Supreme Court - Daily Orders
Commissioner Of Income Tax I Mumbai vs M/S Money Matters Advisory Services ... on 30 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.6 COURT NO.6 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. 41922/2017
(Arising out of impugned final judgment and order dated 01-08-2017
in ITA No. 659/2017 passed by the High Court of Judicature at
Bombay)
COMMISSIONER OF INCOME TAX I MUMBAI Petitioner(s)
VERSUS
M/S MONEY MATTERS ADVISORY SERVICES LTD. Respondent(s)
(With IA No.7830/2018-CONDONATION OF DELAY IN FILING and IA
No.7834/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 30-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Maninder Singh, ASG.
Mr. Ritesh Kumar, Adv.
Ms. Vimla Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Tejaswi Kumar Pradhan, AOR
Mr. S. K. Bandhopadhaya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter along with Civil Appeal Nos. 104-109/2015.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.01.30 17:51:19 IST Reason: