Supreme Court - Daily Orders
Principal Commissioner Of Income Tax Ii ... vs Tops Security Limited on 15 April, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.19 COURT NO.5 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. 12075/2019
(Arising out of impugned final judgment and order dated 10-09-2018
in ITA No. 733/2015 passed by the High Court of Judicature at
Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX II MUMBAI Petitioner(s)
VERSUS
TOPS SECURITY LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.58583/2019-CONDONATION OF DELAY
IN FILING)
Date : 15-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. K. M. Nataraj, ASG.
Mr. S. S. Ray, Adv.
Mr. Sharth N. Nambiar, 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 petition is dismissed.
(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2019.04.16 18:02:21 IST Reason: