PRINCIPAL COMMISSIONER OF INCOME TAX, MUMBAI Vs. TATA COMMUNICATIONS LTD.
LAWS(SC)-2019-8-187
SUPREME COURT OF INDIA
Decided on August 19,2019

Principal Commissioner Of Income Tax, Mumbai Appellant
VERSUS
TATA COMMUNICATIONS LTD. Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) The operative part of the direction issued by the High Court is as under: "Resultantly, the Tribunal only directed the Assessing Officer to verify the correct facts and give credit of TDS to the assessee." Since the matter is now pending verification of correct facts, we see no reason to interfere in this matter.
(3.) The special leave petition is, accordingly, dismissed.;


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