Delhi High Court - Orders
Johnson Matthey Public Limited Company vs Commissioner Of Income Tax, ... on 8 December, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~A-23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 727/2018
JOHNSON MATTHEY PUBLIC LIMITED COMPANY
..... Appellant
Through: Mr. Percy J. Pardiwalla, Senior
Advocate with Mr. Prakash Kumar,
Advocate.
versus
COMMISSIONER OF INCOME TAX, INTERNATIONAL
TAXATION -2, NEW DELHI ..... Respondent
Through: Mr. Abhishek Maratha, Senior
Standing Counsel with Mr. Pratyash
Gupta, Junior Standing Counsel.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 08.12.2020 The appeal has been heard by way of video conferencing. Since one of us (Justice Sanjeev Narula) has to hear a Special Bench matter in the post lunch session, it is not possible to hear the present case.
List on en-block date i.e. 08th February, 2021 in terms of Office Order No. 577/RG/DHC dated 24th November, 2020.
MANMOHAN, J SANJEEV NARULA, J DECEMBER 8, 2020/nd Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:14.12.2020 17:19