Cognizant Technology Solutions India Pvt. Ltd Vs Deputy Commissioner Of Income Tax

Madras High Court 6 Sep 2019 Writ Appeal No. 2063 Of 2019, Civil Miscellaneous Petition No. 13893 Of 2019 (2019) 09 MAD CK 0012
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Appeal No. 2063 Of 2019, Civil Miscellaneous Petition No. 13893 Of 2019

Hon'ble Bench

M.M.Sundresh, J; M.Nirmal Kumar, J

Advocates

Gopal Subramanian, Srinath Sridevan, G.Rajagopalan, Karthik Ranganathan

Final Decision

Disposed Of

Acts Referred
  • Constitution Of India, 1950 - Article 32, 226
  • Companies Act, 1956 - Section 391, 392, 393
  • Income Tax Act, 1961 - Section 2(22)(d), 10(34A), 46A, 115O, 115P, 115Q, 115QA, 143, 143(1), 148, 245Q, 246, 246A

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2019) 09 MAD CK 0012
  • Coram: M.M.Sundresh, J; M.Nirmal Kumar, J
  • Bench: Division Bench
  • Advocates: Gopal Subramanian, Srinath Sridevan, G.Rajagopalan, Karthik Ranganathan
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 32, 226
  • Companies Act, 1956 - Section 391, 392, 393
  • Income Tax Act, 1961 - Section 2(22)(d), 10(34A), 46A, 115O, 115P, 115Q, 115QA, 143, 143(1), 148, 245Q, 246, 246A
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