Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 9 vs M/S E City Investments And Holdings ... on 27 January, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.19 COURT NO.4 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. 858/2020
(Arising out of impugned final judgment and order dated 22-07-2019
in ITA No. 489/2017 passed by the High Court of Judicature at
Bombay)
THE PR. COMMISSIONER OF INCOME TAX 9 Petitioner(s)
VERSUS
M/S E CITY INVESTMENTS AND HOLDINGS
COMPANY PRIVATE LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.10624/2020-CONDONATION OF DELAY
IN FILING)
Date : 27-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. Vikramjit Banerjee, ASG.
Ms. Swarupama Chaturvedi, Adv.
Mr. Nachiketa Joshi, Adv.
Mr. Siddhartha Sinha, Adv.
Mr. Om Prakash Shukla, Adv.
Mr. A. K. Sharma, Adv.
Mrs. Anil Katiyar, AOR
Mr. J. Chaturvedi, Adv.
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.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2020.01.28(NIDHI AHUJA) (NISHA TRIPATHI) 17:25:10 IST Reason: COURT MASTER (SH) BRANCH OFFICER