Supreme Court - Daily Orders
Commissioner Of Income Tax Central Ii vs M/S Greeenfield Hotels And Estate Pvt. ... on 2 August, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.42 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
Petition(s) for Special Leave to Appeal (C) No. 1154/2018
(Arising out of impugned final judgment and order dated 24-10-2016
in ITA No. 735/2014 passed by the High Court of Judicature at
Bombay)
COMMISSIONER OF INCOME TAX CENTRAL II Petitioner(s)
VERSUS
M/S GREEENFIELD HOTELS AND ESTATE PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 02-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. Arijit Prasad, Sr. Adv.
Ms. Vimla Sinha, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Abhimanyu Bhandari, Adv.
Ms. Roohina Dua, Adv.
Mr. Cheitanya Madan, Adv.
Mr. Naveen Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Question of law is left open.
(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.08.06 10:40:37 IST Reason: