Supreme Court - Daily Orders
Principal Commissioner Of Income Tax. 6 vs M/S I Ven Interactive Ltd. on 21 August, 2019
Bench: Uday Umesh Lalit, Vineet Saran
1
ITEM NO.8 COURT NO.8 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 : 21-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Rupesh Kumar, Adv.
Mr. H.R. Rao, Adv.
Mr. Umesh Kumar Saw, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. N. Venkataramani, Sr. Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. Amit Mathur, Adv.
Mr. Biju Raman, Adv.
Mr. Vishnu Sharma, Adv.
Mr. Satish, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We direct the respondent to place all the documents referred to at page nos.27 and 56 of the paperbook on record, and specially as to when the intimation was given to the Registrar of Companies in Form-18; when the Fee was paid; and, after completing the Signature Not Verified Digitally signed by requirements, when was the intimation sent in requisite form to the MUKESH KUMAR Date: 2019.08.22 17:25:00 IST Reason: Department to get the address, which was mentioned in PAN, changed.
2Let all the details be filed along with an affidavit in support thereof within three weeks from today.
List this matter on 18.09.2019.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER