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M/S Pebble Investment And Finance Ltd. ... vs Income Tax Officer 4(2)(1) on 5 July, 2017

Bench: R.K. Agrawal, Mohan M. Shantanagoudar

     ITEM NO.20                                  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(s) for Special Leave to Appeal (C)                      No(s).     11784/2017

     (Arising out of impugned final judgment and order dated 17-01-2017
     in ITA No. 988/2014 passed by the High Court of Judicature at
     Bombay)

     M/S PEBBLE INVESTMENT AND FINANCE LTD.THROUGH
     AUTHORIZED REPRESENTATIVE MITEN B. CHHADVA                            Petitioner(s)

                                                        VERSUS

     INCOME TAX OFFICER 4(2)(1)                                             Respondent(s)



     Date : 05-07-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR


     For Petitioner(s)                   Ms.   Meenakshi Arora,Sr.Adv.
                                         Mr.   Anand Landge,Adv.
                                         Mr.   Pulkit Tare,Adv.
                                         For   Mr. Jay Kishor Singh, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned senior counsel appearing for the petitioner.

We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.

Pending application, if any, stands disposed of.

(ANITA MALHOTRA) (SNEH LATA SHARMA) Digitally signed by ANITA MALHOTRA Date: 2017.07.06 COURT MASTER COURT MASTER 17:05:37 IST Reason: