Supreme Court - Daily Orders
Spice Mobility Ltd. Through Mr. B.M. ... vs Commissioner Of Income Tax on 9 August, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.58 COURT NO.5 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 32283/2015
(Arising out of impugned final judgment and order dated
13-05-2015 in ITA No. 99/2015 passed by the High Court Of
Judicature At Allahabad)
SPICE MOBILITY LTD. THROUGH MR.
B.M. AGARWAL AUTHORIZED SIGNATORY Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
([FOR FINAL DISPOSAL] )
Date :09-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, AOR
Mr. Adity Vohra, Adv.
For Respondent(s) Mr. Aman Sinha, Sr. Adv.
Mr. Rajesh Ranjan, Adv.
Mr. Arjun Garg, Adv.
Mr. Hemant Arya, Adv.
Mr. C. V.S. Papta, Adv.
Mr. Davansh Srivastava, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
[ CHARANJEET KAUR ] [ RENU DIWAN ] A.R.-CUM-P.S. ASSTT. REGISTRAR Signature Not Verified / Digitally signed by CHARANJEET KAUR Date: 2019.08.09 17:24:22 IST Reason: