Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 3 Mumbai vs M/S Reliance Capital Asset Management ... on 7 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.51 COURT NO.9 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(s) for Special Leave to Appeal (C) No(s). 11379/2018
(Arising out of impugned final judgment and order dated 19-09-2017
in ITA No. 487/2015 passed by the High Court Of Judicature At
Bombay)
PR. COMMISSIONER OF INCOME TAX 3 MUMBAI Petitioner(s)
VERSUS
M/S RELIANCE CAPITAL ASSET MANAGEMENT LTD. Respondent(s)
Date : 07-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Maninder Singh, ASG
Mrs.P.K. Mullick, Adv.
Mrs. Rekha Pandey, Adv.
Mr. B.V. Balramdas, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In this Special Leave Petition, the tax effect is less than rupees one Crore and is covered by the Circular of CBDT.
Accordingly, the Special Leave Petition is dismissed. However, the question of law is left open.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by R
NATARAJAN
Date: 2018.09.10
16:49:07 IST
Reason: