Supreme Court - Daily Orders
Commissioner Of Income Tax 4 Mumbai vs Enam Securities P. Ltd . on 1 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.30 COURT NO.1 SECTION IIIA
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(s). 38542/2012
(Arising out of impugned final judgment and order dated 27/04/2012
in ITA No. 5372/2010 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX 4 MUMBAI Petitioner(s)
VERSUS
ENAM SECURITIES P. LTD . Respondent(s)
(with office report)
Date : 01/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ranjit Kumar,SG
Mr. Aman Ahluwalia, Adv.
Mr. Ritesh Kumar, Av. for
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Ved Jain, Adv.
Mr. Pranjal Srivastava, Adv.
Mr. Jay Kishor Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Ranjit Kumar, learned Solicitor General. Special Leave Petition is dismissed.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Pardeep Kumar
Date: 2014.09.02
17:28:45 SAST
Reason: