Supreme Court - Daily Orders
Principal Commissioner Of Income Tax. 6 vs M/S I Ven Interactive Ltd. on 28 January, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
ITEM NO.12 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
SPECIAL LEAVE PETITION (CIVIL) Diary No.45835/2018
(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)
(FOR ADMISSION and I.R.; IA No.12682/2019-CONDONATION OF DELAY IN
FILING; IA No.12686/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; and, IA No.12683/2019-CONDONATION OF DELAY IN REFILING)
Date : 28-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. T.C. Sharma, Adv.
Mr. Bhuvan Mishra, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable in six weeks.
Dasti service, in addition, is permitted.
(MUKESH NASA) (SUMAN JAIN) COURT MASTER BRANCH OFFICER Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.01.28 18:50:36 IST Reason: