Supreme Court - Daily Orders
Principal Commissioner Of Income Tax. 6 vs M/S I Ven Interactive Ltd. on 3 October, 2019
Bench: Uday Umesh Lalit, Indira Banerjee, M.R. Shah
ITEM NO.9 COURT NO.7 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.3530/2019
(Arising out of impugned final judgment and order dated 27-06-2018
in ITA No.94/2016 passed by the High Court Of Judicature At Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX. 6 Petitioner(s)
VERSUS
M/s. I VEN INTERACTIVE LTD. Respondent(s)
Date : 03-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. H. Raghavendra Rao, Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. S.K. Bagaria, Sr. Adv.
Mr. K.R. Sasiprabhu, AOR
Mr. Vishnu Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for both sides.
Order reserved.
(MUKESH NASA) (SUMAN JAIN) COURT MASTER BRANCH OFFICER Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.10.03 17:38:45 IST Reason: