Supreme Court - Daily Orders
M/S Lob International vs Asst.Commr.Of I.T Mumbai on 28 March, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4222 OF 2014
(Arising out of SLP(C) No. 15936 of 2012)
|M/s Lob International |.. Appellant(s) |
Versus
|Assistant Commissioner of Income Tax, Mumbai. |.. Respondent(s) |
O R D E R
1. Leave granted.
2. This appeal is directed against the judgment and order passed by the High Court of judicature at Bombay in Income Tax (L) No. 1089 of 2011, dated 15.11.2011.
3. Shri Gaurab Banerji, learned Additional Solicitor General submits that the issues raised in this appeal are squarely covered by the decision of this Court in the case of Topman Exports vs. Commissioner of Income Tax, Mumbai, (2012) 3 SCC 593.
4. Following the observations and directions made in the case of Topman Exports vs. Commissioner of Income Tax, Mumbai, (2012) 3 SCC 593, this appeal is allowed and the order passed by the High Court is set aside.
Ordered accordingly.
....................J. [ H.L. DATTU ] ....................J. [ S.A. BOBDE ] NEW DELHI, MARCH 28, 2014.
ITEM NO.44 COURT NO.3 SECTION IIIA
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 (Civil) No(s).15936/2012 (From the judgement and order dated 15/11/2011 in ITA No.1089/2011 of The HIGH COURT OF BOMBAY) M/S LOB INTERNATIONAL Petitioner(s) VERSUS ASST.COMMR.OF I.T MUMBAI Respondent(s) Date: 28/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Ms. Ruby Singh Ahuja, Adv.
Ms. Krishna Hariani, Adv.
Mr. Ishaan Gaur, Adv.
for M/S. Karanjawala & Co.,Adv.
For Respondent(s) Mr. Gaurav Banerjee, ASG Mr. S.A. Haseeb, Adv.
Ms. Tanushree Sinha, Adv.
Mrs. Anil Katiyar, Adv.
UPON hearing counsel the Court made the following O R D E R Leave granted.
Following the observations and directions made in the case of Topman Exports vs. Commissioner of Income Tax, Mumbai, (2012) 3 SCC 593, this appeal is allowed and the order passed by the High Court is set aside.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar | [ Signed order is placed on the file ]