Supreme Court - Daily Orders
Principal Commissioner Of Income Tax. 6 vs M/S I Ven Interactive Ltd. on 3 May, 2019
Bench: Uday Umesh Lalit, Sanjay Kishan Kaul
ITEM NO.49 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 for Special Leave to Appeal (C) No.3530/2019
(Arising out of impugned final judgment and order dated 27-06-2018
in ITA No.94/2016 passed by the High Court Of Judicature At Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX-6, MUMBAI Petitioner(s)
VERSUS
M/s. I-VEN INTERACTIVE LTD. Respondent(s)
Date : 03-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Aman Lekhi, ASG
Mr. H. Raghavendra Rao, Adv.
Mr. T.C. Sharma, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. K. R. Sasiprabhu, AOR
Mr. Vishnu Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter dated 01.05.2019 circulated by the learned counsel for the petitioner, matter is adjourned to 10.07.2019.
(MUKESH NASA) (RAJINDER KAUR)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
MUKESH KUMAR
Date: 2019.05.04
13:06:40 IST
Reason: