M/ S ESS ADVERTISING (MAURITIUS) S.N .C ET COMPAGNIE (PREVIOUSLY KNOWN AS ESPN STAR SPORTS MAURITIU vs. DEPUTY COMMISSIONER OF INCOME TAX & ORS.

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W.P.(C)/11536/2024HC DelhiDLHC01052648202414 November 2024Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE DR. JUSTICE SWARANA KANTA SHARMA2 pages
AI SummaryRemanded

What did the High Court hold?

The excerpt does not contain any findings or decisions by the Tribunal. The only action recorded is the statement by the learned Senior Standing Counsel for the respondents that a compliance affidavit is required and will be filed within two weeks. The matter was then adjourned to a future date. No substantive legal points were decided, and no operative directions were issued beyond the scheduling of the next hearing.

What were the facts?

The judgment concerns multiple writ petitions filed by M/s ESS Distribution (Mauritius) SNC et Compagnie and M/s ESS Advertising (Mauritius) S.N.C. et Compagnie (formerly ESPN Star Sports Mauritius S.N.C. et Compagnie) against the Deputy Commissioner of Income Tax and others. The specific assessment years and the exact nature of the orders or actions under challenge are not detailed in this excerpt. The procedural history indicates that the cases were listed before the Delhi High Court. The respondents' counsel stated that a compliance affidavit was required and would be filed within two weeks. The matter was then adjourned for further hearing.

What were the issues?

The provided excerpt does not contain any specific legal questions that the Tribunal had to decide, nor does it record the arguments made by either the petitioners or the respondents. Therefore, no issues or contentions can be identified from this text.

AI-generated summary — verify with the full judgment below

Heard together (5 matters)

W.P.(C) 11520/2024
W.P.(C) 11528/2024
W.P.(C) 11530/2024
W.P.(C) 11531/2024
W.P.(C) 11536/2024

Read from the judgment's own cause title. This page is filed under one of them.

$~61 to 65 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 11520/2024 M/S ESS DISTRIBUTION (MAURITIUS) SNC ET COMPAGNIE .....Petitioner versus DEPUTY COMMISSIONER OF INCOME TAX & ORS. .....Respondents 62 + W.P.(C) 11528/2024 M/S ESS ADVERTISING (MAURITIUS) S.N.C ET COMPAGNIE (PREVIOUSLY KNOWN AS ESPN STAR SPORTS MAURITIUS S.N.C. ET COMPAGNIE) .....Petitioner versus DEPUTY COMMISSIONER OF INCOME TAX & ORS. .....Respondents 63 + W.P.(C) 11530/2024 M/S ESS ADVERTISING (MAURITIUS) S.N.C ET COMPAGNIE (PREVIOUSLY KNOWN AS ESPN STAR SPORTS MAURITIUS S.N.C. ET COMPAGNIE) .....Petitioner versus DEPUTY COMMISSIONER OF INCOME TAX & ORS. .....Respondents 64 + W.P.(C) 11531/2024 M/S ESS DISTRIBUTION (MAURITIUS) SNC ET COMPAGNIE .....Petitioner versus DEPUTY COMMISSIONER OF INCOME TAX & ORS. .....Respondents 65 + W.P.(C) 11536/2024 This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/12/2025 at 13:03:00

M/ S ESS ADVERTISING (MAURITIUS) S.N .C ET COMPAGNIE (PREVIOUSLY KNOWN AS ESPN STAR SPORTS MAURITIUS S.N.C. ET COMPAGNIE) .....Petitioner versus DEPUTY COMMISSIONER OF INCOME TAX & ORS. .....Respondents Counsel for the petitioners: Mr. Divesh Chawla, Mr. Ashok Mathur and Mr. Saurabh Jain, Advs. Counsel for the respondents: Mr. Puneet Rai, SSC with Mr. Ashvini Kr., Mr. Rishabh Nangia, Mr. Gibran, JSC. CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE VINOD KUMAR O R D E R % 11.12.2025 1. Mr. Puneet Rai, learned Senior Standing Counsel for the respondents states that compliance affidavit is required to be filed. The same shall be filed within two weeks. 2. Re-notify on 04.02.2026. V. KAMESWAR RAO, J VINOD KUMAR, J DECEMBER 11, 2025/sr This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/12/2025 at 13:03:00

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