Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 4 vs J.P. Morgan India Pvt. Ltd. on 2 August, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.17 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(s). 25268/2019
(Arising out of impugned final judgment and order dated 14-01-2019
in ITA No. 912/2016 passed by the High Court Of Judicature At
Bombay)
PR. COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
J.P. MORGAN INDIA PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.109360/2019-CONDONATION OF DELAY
IN FILING and IA No.109376/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
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. Zoheb Hussain, Adv.
Mr. Rajat Nair, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue notice.
Tag with SLP (C) No. 4942/2019. (R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) Signature Not Verified ASSISTANT REGISTRAR Digitally signed by R NATARAJAN Date: 2019.08.03 13:03:13 IST Reason: