PR. COMMISSIONRER OF INCOME TAX-6 vs. NOKIA SOLUTION & NETWORK INDIA PVT LTD (FORMERLY KNOWN AS, NOKIA SIEMENS)

$~55 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 563/2018 & CM APPL. 19740/2018

PR. COMMISSIONRER OF INCOME TAX-6 ..... Appellant

Through: Mr. Puneet Rai, Advocate.

versus

NOKIA SOLUTION & NETWORK INDIA PVT LTD (FORMERLY KNOWN AS, NOKIA SIEMENS)

..... Respondent Through: Mr. Deepak Chopra and Mr. Ankul Goyal, Advocates.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

O R D E R %

14.05.2018

The extension of interim order is the subject matter of this appeal by the Revenue under Section 260-A of the Income Tax Act, 1961. This issue is covered by the judgment of this Court in ‘Pepsi Foods Pvt. Limited vs. Assistant Commissioner of Income Tax’, 376 ITR 87. Consequently, no question of law arises.

The appeal is dismissed along with pending application.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J MAY 14, 2018 nn