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The Pr. Commissioner Of Income Tax 9 vs Toshiba India Pvt. Ltd. on 13 October, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.7                          COURT NO.15                         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). 33332/2023

     (Arising out of impugned final judgment and order dated 08-04-2022
     in ITA No. 78/2022 passed by the High Court Of Delhi At New Delhi)

     THE PR. COMMISSIONER OF INCOME TAX 9                            Petitioner(s)

                                                VERSUS

     TOSHIBA INDIA PVT. LTD.                                         Respondent(s)

     (IA   No.191612/2023-CONDONATION  OF   DELAY   IN  FILING   and   IA
     No.191613/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     WITH
     Diary No(s). 22271/2023 (XIV)
     (IA   No.206745/2023-CONDONATION  OF  DELAY  IN  FILING   and  IA
     No.206748/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.206747/2023-CONDONATION OF DELAY IN REFILING/CURING THE
     DEFECTS)

     Date : 13-10-2023 These petitions were called on for hearing today.

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

     For Petitioner(s)             Mr. Raj Bahadur Yadav, AOR
                                   Mr. Balbir Singh, A.S.G.
                                   Mr. Monica Benjamin, Adv.
                                   Mr. Shashank Bajpai, Adv.
                                   Mr. Rohit Khare, Adv.
                                   Mrs. Anuradha Mishra, Adv.
                                   Mr. Rupender Sinhmar, Adv.
                                   Mr. Amit Sharma B, Adv.

     For Respondent(s)

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

Delay condoned.

Issue notice to the respondent.

Reason: Tag along with C.A.No.135/2016 and C.A. No.18309/2015.

(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH)