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Principal Commissioner Of Income Tax 11 ... vs Tops Security Limited on 25 February, 2019

Bench: Rohinton Fali Nariman, Vineet Saran

     ITEM NO.25+54                           COURT NO.6               SECTION IX

                                S U P R E M E C O U R T O F      I N D I A
                                        RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No. 5843/2019

     (Arising out of impugned final judgment and order dated 10-09-2018
     in ITA No. 70/2016 passed by the High Court of Judicature at
     Bombay)

     PRINCIPAL COMMISSIONER OF INCOME TAX 11 MUMBAI                   Petitioner(s)

                                                   VERSUS

     TOPS SECURITY LIMITED                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.30838/2019-CONDONATION OF DELAY
     IN FILING)

     Diary No. 5882/2019
     (FOR ADMISSION and I.R. and IA No.33166/2019-CONDONATION OF DELAY
     IN FILING)

     Date : 25-02-2019 These petitions were called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                          HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)
                                    Mr. Dhruv Agrawal, Sr. Adv.
                                    Ms. Purnima Bhat Kak, Adv.
                                    Ms. Anita Sahani, Adv.
                                    Mr. P. S. Sudheer, Adv.
                                    Mrs. Anil Katiyar, AOR

     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                              O R D E R

Delay condoned.

The special leave petitions are dismissed.

(NIDHI AHUJA) (RENU DIWAN) Digitally signed by NIDHI AHUJA Date: 2019.02.28 COURT MASTER (SH) ASSISTANT REGISTRAR 17:12:36 IST Reason: