Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Texas Instruments India Pvt. Ltd. on 29 July, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.32 COURT NO.9 SECTION IV-A
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). 3565-3566/2022
(Arising out of impugned final judgment and order dated 21-04-2021
in ITA No. 141/2020 21-04-2021 in ITA No. 151/2020 passed by the
High Court Of Karnataka At Bengaluru)
THE COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
TEXAS INSTRUMENTS INDIA PVT. LTD. Respondent(s)
(FOR ADMISSION)
Date : 29-07-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Balbir Singh, ASG
Ms. Sunita Sharma, Adv.
Mr. Shyam Gopal, Adv.
Ms. Chinmayee Chandra, Adv.
Mr. Siddhanth Kohli, Adv.
Mr. Adit Khorana, Adv.
Mr. Udai Khanna, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s) Mr. Percy Pardiwala, Sr. Adv.
Mr. Kunal Verma, AOR
Ms. Manasa Ananthan, Adv.
Ms. Yugandhara Pawar Jha, Adv.
Mr. Ashwin Kumar Nair, Adv.
Ms. Lavanya Dhawan, Adv.
Ms. Tanmayee Rajkumar, Adv.
Ms. Mahima Goud, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List on 13.09.2022.
(R. NATARAJAN) Signature Not Verified (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS Digitally signed by R ASSISTANT REGISTRAR Natarajan Date: 2022.07.29 16:58:42 IST Reason: