Supreme Court - Daily Orders
M/S. Rolson International vs C.I.T., Mumbai on 3 January, 2014
(
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1808 OF 2014
(arising out of S.L.P. (Civil) No. 21204 of 2013)
M/S. ROLSON INTERNATIONAL Appellant(s)
VERSUS
C.I.T., MUMBAI Respondent(s)
O R D E R
Leave granted.
2. The learned counsel for the parties are ad idem that
controversy in the present appeal is concluded by the decision of this
Court in Topman Exports Vs. Commissioner of Income-Tax1.
3. In view of the above, the impugned judgment is set aside.
Appeal is allowed in terms of Topman Exports1. The Assessing Officer
is directed to compute the deduction under Section 80HHC of the
Income Tax Act, 1961 in case of the appellant in light of the
observations made by this Court in Topman Exports1.
4. No costs.
...........................J.
( R.M. LODHA )
NEW DELHI; ...........................J.
FEBRUARY 3, 2014 ( SHIVA KIRTI SINGH )
ITEM NO.66 COURT NO.2 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).21204/2013
(From the judgement and order dated 03/08/2011 in ITA No. 619/2011
of The HIGH COURT OF BOMBAY)
M/S. ROLSON INTERNATIONAL Petitioner(s)
VERSUS
C.I.T., MUMBAI Respondent(s)
(with prayer for interim relief and office report)
Date: 03/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. S. Yamunah Machar, Adv.
Mr. S. Ravi Shankar,Adv.
For Respondent(s) Mr. Arijit Prasad, Adv.
Ms. Rashmi Malhotra, Adv.
Ms. Tanushree Sinha, Adv.
Mrs Anil Katiyar,Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
Appeal is allowed in terms of the signed order.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master | (signed order is placed on the file) 1 [2012] 342 ITR 49 (SC) = (2012) 3 SCC 593