Supreme Court - Daily Orders
Commissioner Of Income Tax-Iii vs M/S Yodlee Infotech Pvt. Ltd. on 6 September, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.10 +57 COURT NO.7 SECTION IV-A
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(s). 26876/2019
(Arising out of impugned final judgment and order dated 25-07-2018
in ITA No. 174/2015 passed by the High Court Of Karnataka At
Bengaluru)
COMMISSIONER OF INCOME TAX-III & ANR. Petitioner(s)
VERSUS
M/S YODLEE INFOTECH PVT. LTD. Respondent(s)
(IA No.132378/2019-CONDONATION OF DELAY IN FILING )
Item 57
Diary No(s). 27789/2019
(APPLICATION FOR CONDONATION OF DELAY IN FILING)
Diary No(s). 28302/2019
(APPLICATION FOR CONDONATION OF DELAY IN FILING)
Diary No(s). 30698/2019
(APPLICATIONS FOR CONDONATION OF DELAY IN FILING & exemption from
filing c/c of the impugned judgment)
Date : 06-09-2019 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. Sanjay Jain, ASG
Mr. Zoheb Hossain, Adv.
Mr. Debashish Bharukha, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of the circular dated 8.8.2019 issued by the CBDT, the tax effect being less than two crores, we see no reason to interfere. The special leave petitions are dismissed. Signature Not Verified Digitally signed by INDU MARWAH Date: 2019.09.07 10:28:25 IST Reason: Pending applications, if any, shall also stand disposed of.
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER