LAWS(MAD)-2016-3-409

SUTHERLAND GLOBAL SERVICES PVT LTD Vs. UNION OF INDIA; JOINT COMMISSIONER OF INCOME TAX; DEPUTY COMMISSIONER OF INCOME-TAX; CENTRAL BOARD OF DIRECT TAXES

Decided On March 31, 2016
Sutherland Global Services Pvt Ltd Appellant
V/S
Union Of India; Joint Commissioner Of Income Tax; Deputy Commissioner Of Income-Tax; Central Board Of Direct Taxes Respondents

JUDGEMENT

(1.) This is a petition for interim stay of further proceedings pursuant to an order passed under Section 92CA of the Income Tax Act, 1961, by the Transfer Pricing Officer-3 at Chennai pending disposal of the main writ petition challenging the said order.

(2.) Heard Mr.N.Venkataraman, learned Senior Counsel appearing for the petitioner and Mr.J.Narayanaswamy, learned Standing Counsel appearing for the Department.

(3.) The above writ petition came up for orders as to admission on 21.3.2016 along with another writ petition in W.P.No.10411 of 2016 wherein the very same petitioner made a challenge to the Constitutional validity of Section 92B(2). That writ petition was admitted and posted in the usual course.