Balbir Singh, A.S.G.
                                        Mr. Raj Bahadur Yadav, AOR
                                        Ms. Monica Benjamin, Adv.
                                        Mr. Prahlad Singh, Adv.
                                        Mr. Digvijay Dam, Adv.
                                        Mrs. B Sunita Rao, Adv.
                                         Mr. Gunmaya Mann, Adv.
     For Respondent(s)

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

Delay condoned.

We are not inclined to interfere in the matter. The Special Leave Petition stands dismissed.

However, liberty is reserved to the petitioner to raise the issue which arises in this Special Leave Petition, in the event any adverse final order is passed by the High Court against the petitioner herein.

Signature Not Verified Digitally signed by Neetu Sachdeva

Pending application(s) shall stand disposed of.

Date: 2023.11.25 12:27:07 IST Reason:

(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)

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Supreme Court - Daily Orders