Sime Darby Engineering Sdn Bhd vs Principal Commissioner Of
2026 Latest Caselaw 2538 UK

Uttarakhand High Court

Sime Darby Engineering Sdn Bhd vs Principal Commissioner Of on 31 March, 2026

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                                COURT'S OR JUDGES'S ORDERS
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      31.03.2026                        ITA No. 17 of 2023
                                        Sime Darby Engineering Sdn Bhd
                                                                   --Petitioner
                                                      Versus
                                        Principal Commissioner Of
                                        Income Tax International Taxation
                                                                   --Respondent
                                        with
                                        ITA No. 18 of 2023
                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Mr. Deepak Chopra, Mr. Pullak Raj Mullick and Mr. Priyam Bhatnagar, learned counsel for the appellant.

2. Mr. Hari Mohan Bhatia, learned counsel for the respondents/ Revenue.

3. Learned counsel for the Revenue states that the Assessing Officer, on basis of the order of assessment, has passed a fresh order, and it has been subjected to challenge by the appellant in Appeal No. ITA 170/DDN/2026 filed on 30.03.2026.

4. In view of the said statement, we postpone the hearing of the Appeal for eight weeks, and request the Tribunal to decide the Appeal, if possible, within the said period, so that we may have the benefit of the order of the Tribunal.

5. List after eight weeks.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 31.03.2026 31.03.2026 Rahul